MAHESH MAHADEV TARI Vs. STATE

JUDGEMENT

(1.) By this appeal, the appellant is challenging his conviction for the offence punishable under section 302 of Indian Penal Code (I.P.C, for short). The appellant has been sentenced to imprisonment for life and to pay a fine of Rs.10,000/-.

(2.) The prosecution case may be briefly stated thus:

(3.) On the basis of a complaint lodged by Ankush Tari, (PW1), the brother of the deceased, an offence came to be registered with the Police Station Ponda under section 302 of I.P.C. During the course of the investigation, the Investigating Officer, (I.O) recorded the statements of the witnesses, drew the spot panchanama of the spot of occurrence. Incidentally, the knife which was used for the assault was found lying at the spot which was seized. The dead body of Namdeo was sent for postmortem examination.