MR. ULHAS PEDNEKAR Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment and order of conviction dated 26.8.2014 passed by the Additional Sessions Judge, South Goa, Margao in Sessions Case no.16/2013 in which the appellant has been convicted under Section 302 IPC and sentenced to undergo life imprisonment, inter alia, fine of Rs. 50,000/- and in default to undergo simple imprisonment for 2 years.

(2.) The prosecution case, as emerged from the record, can be stated as follows:-

(3.) PW21 Rajesh Kumar who was attached to Police station Verna held investigation into the crime. Initially crime bearing no. 63/2013 under Section 307 IPC was registered by ASI Anant Shirodkar-PW17, which was subsequently converted into Section 302 of IPC. The appellant was arrested on the same day at 17.40 hours. An inquest was drawn on 20.4.2013.