STATE OF MAHARASHTRA Vs. SUDHAKAR SHANKAR TRIBHUVAN

JUDGEMENT

(1.) THE appellant aggrieved by the judgment and order dated 13.6.1984 passed by the Additional Sessions Judge, Pune, in Sessions Case No. 98 of 1984, acquitting the respondent for an offence punishable under section 302 IPC has come up in appeal before us.

(2.) BRIEFLY stated the prosecution case runs as under:

(3.) AT the Sassoon Hospital Sushila was medically examined by Dr. Nazim Shaikh P.W. 8 at about 5.45 p.m. He found 100% burns on her body. Dr. Shaikh enquired from her the history of burns and she replied that it was the respondent who had burnt her after pouring kerosene oil on her. The evidence of Dr. Shaikh is that Sushila had told him in Marathi and after translating into English he had made the entry in the medical case papers.