JANABAI RANU PATOLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellants aggrieved by the judgment and Order dated 16-2-1984 passed by the Additional Sessions Judge, Pune, in Sessions Case No. 252 of 1983, convicting and sentencing them to undergo imprisonment for life under section 302 read with 34 I. P. C. have come up in appeal before us.

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

(3.) THE evidence shows that at about 2. 00 a. m. on 4-8-1983 Ranu Patole was brought into Burns Ward of the Sassoon Hospital, Poona. At 2. 20 a. m. he was medically examined by Dr. Sudhakar Lawand P. W. 7. On enquiry it was revealed that Ranu Patole had a history of burns. To put it in the words of Dr. Lawand :