PRABHU RAMCHANDRA KHANAPURE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant aggrieved by the judgment and order dated 21st May 1994 passed by the 3rd Addl. Sessions Judge, Solapur in Sessions Case No.55 of 1994 convicting and sentencing the appellant for life imprisonment and fine of Rs.5000/- and in default to suffer RI for three years under Sections 302, 498A and Sub part II of IPC and Section 37(1) read with Section 135 of the Bombay Police Act, has come in appeal before us.

(2.) THE prosecution case in brief runs as follows :

(3.) GOING backwards it may be mentioned that the autopsy of the dead body of the deceased was conducted on 2nd January 1994 by Dr.More. On the dead body the doctor found the following injuries: