KISHOR SHAMRAO BHOYAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is preferred against the Judgment passed by learned Additional Sessions Judge-7, Nagpur in Sessions Trial No.323 of 2014 on 21st July, 2016 by which the appellant is convicted for the offence punishable under Section 302 of the Indian Penal Code and is sentenced to suffer rigorous imprisonment for life and to pay a fine of Rs.10,000/-, in default to undergo rigorous imprisonment for one year. The appellant is acquitted of the offence punishable under Section 4 r/w. 25 of the Arms Act and under Section 135 of the Bombay Police Act.

(2.) In brief, it is the case of prosecution that, on the day of incident which has occurred on 5.4.2014, at 9.30 p.m., PW-2 Radhika Arun Kshirsagar, Complainant, sister of deceased, was in her house along with her mother-in-law and sister-in-law when sister namely Dipali Bobhate of landlord of deceased Amol namely Sudhakar Bobhate, by coming to their house, informed that quarrel was going on between the accused and deceased at the adjoining place. Before Complainant Radhika could start to proceed to the place of quarrel, deceased Amol along with PW-4 Guruprasad Maraskolhe and PW-5 Lokesh Nannaware came to the house of Complainant. They were followed by accused, who raised quarrel with deceased which was intervened by PW-2 Radhika, PW-4 Guruprasad, PW-5 Lokesh as well as sister-in-law of Complainant. The appellant dragged the deceased in front of house of Complainant and gave blows by knife on his abdomen and chest due to which he sustained grievous injuries and was shifted to hospital where he was declared dead before admission.

(3.) In the midnight on 6.4.2014, PW-2 Radhika lodged report (Exh.21) which was recorded by PW-9 Mahendrasingh Thakur, P.S.I. and on the basis of same, offence was registered vide Crime No.127 of 2014 at Exh.22. Further investigation was carried out by PW-10 Yogesh Ingle, P.S.I. who visited Radhakrishna hospital at Wardhaman Nagar where he learnt of death of deceased Amol. He, therefore, arranged for drawing of Inquest panchanama. It was drawn by PW-11 Arvind Ghodke, A.P.I. The dead body was forwarded for autopsy by PW-10 Yogesh, who visited the spot situated behind Kohinoor Lawns which was shown by PW-2 Radhika, who also informed of assault by appellant on deceased. He prepared Spot Panchanama vide Exh.18. On 6.4.2014, PW-12 Ghansham Sonawane, P.S.I. effected arrest of accused (vide Exh.44). On 7.4.2014, Memorandum Statement of appellant is recorded by PW-10 Yogesh Ingle, P.S.I. vide Exh.36 and in pursuance to same, seizure of one knife was effected at the instance of appellant, which was produced by him from one dumping yard in Suraj Nagar near his house, which came to be seized under Seizure Panchanama (Exh.37).