CHACHA @ GULAM AHMED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant herein is convicted for the offence punishable under section 304 part II of the Indian Penal Code and is sentenced to suffer R.I. for 5 years and to pay fine of Rs. 1000/- I.d. to suffer R.I. for two months, by 6th Addl. Sessions Judge, Pune vide Judgment and Order dated 17/9/1997 in Sessions Case No. 211 of 1997. Hence, this appeal.

(2.) Such of the facts necessary for the decision of this appeal are as follows :

(3.) The prosecution examined as many as 8 witnesses to bring home the guilt of the accused. However, the case rests upon the evidence of P.W. 1 Kantaya, wife of the deceased. P.W. 2 Laxmi, daughter of the deceased and P.W. 3 Dr. Sudhir Nanadkar, who had performed autopsy on the dead body of the deceased.