NAGU LIMBYA WAK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE Appellant-Original Accused was tried in the Court of Additional Sessions Judge, Raigad, Alibag in Sessions Case No.66 of 1991 for the offences punishable under section 302 and 323 of the Indian Penal Code for having committed murder of Gangaram Gopal Koli at village Aptavane, Taluka Pali, District Raigad and causing hurt to his wife Dhakali @ Vimal Gangaram Koli.

(2.) THE prosecution story runs as under:

(3.) IN support of its case, the Prosecution examined in all 8 witnesses. P.W.l Tara Koli, P.W.2 Sita Waghmare sod P.W.3 Sulochana Koli are the eye witnesses. P.W.4 Bajirao is a panch of the scene of offence panchnama (Exh.13). P.W.5 Santosh is the panch of seizure of knife and blood stained clothes of the accused. Clothes of deceased Gangaram were seized under panchnama (Exh.18). The particulars of investigation have been given by P.W.6 Ramesh Deshmukh and P.W.7 Dy.S.P. Pradeep Sawant. P.W.8 Shankar Ramchandra Rokade is the Medical Officer, who conducted the post mortem on the dead body of the deceased.