KAMAL HASAN MAHABARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant aggrieved by the judgment and order dated 11.9.1995 passed by the Additional Sessions Judge, Kolhapur, in Sessions Case No. 134/94 convicting and sentencing him to undergo imprisonment for life for the offence under section 302 IPC has come up in appeal before us:

(2.) IN short the prosecution case runs as under:

(3.) GOING backwards the autopsy on the corpse of the deceased was conducted by Dr. Mrs. S.B. Patil who found on it the following ante mortem injuries: