LAWS(BOM)-1999-3-72

RAVI SOMNATH CHAVAN Vs. STATE OF MAHARASHTRA

Decided On March 13, 1999
RAVI SOMNATH CHAVAN Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) THROUGH this appeal the appellant challenges the judgment and order dated 17th January, 1994, passed by the Additional Sessions Judge, Greater Bombay, in Sessions Case No. 734 of 1991, convicting and sentencing him to undergo imprisonment for life and to pay a fine of Rs. 100/- for the offence under section 302 I. P. C.

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

(3.) THEREAFTER the informant Surtabai took Anusayabai to Andheri Police Station in a rickshaw and lodged a F. I. R. the same day at 10 p. m. and on its basis a case under section 307 I. P. C. was registered against the appellant. After the F. I. R. had been lodged Surtabai took Anusayabai to Cooper Hospital where the Doctor pronounced her dead.