OMPRAKASH KRISHNYA NAYAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant aggrieved by the judgment and order dated 17th May, 1991, passed by the 5th Additional Sessions Judge, Thane, in Sessions Case No. 360 of 1990, whereby he has been convicted and sentenced to undergo imprisonment for life for the offence under section 302 I. P. C. has come up in appeal before us.

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

(3.) THE evidence of Arjun Sayaji Sav (P. W. 1) is that on finding the corpse he went to Kolsewadi Police Station and lodged his F. I. R. which was recorded by P. S. I. Raja Hudyalkar, who on its basis registered an offence under section 302 I. P. C.