SHRAVAN LIMBAJI LOKHANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellants/Original Accused Nos. 1 to 7 and 10, who stand convicted for offence punishable under Sections 302 read with Section 149, 302 read with Section 149 for the murder of Hanmant, under Section 201 r/w. 149, 148, 341 read with Section 149 of the Indian Penal Code and sentenced to imprisonment for life and each accused to pay a fine of Rs. 1000/-, in default of which to undergo further RI for one month, RI for two years and each accused to pay a fine of Rs. 500/- in default of which to undergo further RI for 15 days, RI for one month and each accused to pay a fine of Rs. 100/- in default of which to undergo further RI for seven days and RI for one month and each accused to pay a fine of Rs. 100/-, in default of which to undergo further RI for seven days, with a direction that the substantive sentences shall run concurrently, by the Sessions Judge, Sangli by judgment dated 16/11/2004, in Sessions Case No. 121 of 2003, by this appeal question the correctness of their conviction and sentence. Facts, as are necessary for the decision of this appeal, may briefly be stated thus:-

(2.) Postmortem on the dead bodies of deceased Hanmant and Gulab was conducted by PW-15 Dr. Shinge. PW-15 Dr. Shinge noticed the following injuries on the dead body of deceased Hanmant:-

(3.) In respect of the dead body of deceased Gulab, he had noticed that Gulab had sustained fracture of parietal bone and frontal bone. The injuries were found all over the body and there was a stab injury on the abdomen at Umbilical region. He therefore opined that Gulab had died due to acute cardio respiratory failure due to hemorrhagic shock due to multiple cut injuries with fracture of frontal and parietal bone. The postmortem report is at Exhibit 72. The advance death certificates in respect of Hanmant and Gulab are at Exhibits 73 and 74.