ASHOK NARHARI NAIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) His appeal under the Supreme court (Enlargement of criminal Appellate Jurisdiction) Act, 1970, is directed against a judgment, dated February 17/18, 1975, of the High court of Bombay. It arises out of the following facts:

(2.) Ashok Narhari Naik, appellant herein, is the original accused 2. He, along with eight others, was tried by the Additional Sessions Judge. Greater Bombay, for having committed offences under S. 143, 147, 14-8, 323 read with S. 149 and 302, Penal Code, or in the alternative under S. 302 and 302/34, Penal Code.

(3.) On 17/06/1972, the deceased, Dindi, gave a beating to accused i who was, at all material times, a door-keeper in the Shreyas Cinema theatre at Ghatkopar. On the following day when Dindi was going along with his cousin, Amrit Kumar, in the latter's car to the house of as friend, ravindra, accused 1 was seen along with four or five others who administered threats to Dindi because of the previous day's incident. On 19/06/1972, accused I made a report at Ghatkopar Police Station against the deceased, dindi, In respect of the beating administered to him by the deceased on 17/06/1972.