PRAMOD BHANUDAS SOUNDANKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) Six persons wearing black clothes, entered the house of Rameshchandra Sawarmal Bagdiaya, situated at Akola Road, Hingoli, on the night intervening 17th and 18th July,.2009, at about 1 am, after breaking open the main gate. At the time of the break in, Rameshchandra Sawarmal Bagdiaya and his wife Kirandevi were at the residence. Having threatened Rameshchandra Sawarmal Bagdiaya and his wife, the assailants demanded keys to an "almirah" (storage cabinet) in the premises. Rameshchandra Sawarmal Bagdiaya informed them, that the keys were in the drawer of a table in their room. Having recovered the keys from the drawer, the intruders opened the "almirah". From the "almirah", they took away gold and silver ornaments besides cash. In addition, they took three gold finger-rings and a gold chain from the person of Rameshchandra Sawarmal Bagdiaya, and a gold "mangalsutra" (wedding chain) and gold bangles from the person of Kirandevi.

(3.) From the statement made by Rameshchandra Sawarmal Bagdiaya, it came out, that the assailants collectively took away three gold finger-rings, one "mangalsutra", one gold locket, two gold bangles, two ear-tops, one gold bar weighing three tolas (30 grams), one ladies finger-ring, two "patlyas" (thick bangles), a number of silver chips weighing 1 kilogram each, 150 silver coins and Rs.1,93,000/- cash.