KHASBABA MARUTI SHOLKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Khashaba Maruti Shelke (33) along with eight others was tried in the court of Sessions Judge Sangli for offences under Sections 302/34, 307/34, 324/34 and 333/34 Indian Penal Code' S. 25 Arms Act read with Sec. 34 Indian Penal Code, Section 27 Arms Act read with S.34 Indian Penal Code, Section 3 Explosive Substances Act read with Section 34 Indian Penal Code, S. 4 Explosive Substances Act read with Section 34 Indian Penal Code. Section 5 Explosive Substances Act read with Section 34 Indian Penal Code and Section 6 Explosive Substances Act read with Section 34 Indian Penal Code. In the alternative, there were charges against the accused for the above offences read with Section 149 Indian Penal Code. Learned Sessions Judge acquitted the other eight accused and convicted the appellant for offences under Section 302 Indian Penal Code on two counts for causing the death of Head Constable Yesade (45) and Smt. Balkabai (70) and sentenced him to death on each count. The appellant was further convicted under S. 307 Indian Penal Code for attempt to murder PSI Mardur and was sentenced to undergo rigorous imprisonment for a period of seven years. The appellant was also convicted under S. 333 Indian Penal Code for causing injuries to police constable Madane and was sentenced to undergo rigorous imprisonment for a period of three years. Conviction was also recorded against the appellant under Section 332 Indian Penal Code for causing injuries to police constables Huzare, Havaldar, Savant and More and he was sentenced to undergo rigorous imprisonment for a period of two years on that count. The appellant was convicted under Sections 25 and 27 of the Arms Act and was sentenced to undergo rigorous imprisonment for a period of one year on each count. Conviction was also recorded against the appellant under Sections 3 and 4 (b) of the Explosive Substances Act and he was sentenced to undergo imprisonment for life on each count. In addition to that the appellant was convicted under Section 5 of the Explosive Substances Act and he was sentenced to undergo rigorous imprisonment for a period of three years. The sentences of imprisonment, if necessary, were ordered to run concurrently with the sentence imposed upon the appellant in another case under Section 307 Indian Penal Code. On appeal and reference to the High Court, the judgment of the learned Sessions Judge was affirmed. The appellant thereafter has come up in appeal to this Court by special leave.

(2.) The prosecution case is that the appellant was wanted in two murder cases of 1962 and 1966 but he could not be apprehended as he was absconding from 1962. From March 1967 to May 1971 Sub Inspector Ramchandra Mardur (PW 58) was posted in Sangli District and his main duty was to trace the absconding accused and to detect the offenders involved in property offences.

(3.) On July 24, 1970, it is stated, an informant informed Sub Inspector Kumbhar of police station Radhanagari in Kolhapur District that the appellant, who is a resident of village Kameri, was present in village Kavathe-Piran in District Sangli. Kavathe-Piran is seven miles from Sangli. Sub Inspector Kumbhar there-upon left for Sangli to inform the Superintendent of Police. On July 25 Head Constable Naik (PW 18) of police station Radhanagari along with three others went to village Kavathe-Piran and met the informant there. They concealed themselves inside a house and through the chinks of a door saw the appellant going on the road. The appellant was then carrying a gun and a bandolier containing cartridges. Head Constable Naik and others thereafter went to Sangli and informed Superintendent of Police Krishnan about the whereabouts of the appellant.