PAVAN VASUDEO SHARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal at the instance of original Accused No.1, challenges the correctness of the judgment and order dated 24.03.2015 passed by the High Court of Judicature at Bombay dismissing his Criminal Appeal No.700 of 2013.

(3.) According to the prosecution, Police Naik Nagare (later examined as PW11 in the trial) was robbed of his pistol (service weapon) and walkie talkie set by three persons on 20.12.2005 at about 9.00 pm. Accordingly an FIR. was registered on 20.12.2005 in respect of said incident, which FIR. in the present proceedings was placed on record vide Exhibit 106. The FIR. did not name any person but gave description of all the three persons. The said case was separately tried.