SACHIN NANASAHEB SHINDE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant is arrested on 9th January, 2019 in connection with CR. No. 563 of 2018 registered with Shikrapur Police Station, Pune, for offences punishable under Sections 302 , 120(B) , 34 of Indian Penal Code, 1860 (' IPC ' for short).

(2.) The First Information Report ('FIR' for short) is lodged by Smt. Baby Gone. Her son Ram Gone left house at about 11.30 pm on 11.09.2018. Ram Gone was assaulted by some persons. At about 4.00 a.m. Police visited the house of the complainant and informed her that her son Ram Gone was killed by unknown persons. The complainant visited Police Station, alongwith her relatives. The complainant identified body of deceased. There were injuries on his body. FIR was lodged on 12.09.2018 against unknown persons.

(3.) In pursuant to registration of the FIR the investigation proceeded. The statement of various witnesses were recorded. Supplementary statement of the complainant was recorded. The applicant and other accused were arrested. On completing investigation charge-sheet was filed.