LAWS(BOM)-2020-8-89

ATUL Vs. STATE OF MAHARASHTRA

Decided On August 17, 2020
ATUL Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) The applicants are arrested in Crime No. 99 of 2020 for the offence punishable under Sections 302, 201, 147, 148, 120-B read with Section 34 of the Indian Penal Code and Sections 4 / 25 of the Arms Act, registered at Police Station, Awdhutwadi, District - Yavatmal.

(2.) It is the case of the prosecution that on 06.02.2020, the younger brother - Rupesh Deshbhratar, of the informant found missing and on the same day, the dead body of the deceased with bleeding injuries was found in the forest garden at Jam road. The First Information Report came to be lodged against the unknown persons.

(3.) During investigation, six accused including the present applicants and two juvenile came to be arrested. After investigation, charge sheet was filed.