DEEPAK NAMDEV MASUGADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant has been chargesheeted in C.R.No.94 of 2018 registered with Dahiwadi Police Station and Section 307, 323, 504, 510 and Section 34 of Indian Penal Code has been invoked. The chargesheet compile the material available against the present applicant for indicting him in the offence of attempt to commit murder under.

(2.) The C.R. came to be registered on the complaint filed by one Krushnat Sopan Chavan, resident of Taluka Man, District Satara. On the day of incident i.e. on 16/04/2018, while he was enroute his house, at around 10.30 p.m. and was passing Dilkhush Dhaba, he crossed path with the applicant Deepak, resident of Nawlewadi, Taluka Man. He was accompanied with three boys. It is stated by him that since he was knowing Deepak, he stopped his bike and approached Deepak. While he was having conversation with him, one of the boy accompanying Deepak who was in a intoxicated state, started abusing complainant. The complainant objected to the same and since he persisted with the abuses and disrespect, he slapped him. At that movement, it is alleged that another two boys and the applicant assaulted him and Deepak i.e. present applicant is alleged to have stabbed him in the left side of his stomach which resulted into a bleeding injury and this injury left him incapacited to move. The assailants left the spot and when his cousin brother arrived and he was admitted to the hospital and administered medical treatment.

(3.) This in nutshell is the case of the prosecution. The said case of the complainant is corroborated by the Injury Certificate issued by the Medical Officer on examining him on 17/04/2018 at 00.20 am. It reflect a stab injury with the following description.