JANARDAN SHANKAR PATIL Vs. DILIP PASHURAM MHATRE

JUDGEMENT

(1.) THE petitioner who is the father of deceased Shubanghi @ Sarojini Mhatre has filed the present criminal revision application praying that the judgment and order dated 21st August, 1995 passed by the IInd Additional Sessions Judge in Sessions Case No.529 of 1994 acquitting respondent 1/ original accused be quashed and set aside and he be retried in accordance with the provisions of law .

(2.) DECEASED Shubanghi was the wife of accused Dilip Parshuram Mhatre, who is resident of village Chawbare Papadi, Vasai P.W. 1 Gulab Mhatre, is the mother of the accused.

(3.) THE defence of the accused was one of denial. He led no defence evidence. The prosecution examined five witnesses. P.W.1 Gulab Mhatre is the complainant P.W.2 Dhananjay Gupta is the Special Executive Magistrate, who recorded the dying declaration of Shubanghi. P.W. 3 Kisan Raut and P.W. 4 Ravi Patil are panchas to the scene of offence panchnama P.W.5 PI Abhiman Salunkhe gave the details of investigation.