STATE OF MAHARASHTRA Vs. SHARIF DAWOOD PARKER

JUDGEMENT

(1.) THREE persons viz. Sharif Dawood Parkar, Husen Dawood Parkar and Gafoor Husen Parkar were tried before the Judicial Magistrate, First Class Khed, District Ratnagiri, in Regular Criminal Case No.60 of 1984, for offences punishable under Sections 325, 323, 341, 504 and 506 read with 34 I.P.C. The learned Judicial Magistrate vide judgment and order dated 24.3.1986 acquitted them for the said offences.

(2.) SHORTLY stated the prosecution case runs as under:

(3.) THE case was investigated in the usual manner. During the course of investigation sticks were seized form the house of respondent Sharif Dawood Parkar, in the presence of public panch Umer Husen Parkar P.W. 7. However, the trial court did not attach much importance to this recovery because the said public panch failed to identify the said sticks and did not depose that respondent no.1 had produced them. On the converse, he deposed that the police had shown them to him.