SIDDARTH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is filed challenging the judgment and order of the Joint District and Additional Sessions Judge, Nanded in Sessions Case No. 191/1994 dated 21st May, 1999.

(2.) The prosecution story in brief is as under :

(3.) PSI Gaikwad/P.W. 4 investigated into A.D. No.10/1992. He visited the spot of incident. The spot panchanama was drawn and other necessary steps were taken. P.W. 4 carried further investigation as per procedure.