ABDUL HAFIZ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant and other three accused were charged for commission of offences punishable under Sections 323, 326 and 302 read with Section 34 of Indian Penal Code for causing hurt, grievous hurt to Gurudeosingh son of Sampurnasingh, Driver of Truck No. MWY-4336, and murder of said Gurudeosingh.

(2.) It is a case of scuffle, followed by killing Gurudeosingh by running over him the truck.

(3.) To prove its case, prosecution has examined following witnesses:-