ASHOK DATTU BHOIR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant is charge-sheeted in Crime No. 53 of 2020, registered with Kasara Police Station, for the offence punishable under Sections 307, 326, 323, 143, 147, 148, 149, 452, 427, 504, 506, 188 of Indian Penal Code.

(2.) The role attributed to the applicant is assaulting Kusum Vekhande by piece of stone.

(3.) The Medico Legal Certificate speaks that Kusum Vekhande has suffered simple injuries. No specific overt-act which attracts provisions of Section 307 of Indian Penal Code that could be noticed against the applicant, though it is claimed in the prosecution story that the applicant was holding wooden plank.