BHASKAR ZUMBAR KALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appeal is filed against judgment and order of Sessions Case No. 164/1999, which was pending in the Court of Additional Sessions Judge, Osmanabad. The Trial Court has convicted the appellants for offences punishable under sections 457, 394 of Indian Penal Code. Both the sides are heard.

(2.) The facts leading to the institution of the appeal can be stated as follows :-

(3.) On the same night, the same thieves robbed other person, who were living in the vicinity of the house of complainant. Police reached the spot at about 5.00 a.m. Jaishree gave report and on the basis of this report, crime came to be registered. A.P.I. Gaikwad made investigation of the case. He took the help of dog squad. The trained dog took the police to the houses of persons like Babu Pawar, Ankush Pawar and Bhaskar (accused No. 1). Accused No. 1 was available in the house and he came to be arrested. During investigation and the interrogation of the accused No. 1, the names of accused Nos. 2 to 6 were transpired and they came to be arrested. The names of two more persons were transpired, but they could not be traced out.