SOPAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by the judgment and order dtd. 30/12/2014, passed by the learned Additional Sessions Judge, Newasa, Dist. Ahmednagar, in Sessions Case No. 51/2014, appellants in Criminal Appeal No. 211/2015 have preferred the appeal challenging their conviction under Sec. 302, 341 read with Sec. 34 of the Indian Penal Code and Sec. 3, 5(25) of Arms Act, whereas appellant/informant in Criminal Appeal No. 146/2015 has preferred the appeal challenging acquittal of respondents No. 2 to 6 therein.

(2.) In short, case of the prosecution is as follows :-

(3.) During investigation, police visited the spot and panchanama was drawn showing recovery of one empty cartridge, simple soil and soil stained with blood. At the spot it was also noticed that in the cotton feld blood was found scattered. The spot was shown by Firoz on 14/9/2015 at about 8.40 am.