SAYYED AMIR SAYYAD AMANODDIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr. Daga, learned counsel for the appellant and Mr. Mirza learned Additional Public Prosecutor for the respondent-State.

(2.) PRESENT criminal appeal is directed against the Judgment and Order, dated-3rd December, 1998, passed by Additional Sessions Judge, Khamgaon, in Session Trial No. 16 of 1993, whereby the appellant is convicted for the offence punishable under Section302, Indian Penal Code, and sentenced to suffer imprisonment for life, and the co-accused Sayyad Amanoddin Sayyad Ajam is acquitted of the offence under Section302 of the Indian Penal Code.

(3.) POLICE Station Officer Akhare came to know that the co-accused Sayyad Amanoddin was referred initially to Primary Health Centre at Wadner (Bholji), since he had suffered in incised wound on the right forearm and from there he was referred to General Hospital, Khamgaon and thereafter to Akola. Accused Sayyad Amanoddin was arrested on11/3/1993 after he was discharged from the hospital.