RAVISHANKAR YADAV Vs. STATE

JUDGEMENT

(1.) Heard Mr. Desai, learned counsel for the applicant and Mr. Bhobe, learned Public Prosecutor for the respondent-State.

(2.) The applicant was arrested on 16/7/2021 in connection with Crime No. 50/2021 registered with Vasco Police Station for offence punishable under Ss. 302 and 307 of Indian Penal Code, (IPC).

(3.) The case of the prosecution is that the complainant and the deceased called for negotiations in respect to the transaction relating to sale of plot. The co-accused fired at the deceased and also tried to kill the complainant. It is alleged that there was animosity between the deceased and accused no.4 who had hired the assailants to liquidate the deceased. On completing investigation, chargesheet is filed.