SAVALERAM BHAURAO WAGHADKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) CRIMINAL law was set into motion by Kashinath Nathuji Vaikar by filing his first information report with police station Loni on 29.4.1992. Since the first information report was disclosing commission of cognizable offence, the police station officer registered Crime No. 57 of 1992 against the present applicants for the offences punishable under Sections 498A, 304B, 323, 504, 506 r/w 34 of the Indian Penal Code.

(2.) UPON investigation, charge sheet was filed in the court of law. Since the offence was triable exclusively by the court of Sessions, the Magistrate committed the said case to the court of Sessions. The learned 5th Assistant Sessions Judge, Ahmednagar framed the charge against the applicants for the offences punishable under Sections 306, 304B, 498A, 323, 504 r/w 34 of the Indian Penal Code.

(3.) DURING trial, the prosecuting agency examined following witnesses.