NAMDEO SATYAGONDA PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) SINCE both these matters arise from the same set of facts, we propose disposing them of by a common judgment :--

(2.) THE appellant Namdeo Patil was convicted under section 302 of Indian Penal Code, on four counts :--

(3.) PROSECUTION case in brief as contained in the F. I. R. lodged by P. W. 2 Bhimgonda Shatgonda Patil on 4th December, 1990 at 9. 30 p. m. at police station Gadhinglaj runs as under :-