AKSHAY SURESH HADAVALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The applicants herein are arrested on 24.1.2014 in Crime No.27 of 2014 registered at Bhosari Police Station for the offence punishable under Section 302 read with Section 34 of IPC. The investigation is completed and charge-sheet is filed.

(3.) It is the case of prosecution that on 24.1.2014, Constable Vijay Telewar and Constable Mali had received a wireless message that one unidentified person is lying unconscious behind Rantara Colony, Sadguru Nagar, Bhosari. The police personnel had been to the spot and had found that the said person had sustained several injuries. A blood-stained sword was lying at the said dead body. The police personnel had rightly arrived at a conclusion that it was a case of homicidal death and, therefore, Vijay Telewar lodged a report at the police station against unknown persons for the offence punishable under Section 302 read with Section 34 of IPC.