NIWAS KESHAV RAUT Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. Heard finally by consent.

(2.) By this petition, the petitioner, who is an accused facing prosecution for the offences punishable under Sections 498 A and 306 of Indian Penal Code, prays for quashing and setting aside of the order dated 17.10.2014 passed by the learned Sessions Judge, Satara, allowing the application vide Ex.27 of the prosecution for filing of one document, a chit, alleged to be under the hand writing of deceased Savita, during the course of evidence of prosecution witness P.W.1 Ramesh Shinde.

(3.) It so happened that on 22.9.2014, P.W.1 Ramesh Shinde was being examined as a prosecution witness by the prosecution, when at the close of his examination in chief, P.W.1 Ramesh Shinde deposed before the Court that on last Saturday, i.e. on or about 20.9.2014, he discovered one chit from the case of spectacles of deceased Savita and on reading its contents, he found that the contents furnished some proof in support of the prosecution case against the accused.