JASPALSINGH CHOHALSINGH Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant and the two others were prosecuted on the allegation that they had committed offences punishable under section 302 IPC r/w section 34 of the IPC, section 27 of the Arms Act, section 25(1)(b) r/w section 3 of the Arms Act, and section 135 of the Bombay Police Act. One of the accused - accused No. 3 Subramani Konar - died during the trial, and as such, case against him stood abated. After holding a trial, the learned Addl. Sessions Judge found the accused No. 2 Abdul Mobin not guilty and acquitted him. The learned Addl. Sessions Judge found even the appellant - the accused No. 1 in the said case, not guilty of the offence punishable under section 302 of the IPC r/w section 34 of the IPC, and passed an order of acquittal, so far as that offence was concerned. He, however, held the appellant guilty of an offence punishable under section 27 of the Arms Act, and sentenced him to suffer RI for a period of 5(five) years and pay a fine of Rs. 1500/- in default to suffer RI for 1 (one) year. Being aggrieved by his conviction and the sentence imposed upon him, the appellant has approached this Court by filing the present Appeal.

(2.) I have heard Mr. Bhavesh Thakur, learned counsel for the appellant. I have heard Mrs. M.R. Tidke, learned APP for the State. With their assistance, I have gone through the impugned judgment carefully. I have glanced through the evidence.

(3.) The case of the prosecution was that the appellant and the other accused had committed murder of one Jagannath Shetty on 8th January 1990 in front of Indraprast Hotel, Andheri Kurla Road, Saki Naka, Mumbai-72 in furtherance of their common intention. According to the case of the prosecution, Umesh Shetty (PW 2), Suresh Shetty (PW 3) and Ravi Shetty (PW 5) were the persons who had seen the assailants. The prosecution case was not that any of these three witnesses had seen the actual assault, but the case was that these three persons had seen Jagannath Shetty speaking to some persons before he was attacked, and that, these three witnesses had identified those persons who were said to be assailants.