JANARDHAN RAMAJI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present appeal, the appellant challenges the judgment and order passed by the learned Additional Sessions Judge, Wardha in Sessions Case No. 116/2011, dated 08.02.2013.

(2.) The prosecution case against the appellant-original accused can be summarized as follows :

(3.) Shri Bhaurao Shende (PW10), PSI, attached to Karanja police station at the relevant time, on receiving the case papers, took steps in the process of investigation such as visiting the spot and preparing spot panchanama, effecting arrest of the accused on 03.05.2011, in pursuance to the memorandum statement of the accused causing discovery of weapon and recording statement of the witnesses. Thereafter, the investigation was handed over to Shri Deepak Wanjari, P.I. He also conducted the part investigation.