SATYAPAL AND ORS. Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned advocate for the appellants and learned Additional Public Prosecutor for the respondent/State.

(2.) THE appellants have been convicted for the offences punishable under Sections 326 r/w. 34 and 323 r/w 34 of the Indian Penal Code. The appellants and accused No. 2 Harish Bhavnani were prosecuted for the offences punishable under Sections 307 r/w 34 and 323 r/w 34 of the Indian Penal Code. The learned trial Judge after concluding the trial came to the conclusion that the offence punishable under Section 307 r/w 34 of the Indian Penal Code could not be established. As far as accused No. 2 was concerned he was not found guilty for the alleged offences. The appellants were found guilty for the offences punishable under Sections 326 r/w 34 and 323 r/w 34 of the Indian Penal Code.

(3.) WHILE P.W.1 Sujit was being assaulted by appellant No. 1 Satyapal, P.W. 4 Bharat and one Shrawan reached the spot and they rescued him and they took him to the Police Station and thereafter to K.T.S. Hospital. P.W. 1 Sujit was examined by the Medical Officer and was admitted for treatment. He had sustained six injuries. Most of them in the front upper portion of his body. Though the injuries were not very serious, but they were on the vital parts of the body. After treatment for a few days he was discharged from the hospital.