THE STATE OF MAHARASHTRA Vs. ASHOK MUNNA RAI

JUDGEMENT

(1.) HEARD learned APP Mr. S.G. Nandedkar for the revision applicant -State, and Adv. Mr. S.K. Shinde for the respondent -original accused.

(2.) RULE . Rule made returnable forthwith. By consent, heard finally.

(3.) IT is the case of the prosecution, that on 8th September 2013, one Swarup s/o. Badrinath Gavande lodged a report at Akole Police Station, alleging therein that at about 2.30 to 3.00 a.m., present respondent had killed his father by means of an axe. The respondent herein was working with the father of the complainant. On the basis of the said report, Crime No. 78/2013 was registered at Akole Police Station against the present respondent for offence punishable under Sections 302 and 326 of the Indian Penal Code. After completion of investigation, charge sheet was filed.