SANJAY BABURAO KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Ms.Bhalekar for applicant and Mr.Pednekar, A.P.P. for State.

(2.) THE applicant is an accused in C.R.No.406 of 2004 registered with Nigadi police station, Pune for offences punishable under section 302 of I.P.C.

(3.) IT appears that the deceased was taken to hospital and was declared dead on admission. The allegation is that the applicant has administered fist blows and kicks on account of which deceased succumbed.