JAUL HASAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) SINCE both these matters arise out of the same set of facts and from common impugned judgment we are disposing them off by one judgment.

(2.) VIDE judgment and order dated 20th January 1982 passed by the Additional Sessions Judge Greater Bombay, in Sessions Case Nos. 380 of 1980 the Appellants were convicted and sentenced in the manner stated hereinafter:

(3.) ON a taxi police took him to Phalton Road police station situate nearby. There, finding that his condition was critical he was rushed to St. George's Hospital. The injuries of the informant Shaukat were medically examined by Dr. Shravan Waghmare P.W. 4 at St. George's Hospital at about 4.45 a.m. on the same day. Dr. Waghmare found the following injuries on the person of Shaukat: