SHRIPATI KASHINATH AMBEDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) VIDE judgment and order dated 30-10-1982 passed in Sessions Case No. 132 of 1981, the learned Additional Sessions Judge, Pune convicted and sentenced the appellants in the manner stated hereinafter :-

(2.) BRIEFLY stated the prosecution case runs as under :-

(3.) SOMETIMES after Babu Bibve had reached the Sassoon Hospital, PI Shete P. W. 16 of Swargate Police Station reached there. On the version of the incident as narrated to him by Babu Bibve he recorded the F. I. R. , Exh. 30. On its basis C. R. No. 247/81 under sections 147,148,307 and 149 I. P. C. was registered at Swargate Police Station.