SADASHIV SIDRAM GAIKWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) VIDE judgment and order dated 29th March 1982, passed in sessions case No.121 of 1981, the IIIrd Additional Sessions Judge, Sholapur, convicted and sentenced all the appellants in the manner hereinafter:-

(2.) THE prosecution case in brief runs as under:

(3.) INVESTIGATION of the case was conducted by PSI Bhimarao Chache PW 21. During the course of the investigation, he recorded statements of the eye witnesses. He arrested all the appellants. It is alleged that on the pointing out of the appellant Sadashiv Gaikwad and Nagnath Jadhav, iron bars were recovered and on that of appellant Chandrakant Gaikwad and Prakash Jadhav, an axe and a stick respectively were recovered. He sent the recovered articles to the Chemical Analyst. When the charge sheet was about to be submitted, he was transferred and further investigation was done by PSI Jambhale. PSI Jambhale submitted the charge sheet on 5th August, 1981. He was not examined and his signatures were proved by PSI Chache who was familiar with his handwriting.