RAMCHANDRA BALA RANADIVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY means of this appeal, the appellant challenges the Judgment and order dated 20-4-1982, passed by the Additional Sessions Judge, Kolhapur, in Sessions Case no.88 of 1981 and 20 of 1982, convicting and sentencing him in the manner stated hereinafter:-

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

(3.) INJURIES of Laxmibai were medically examined the same day at 4.30 p.m. at C.P.R. Hospital, Kolhapur by Dr Shalini Nivrutti Adate PW 8 Dr.Adate found that she had a contused lacerated wound 1 cm x 1/2 cm muscle deep on the junction of upper 1/3rd of right tibia. She found that right tibia had been fractured. As a precautionary measure, she got x-ray done and the x-ray report confirmed the fracture of tibia. In her cross-exanmination, she stated that the injury of Laxmibai can be caused by an axe and was inflicted within six hours.