(1.) A Judgment of acquittal dated 15-7-1982, passed by the Additional Sessions Judge, Greater Bombay, in Sessions Case No. 536 of 1980, acquitting the respondents for an offence punishable under Section 302 r/w Section 34 IPC, has prompted the State of Maharashtra to file an appeal under Section 778 (1) Cr. P. C. in this Court.
(2.) THE factual matrix from which this appeal arises is as follows :-
(3.) SHAMIMA with the help of Zainuddin and Ali Mohammad Nimachwala took Mohis to Cooper Hospital in a private car. Mohis at that time was conscious and on the way told them that the three respondents and Gullus brother had assaulted him with choppers. At about 10 a. m. i. e. an hour later, Mohis along with Shamima and others reached Cooper Hospital. There, an entry in the Emergency Police Register (EPR) was made by Constable Vithal Malve, PW 10 on the information given by Mohis. In the said entry, it is mentioned that five to six persons, who included respondents Ahmad Shaikh and Salauddin Qureshi. Pinto and Aiye had assaulted Mohis with choppers and sword. This EPR entry the prosecution relies upon as a dying declaration.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN