ANKUSH DNYANESHWAR BHONDVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned counsel for the applicant and learned A.P.P. for the State.

(2.) THE applicant is seeking bail in connection with C.R.No.264/2005 registered with Loni Kalbhor Police Station, district- Pune for the offences punishable under sections 364, 302, 201 read with section 34 of Indian Penal Code.

(3.) THE learned counsel for the applicant has relied upon the Apex Court judgment in the case of Pohalya Motya Valvi v. State of Maharashtra, 1979 Cri.L.J. 1310 to contend that if the statement of the accused is found to be capable of two interpretations, then conviction thereon cannot be based on his statement and the alleged recovery.