SANJEEV UDHAV MURKUTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal the appellant has challenged the judgment dated 25th October, 2005 in Sessions Case No. 581 of 2005.

(2.) The brief facts leading to this appeal are as under:-

(3.) Police were called to the spot and informed about the incident. PW7- PSI Manohar Shinde recorded the statement of the first informant and registered the crime. He conducted the scene of offence panchanama, and took personal search of the accused persons in presence of the panchas. He recovered two country made revolvers from the appellant i.e. accused nos.1 and from accused no.3. Further investigation was carried out by PW8 PI Bagul. Upon completion of investigation, chargesheet was filed.