LAWS(BOM)-2017-9-79

SANTOSH ASHOK CHAVAN Vs. THE STATE OF MAHARASHTRA

Decided On September 18, 2017
Santosh Ashok Chavan Appellant
V/S
THE STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Stab wound on left flank of size 12 cm x 1cm x 7 cm.

(2.) Cut and lacerated wound on hypothenar eminence of left palm of size 1 x 0.2 cm.

(3.) Laceration 3 x 1 on posterior aspect of left wrist.