STATE OF MAHARASHTRA Vs. RAVINDRA @ RAVI BANSI GOHAR

JUDGEMENT

(1.) FOUR accused persons namely Ravindra @ Ravi Bansi Gohar, Rajendra @ Rajubhai Tarachand Sankat, Kishor @ Kishya Amarsingh Maheshkar and Vinod-Bhika Maria were charged and tried in three Sessions Cases being Sessions Case nos.1063 of 1987, 1396 of 1988 and 45 of 1996 in respect of the crime registered as C.R.no 123 of 1987 of Agripada Police Station Mumbai, which was subsequently numbered as DCB CID C.R.No.107 of 1987. All the three sessions cases were tried together as they related to the same incident.

(2.) THE aforesaid four accused alongwith several others were charged with offence under section 302 read with 120B IPC, section 302 read with section 149 IPC, and several other sections to which we will make a detailed reference later on. Broadly stated accused named above alongwith others were charged for having committed murder of one Babu Gopal Reshim as also one police constable by name Hari Shravan Ahire at about 3.30 a.m. on 5.3.1987 by breaking open the police lock up of Agripada police station situate at Satrasta Jacob Circle Bombay. During the course of this incident accused are alleged to have used fire arms like revolvers as also country made bombs and that is how the accused were also charged for various offences under the provisions of Arms Act, 1959.

(3.) COMING to relevant core story of prosecution it is alleged that on