BHANUDAS KARBHARI AVHAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) VIDE Judgment and order dated 13-9-1990, passed in Sessions Case No.183 of 1987, the Additional Sessions Judge, Nasik, convicted and sentenced the appellants, in the manner stated hereinafter :-

(2.) IN short, the prosecution case runs as under:-

(3.) THE injuries of the victims Rajaram, Bhau Patil, Vithal and Mamtabai were medically examined from 11.15 p.m. onwards on 5-7-1987 at the Civil Hospital, Nasik by Dr.Manohar Nehete, PW 11.