MOHAMMED HASAN IBRAHIM BASARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) VIDE Judgment and order dated 7th January 1984 passed in Sessions Case No. 142 of 1983, the Third Additional Sessions Judge, Solapur, convicted and sentenced the appellant in the manner stated hereinafter:

(2.) BRIEFLY stated the prosecution case runs as follows:

(3.) AFTER getting Abdul Wahab admitted in the Civil Hospital, Solapur, Sahebabi proceeded to Jail Road Police Station and lodged her FIR there, the same day at 8.25 p.m. The evidence of P.I. Shripatrao Balwantrao Mane, P.W. 17 shows is that he recorded her FIR and registered a case under section 307 IPC etc. and conducted investigation of the case in the usual manner. During the course of investigation he recovered a blood stained stick on the pointing out of the appellant under a panchanama and also recovered the blood stained clothes of the appellant under a panchanama.