STATE OF MAHARASHTRA Vs. RAMPRASAD BHALESHWAR SINGH

JUDGEMENT

(1.) THE appellant aggrieved by the Judgment and order dt. 13-7-1984, passed by the Additional Principal Judge and Additional Sessions Judge, Gr.Bombay in Sessions Case No.339 of 1981, acquitting the respondents for an offence under section 302 r/w 34 IPC has come up in appeal before us.

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

(3.) THE evidence is that at 12.30 p.m., the same day, Dr.Sudharshan Iyer, PW 6 medically examined Mohammed Hafiz in Sion Hospital and found on his person the following injuries:-