STATE OF MAHARASHTRA Vs. DYANDEO ALIAS NANASAHEB RAVAJI

JUDGEMENT

(1.) THE appellant, aggrieved by the judgment and Order dated 20th January, 1984, passed by the III Additional Sessions Judge, Solapur, in Sessions Case No. 138 of 1983, acquitting the respondents for two separate offences punishable under section 302 r/w 34 I. P. C. ; one in respect of murder of Dagadu and one in that of Bhagabai, has come up in appeal before us.

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

(3.) THE evidence is that, Shivaji Kotwal and Police Patil Ramrao Bhimrao Patil (P. W. 17) at about 11. 45 a. m. the same day reached Taluka Police Station, Solapur. There Shivaji lodged an F. I. R. It is at Exhibit 66. On the basis of the F. I. R. , P. S. I. Sahebrao Labade (P. W. 21) registered an offence vide C. R. No. 30/1983. After registering the offence, at about 12. 30 noon, he proceeded for the place of incident.