BABAN YADU ADAGALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) SINCE both these matters arise out of the same set of facts and a common impugned Judgment, we are disposing them off by one Judgment.

(2.) VIDE Judgment and order dated 5-12-1984, passed in Sessions Case No.47 of 1984, the Additional Sessions Judge, Satara, convicted and sentenced the accused Baban Adagale to undergo one year R.I. and to pay a fine of Rs.100/- in default to further undergo 15 days R.I. for an offence under section 326 IPC.

(3.) THE injuries of Jankibai were medically examined the same day at 10.30 p.m. at the Cottage Hospital, Karad by PW 5 Dr.R.G.Mohanti who found on her person a horizontal incised stab wound on epigastriun region of the dimensions 3" x 1" x abdominal deep, with omentum coming out.