RAOSAHEB NAMDEO AHER Vs. BEBITAI PANDIT SONAWANE

JUDGEMENT

(1.) This application is filed under section 482 of the Criminal Procedure Code. Rule was issued and the same is being heard finally today.

(2.) The applicants are accused persons in Sessions Case No. 23/2003. Allegedly, one Dattatraya Gopal Aher was assaulted by them on 21st July, 2003 by means of fists and kicks as well the knees on his abdomen and chest. It is alleged that said Dattatraya subsequently succumbed to the traumatic injuries.

(3.) In support of the prosecution case, PW12 Dr. Sandeep Kacheriya was examined. He conducted the post mortem examination and corroborated the post-mortem notes (Exh-62). He was cross-examined on behalf of the applicants.