GOKUL SOPAN RAMGUDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THROUGH this appeal the appellant has challenged the Judgment and order dated 13-6-1995, passed by the Sessions Judge, Satara in Sessions Case No.110 of 1994, convicting and sentencing him in the manner stated hereinafter :-

(2.) IN short, the prosecution case runs as under:-

(3.) THE F.I.R. of the incident was lodged by Shrimant Baburao PW 6 the same day at 10.50 A.M. at Karad city police station. On its basis, API Popat Kalbhor PW 18 registered an offence under section 302/307 r/w 34 IPC against the appellant and the acquitted accused persons.