SHRIKANT ALIAS S SHANKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THROUGH this appeal, the appellants have challenged the judgment and order dated 26-9-1984 passed by the Additional Sessions Judge, Greater Bombay, in Sessions Case Nos. 125/83 and 114/84, whereby they have been convicted and sentenced to undergo 7 years R. I. for the offence under section 392 r/w 397 I. P. C. In short, the prosecution case runs as under :--

(2.) THE F. I. R. of the incident was lodged by the informant Mule same day at about 12. 15 noon at police station Worli. On its basis, C. R. No. 829 of 1982, under section 394, 397 I. P. C. was registered by P. I. Parab. Pursuant to its lodging, the appellants Shrikant and Sudhakar were arrested.

(3.) THE case was investigated by P. I. Parab who on 26-10-1982 at about 2. 30 a. m. arrested the appellant Tanaji Kamble near Kamgar Krida Mandal at Senapati Bapat Marg. He searched the house of Tanaji Kamble in the presence of two panchas and recovered a knife from beneath cupboard and motor driving licence from the said cupboard. The knife and the motor driving licence were seized under a panchanama.