ARJUN PRABHAKAR KUNJAWANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) SINCE these appeals arise out of the same incident and a common impugned Judgment, we are disposing them off by one Judgment. These appeals arise out of Judgment and order dated 7-12-1994 passed by Additional Sessions Judge, Greater Bombay, in Sessions Case No. 534 of 1992, whereby the appellants have been convicted and sentenced in the manner stated hereinafter :-

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

(3.) THE evidence is that after the incident, Sushila leaving her husband proceeded to Dadar Police Station and Ashok proceeded to inform Shankars relatives. The evidence also is that pursuant to the information given by Sushila, police came on the place of the incident and thereafter took Shankar to K. E. M. Hospital, where he was pronounced dead. It is alleged by the prosecution that Sushila and Shankar sic Ashok also thereafter reached K. E. M. Hospital.