STATE OF MAHARASHTRA Vs. DNYANU DHONDI KHOT

JUDGEMENT

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

(2.) THROUGH Criminal Appeal No.927 of 1984 the appellant has impugned the judgment and order dated 19th July 1984 passed by the Additional Sessions Judge, Sangli, acquitting the respondents for offences under sections 302 read with 149 I.P.C. etc.

(3.) WHEN after assaulting Sadashiv and Mahadeo the respondents went away, Indubai P.W. 8 ran towards the village S.T. Stand, where the informant Maruti along with Anandibai P.W. 10 was to arrive from Shirala Hospital. At about 10 a.m. Maruti and Anandibai got down from the bus and Indubai informed them about the assault on Sadashiv and Mahadeo. Thereupon Maruti and Anandibai came to Moteche-shet where they found that Mahadeo was dead but there were some life in Sadashiv.