BHAGWAN PANDURANG BAGUL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THROUGH this Criminal Appeal, the Appellant challenges the Judgment and Order dated 11th November, 1994 passed by the Assistant Sessions Judge, Nasik, in Sessions Case No.164 of 1994 convicting and sentencing him in the manner stated hereinafter :-

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

(3.) THE evidence of the informant Vijaya Bhagwan Bagul, PW 2, discloses that on the next day i.e. 17th November, 1994, she mustered the required courage to lodge the First Information Report at Nasik Road Police Station and on the basis of the said FIR (Exhibit A), C.R. No.172 of 1994 was registered by the Police Sub-Inspector Shaligram Patil (PW 8) under Sections 306, 323, 504 and 506 of the Indian Penal Code.