SHANKAR SHRIDHAR KAVALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THROUGH this appeal, the appellants have challenged the Judgment and order dated 8-3-1996, passed by the IIIrd Additional Sessions Judge, Thane, in Sessions Case No. 620 of 1994, whereby they have been convicted and sentenced in the manner stated below :-

(2.) IT is alleged that the deceased succumbed to his injuries on the spot. After the incident, Pundlik rushed to the place of Sarpanch of the village who in turn, telephoned Wada police station. Thereafter, the victims proceeded to the Rural Hospital Wada, where the injuries were medically examined by Dr. Balkrishna Kamble PW 4 from 2 a. m. onwards on 5-9-1994. On the person of Pundlik, the doctor found two contused lacerated wounds which have been described in the injury report thus :-

(3.) THE FIR of the incident was lodged the next morning i. e. morning of 5-9-1994, at 6 a. m. at Wada Police Station by Pundlik PW 1. On its basis, API Vasant Satpute PW 8 registered an offence under Sections 302 and 324 IPC read with 34 IPC against the appellants.