SHIVAJI JAGANNATH KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Counsel for the applicants and the learned APP for the State.

(2.) APPLICANTS have been arrested in connection with the offence punishable under sections 302, 143, 147, 148, 149 of the Indian Penal Code which is registered at Shivaji Nagar Police Station, Ichalkaranji vide C.R. No.69 of 2009.

(3.) THE learned APP appearing on behalf of the State, on the other hand, submitted that there was one fracture on the skull and the presence of these applicants was established as a result of identification of these applicants by eye witnesses. He submitted that there were several incised wounds on the person of the deceased and, as such, it was evident that these applicants also shared common intention with the main assailants.