BABAN SADASHIV SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned counsel for the Applicant and the learned APP for the State.

(2.) THE Applicant/Accused has been arrested in connection with the offence punishable under Sections 302, 326, 323, 504, 506 read with 34 of the Indian Penal Code. The Prosecution case is that the Complainant and four others had gone to the house of the Applicant to question him as to why the Applicant used to threaten the Complainant and others from time to time. At that time, the Applicant gave blow to the father of the Complainant on his head as a result of which the father of the complainant was succumbed to the injury and died. One other person was also assaulted by the co-accused.