STATE OF MAHARASHTRA Vs. SHIVAJI HARIBHAU JIRASE

JUDGEMENT

(1.) Accused was charged under Section 392 of the Indian Penal Code on the allegation that at about 8.30 p.m. on 16 th October 1992 at Laxtirtha Vasahat, Kolhapur accused committed theft of wrist watch and cash of Rs.25/- from the possession of complainant - Suresh Shivaji Raval by brandishing a knife and threatening to kill him if he did not part with it. According to the prosecution, complainant - Suresh Shivaji Raval was going to visit a friend on his two wheeler and accused waved to him to stop and requested for lift. Complainant gave accused lift but after going some distance, accused asked complainant to stop the two wheeler, brandished a khanjar (a kind of knife), threatened to kill him if he did not hand over his watch and money and snatched the wrist watch of Citizen Quartz make worth about Rs.1500/- and also cash of Rs.25/- from complainant. Accused then told complainant to go away from the spot without even looking back. Complainant, as he feared for his life, without any protest left the spot, then went home and thereafter went to Laxmipuri Police Station and reported the matter vide Exhibit 15. P.S.I. ? Ramakant Keraba Mane (PW-7) reduced the complaint in writing (Exhibit 15) at about 21:30 hours on 16 th October 1992, registered the crime and issued the FIR. Time gap between the offence and registering the FIR was only one hour.

(2.) It is also stated that on 16th October 1992, i.e., the date of offence, Police Head Constable - Shete, Badge No.1813, who was on patrolling duty at Rankala Tower area, alongwith his staff, saw accused asking for lift from persons passing by in their vehicles. Since the said Shete (PW-6) found the actions of accused rather suspicious, he went to enquire with accused what he was doing. Accused, on seeing PW-6, ran away from the spot and PW-6 chased accused and caught him. When physical search of the accused was taken, one dagger was found in possession of accused. PW-6 has also stated that at that stage Police Constable ? Sunil Ingavale and Police Constable ? Kishor Patil were also with him on patrolling duty. These two police constables have not been examined by the prosecution. Then accused was taken to Laxmipuri Police Station and produced before the P.S.I., i.e., Ramakant Keraba Mane (PW-7).

(3.) PW-6 in his examination in chief stated that on enquiry they came to know that accused had committed some offences. Thereafter, two panch witnesses, PW-1 ? Rajendra Ashok Mudholkar and another, who was not examined, were called to the police station to record the seizure panchnama for the knife and in their presence personal search of accused was taken. In the panchnama, PW-1 has stated that accused was wearing a pant and shirt and underwear and one knife and cash amount of Rs.265/- only was found in his custody. The knife was in leather cover, which was sharp on both sides and was 9 inches long alongwith handle. The length of the blade was 5 inches long and it was old one. Police took custody of the knife for investigation. The panchnama is supposed to have been taken at 22.30 hours and completed at 22.40 hours. There is no mention of wrist watch.