ABHIJIT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present appeal is filed by the appellant against his conviction for the offence punishable under Sec. 307 of the Indian Penal Code and for the offence under Sec. 4 punishable under Sec. 25 of the Indian Arms Act passed by the Sessions Court, Bhandara in Sessions Trial No. 32/2016.

(2.) The case of the prosecution against the appellant/accused in short is as under :-

(3.) We have heard learned Advocate Shri Dangre for the appellant. He has pointed out evidence of prosecution witnesses. Learned Advocate has submitted that the trial Court wrongly recorded its findings about the commission of offence by the appellant. Learned Advocate has pointed out the findings of the trial Court and submitted that the trial Court has wrongly relied on evidence of P.W. 1 and the statements of injured recorded by PSI Gaikwad, Exhibit 55 and Naib Tahsildar Sima Patne, Exhibit 51.