BHAGWAN SAKHARAM PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri P. B. Patil, learned advocate for the applicants and Shri A. M. Chutke, learned APP for the non-applicant.

(2.) The present applicants are blamed for helping the main accused Kailash Namdeo Pawar for committing the offence. The said Kailash has assaulted the deceased- Ratan Digambar Pawar with the help of iron sickle on 21. 10. 2019. The first informant-Digambar is the father of the injured. On his complaint, the Police Station Lonar registered the offence against Kailash Pawar under Section 307 of the Indian Penal Code only. He was arrested and he is behind bar.

(3.) Injured Kailash expired on 02. 12. 2019. The wife of the deceased gave supplementary statement on 03. 12. 2019, and she has alleged the involvement of these applicants in assisting the main accused-Kailash. According to the applicants, this is afterthought and falsely implicated the applicants.