JINAPPA KALLAPPA SANGAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This criminal revision application has been filed by the original accused Nos. 1,3 and 11 chalienging the order of their conviction and sentence passed by the learned trial Magistrate and confirmed by the learned Sessions Judge, Sangli, in Crminal Case No. 1862 of 1975 and Criminal Appeal No. 47 of 1977 respectively.

(2.) According to the prosecution case, the incident in question took place at about 5 p.m. on 22nd April 1975 at village Kupwad, Taluka Miraj, District Sangli The said incident took place because of the quarrel between the women folk in families of the accused and the complainant all of whom were closely related. Prior to tne main incident, some other incident is also alleged to have taken place over a dispute in the matter of serving food at a feast. After the incident in the eveing of 22nd April 1975, Vardi was given to the Police Patil and the offence was registered.

(3.) The defence was one of denial. According to the accused persons, there was a scuffle between the members of the families and during the said scuffle, the complainant and the members of the complainant's family may have received certain injuries.