BABU DHAKU KHARAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THROUGH this appeal, the appellants challenge the Judgment and Order dated 30-9-96 passed by the Additional Sessions Judge, Sawantwadi, in Sessions Case No. 8 of 1996 convicting and sentencing them in the manner stated hereinafter :-

(2.) IN short, the prosecution case runs as under :-

(3.) EVIDENCE of Dilip Kharat P. W. 3 is to the effect that after the appellants and Babu had run away, ( after assaulting Babu Kharat) he went to the shop of Tanavade from where he telephoned the police. The Police came and thereafter Dilip Kharat along with it, proceeded to the place where the corpse of Babu Kharat was lying.