ANAND NARAYAN MALLAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THROUGH this appeal the appellant challenges the judgment and order dated 3rd March, 1995, passed by the 4th Additional Sessions Judge, Solapur, in Sessions Case No. 225 of 1994, convicting and sentencing him in the manner stated hereinafter :--

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

(3.) THE evidence of P. S. I. Shankar Nimbole (P. W. 8) is that alongwith the appellant and the knife he proceeded to Jail Road Police Station and handed over both the appellant and the knife at about 8. 25 a. m. the same day to P. H. C. Rashid Shaikh (P. W. 11) at the said police station.