KALPESH DINESH BRAHIKAR Vs. STATE OF MAHARASHTRA
LAWS(BOM)-2021-10-371
HIGH COURT OF BOMBAY
Decided on October 14,2021

Kalpesh Dinesh Brahikar Appellant
VERSUS
STATE OF MAHARASHTRA Respondents


Referred Judgements :-

KAILASH GOUR VS. STATE OF ASSAM [REFERRED TO]


JUDGEMENT

- (1.)The Appellant, hereinafter referred to as the Accused, has challenged the judgment and order dtd. 21/9/2021 passed by the Addl. Sessions Judge, Malegaon in Sessions Case No. 26 of 2013. By the impugned judgment, the learned Judge has held the Accused guilty of offence under Sec. 307 of Indian Penal Code and sentenced him to suffer rigorous imprisonment for 10 years and to pay fine of Rs.10000.00, in default to suffer further simple imprisonment for 6 months.
(2.)The case of the prosecution in brief is that on 12/11/2012 at 2.00 p.m opposite Munna Auto Garage, at Malegaon, the Accused and two other co-accused caused injuries to Avinash Deore, son of the Complainant-Meena Pradeep Deore, by means of a knife and thereby attempted to cause his death. Pursuant to the First Information Report lodged by Meena Deore, Crime No. 49 of 2012 was registered against the Accused and others with Camp Police Station, Malegaon for the offences under Sec. 307, 323 and 504 r/w. 34 of IPC.
(3.)The injured Avinash was initially taken to the Civil Hospital, Malegaon, and later shifted to Healthcare Multi Speciality Hospital, a private hospital at Malegaon. The Medical Officer certified that the injuries inflicted on the injured Avinash were dangerous to life.


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