- (1.) These appeals arising out of the judgment and order dated 1.2.2005 passed by a division Bench of the Bombay High Court were taken up for hearing together and are being disposed of by this common judgment. Altogether 7 persons were charged for commission of murder of one Ramdas on 3.2.1987 at 9 p.m. at his house. The accused were charged under Sections 147, 148, 302/149, 452 of the Indian Penal Code, 1860. Accused No. 3 was also charged for causing simple hurt to P.W. 1 Kishor. The learned Trial Judge convicted the accused persons. The High Court has affirmed the said judgment. It is stated that during the course of the trial and/or pendency of the appeal, accused Nos. 1 to 3 have expired. Accused No. 6 has not preferred any special leave petition before us.
(2.) The motive for commission of the offence is said to be that the deceased and accused no. 1 had quarreled with each other about a fortnight prior to the date of incident.
(3.) Prosecution case is said to be as under : On 3.2.1987, the deceased Ramdas and his friend Kishor, P.W. 1, the first informant were standing in front of the deceased's house. All the accused persons allegedly came there at about 7.30 in the evening. Accused No. 1 asked for a gold pendent from the deceased Ramdas which was the subject matter of the dispute between the parties and in relation whereto quarrel had taken place as the earlier occasion. The deceased, in response thereto is said to have stated, that he had returned the said gold pendent to some persons hailing from Panchpakhadi area. At that the accused No. 2 allegedly caught hold of the shirt of the deceased, a scuffle ensued between the accused No. 2 and the deceased. P.W. 1 with the wife of the accused No. 1 intervened and separated them. Allegedly, the deceased touched the person of the wife of accused no. 1, for which complaints were made by both the parties before the Outpost of the Police at Kopri. However, no report was accepted and the police officers said to have pacified allegedly pacified both the parties and sent them back. On 3.2.1987 at about 7.30 p.m., P.W. 1 came to the house of the deceased. They went to a pan stall and took a round in the Bazar. At about 9.00 p.m. both of them came back to the house of the deceased. Ramdas expressed his desire to have his dinner and requested P.W. 1 at his place to wait whereafter he promised to go to the complainant's house. While P.W. 1 was sitting on the cot in the front room of the deceased's house and the deceased Ramdas had been taking his dinner, he saw 6 to 7 persons coming to the front of the house. When he went out to see as to who they were, found the accused persons standing there. Allegedly, accused No. 2 was having a knife in his hands, and the accused Nos. 3 to 6 were having swords in their hands. P.W. 1 was asked to call the deceased to which he replied that he was taking his dinner, and they could talk to him after he finished taking meal. He was then allegedly assaulted by accused no. 3 by a sword by its blunt side on the shoulder, whereafter the accused entered into the house of the deceased. Baburao, father of the deceased who examined himself as P.W. 5 tried to resist them and in the process, caught hold of the sword which was in the hands of the accused no. 6 resulting in sustaining of bleeding injuries. The accused allegedly entered into the room. The deceased was assaulted with kicks and fist blows. Accused No. 2, Anil Mhatre stabbed the deceased Ramdas with a knife. While the accused persons were going out of the house, Bhaskar, brother of the deceased came whereupon accused No. 2 asked him not to enter into the house. While P.W. 1 was going to report the matter to the police Outpost Kopri, he met the other brother of the deceased, Sudhakar. Sudhakar was asked by P.W. 1 to bring the deceased to the police outpost, and he went to the police outpost. The deceased was brought to the said outpost by Sudhakar, whereafter he was referred to the Civil Hospital. A doctor upon examining him declared him dead. Complainant Kishor and witness Baburao were also examined by the doctor. They were rendered medical assistance.;