Gajanan Vs The State of Maharashtra
.... ibha had been admitted in the hospital with burns as the appellant had poured kerosene on her and had set her ablaze. Accordingly, PW.3 Gitabai and PW.4 Avinash went to the hospital and on reaching the hospital they noticed Pratibha admitted in the ward. They questioned Pratibha as to the cause of h ...
Bombay High Court (Nagpur Bench)
Mahadev Kondiba Jagtap Vs The State of Maharashtra
.... atil, the appellant has been falsely implicated in the present crime. 8. PW-3 is the victim girl. In her testimony, she has stated that she was educated upto 5th standard at village Mhaisgao, Taluka-Madha, District-Solapur. That her age was 15 years. She knew the appellant before the Court. That ...
Bombay High Court
Purushottam Vs The State of Maharashtra
.... children had gone to school, the appellant came home at about 3 to 3.30 p.m. in an inebriated condition and took her in room and latched the room from inside. The appellant thereafter denuded Pratibha and fell her on the ground and poured kerosene and set her ablaze. According to P.W.9 Vivekanand, t ...
Bombay High Court (Nagpur Bench)
Balu Vs The State of Maharashtra
.... were read over and admitted to be true and correct. The said column cannot be treated as an empty formality since the deponent is not available for cross-examination. Hence it is a material inherent infirmity in the dying declaration and, therefore, cannot inspire confidence of the Court. It, there ...
Bombay High Court (Nagpur Bench)
Pravin Vs The State of Maharashtra
.... ppellant on the motorcycle. In cross-examination an omission has been elucidated that he has not stated in his previous statement that the deceased was the same person whom he had seen going along with the appellant on the motorcycle. He has admitted that the deceased was stranger to him and he had ...
Bombay High Court (Nagpur Bench)
Anil Tukaram Patil and Others Vs The State of Maharashtra
.... f the incident at about 7.15 p.m. and had commenced their enquiry. They were enquiring from the villagers as to how the incident had occurred. An omission is elicited that he had not stated in his report that he had informed the Police Patil about the incident. In cross-examination he has admitted a ...
Bombay High Court
Baban Rajaram Jagtap Vs The State of Maharashtra
.... ge, he realized that life of Chetna was in danger and that he should not permit Chetna go reside with the appellant even for a single day. He has admitted that he was not opposing Chetna going to the house of the appellant after her delivery. He has admitted that the other family members had also no ...
Bombay High Court
Anil Vs The State of Maharashtra
.... inebriated condition and started quarreling with deceased Geeta. At that time, mother of Chintu i.e. PW-4 Vaishali scolded the Appellant. The Appellant however abused deceased Geeta and pushed Vaishali and brother of Neelima out of the house. The Appellant then assaulted deceased Geeta and poured k ...
Bombay High Court
Chandrapal Khubiram Rajoriya Vs The State of Maharashtra
.... ed the dying declaration of injured Shashidevi at Exhibit 10. Prosecution has also examined PW-6 Dr. Swati Sontate, who had examined injured Shashidevi and who deposes that Shashidevi had disclosed to her that she had been set ablaze by the Appellant. The cross-examination of both these witnesses do ...
Bombay High Court
Kiran Gorakh Shelke and Others Vs The State of Maharashtra
.... re of roof of the left orbit. PW-5 thereafter opined that all the said injuries are corresponding to the external injuries mentioned in column No. 17 of post mortem. That all the above injuries can be caused by hard and blunt object like iron bars and by sticks and stones. The above said injuries ...
Bombay High Court
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