1 of  52 APEAL-701-23+ (J)

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 701 OF 2023

Santosh Vijay Pagare   ..Appellant 

Versus

The State of Maharashtra ..Respondent

WITH

CRIMINAL APPEAL NO. 762 OF 2023

1. Ganesh Ashok Ughade

2. Santosh Ashok Ughade   ..Appellants

Versus

The State of Maharashtra & Anr. ..Respondents

WITH

CRIMINAL APPEAL NO. 1254 OF 2023

Jitesh @ Bandu Sampat Murtadak   ..Appellant 

Versus

The State of Maharashtra ..Respondent

__________

Dr. Yug Mohit Chaudhary a/w. Mr. Anush Shetty for Appellant in

Appeal No.701 of 2023.

Dr. Yug Mohit Chaudhary a/w. Mr. Anush Shetty and Ms. Shraddha

Sawant for Appellant in Appeal No.762 of 2023.

Mr. Aniket Vagal a/w. Ms. Savvy Kolhekar for Appellant in Appeal

No.1254 of 2023.

Ms. Gauri S. Rao, APP for State/Respondent.

Mr. Akshay Bankapur for Intervenor in all Appeals. 

__________

Gokhale

VINOD

BHASKAR

GOKHALE

Digitally

signed by

VINOD

BHASKAR

GOKHALE

Date:

2026.09.01

12:44:03

+0530

2 of  52 APEAL-701-23+ (J)

CORAM : SARANG V. KOTWAL &

RANJITSINHA RAJA BHONSALE, JJ.

RESERVED ON  : 19 AUGUST 2026

PRONOUNCED ON : 01 SEPTEMBER 2026

JUDGMENT : (PER SARANG V. KOTWAL, J.)

1. All these Appeals are decided by this common Judgment

as they arise out of the same impugned Judgment and order. For

convenience, the Appellants are referred to as accused as per their

status before the Trial Court. 

  The Criminal Appeal No.762 of 2023 is preferred by

the   original   Accused   No.1   Ganesh   Ughade   and   the   original

Accused No.5 Santosh Ughade.  

  The Criminal Appeal No.1254 of 2023 is preferred by

the original Accused No.2 Jitesh Murtadak. 

  The Criminal Appeal No.701 of 2023 is preferred by

the original Accused No.3 Santosh Pagare. 

2. Heard Dr. Yug Mohit Chaudhary, learned counsel for

the Appellants in Criminal Appeal No.701 of 2023 and Criminal

Appeal No.762 of 2023, Mr. Aniket Vagal, learned counsel for the

3 of  52 APEAL-701-23+ (J)

Appellant in Criminal Appeal No.1254 of 2023, Ms. Gauri Rao,

learned APP  for  the  State and Mr.  Akshay Bankapur,  learned

counsel for the Intervenor in all Appeals. 

3. The   Accused-Appellants   faced   the   trial   before   the

learned   Additional   Sessions   Judge,   Nashik,   in   Sessions   Case

No.261 of 2017. Vide the Judgment and order dated 09.05.2023

all of them were convicted and sentenced as follows:

  All  of   them  were   convicted   for  commission  of   the

offence punishable under Sections 302, 143, 147, 148 r/w. 149

and under section 120B of the IPC.  They were sentenced to suffer

imprisonment for life and to pay a fine of Rs.10000/- each and in

default of payment of fine to suffer S.I. for six months each, for the

offences punishable under sections 302, 120B r/w. 149 of the IPC.

  The   Appellants-Accused   were   acquitted   from   the

charges of commission of the offence punishable U/s.135 of the

Maharashtra Police Act. 

  Along   with   the   Appellants,   there   were   two   more

accused i.e. the Accused No.4 Sagar Jadhav and the Accused No.6

Jayesh @ Jaya Dive who had faced the trial, but those two accused

4 of  52 APEAL-701-23+ (J)

were acquitted from all the charges. 

  The Appellants were granted set off U/s.428 of the

Cr.PC.

  The wife of the deceased was given liberty to approach

the   District   Legal   Services   Authority,   Nashik   for   appropriate

compensation as per rules. 

4. The prosecution case, in brief, is that the Accused were

having previous enmity with Kiran Nikam-the deceased in this

case. On 18.05.2017 at about 10:00 p.m. Kiran was returning

home after purchasing cooking oil. He was intercepted near his

house by the Accused. He was assaulted with sharp weapons. He

was assaulted brutally causing about 101 injuries. The incident

was witnessed by a few eye witnesses including a cousin and the

wife of Kiran. After the Accused left the place, the police reached

the spot; by then, Kiran had died. He was taken to the hospital, but

he was declared dead. The FIR was lodged by Kiran’s cousin Nitin

Pagare vide the C.R.No. I-201 of 2017 at Panchavati police station;

at 3:50a.m. on 19.05.2017. The investigation was conducted. Two

accused namely Vikas @ Vicky Punjabi and Anupkumar @ Chhotu

5 of  52 APEAL-701-23+ (J)

Kanojia were absconding. The Accused were arrested on different

dates. Various panchanamas were conducted. The postmortem was

conducted   on   the   dead   body.   Two   sickles   and   clothes   were

recovered at the instance of the Accused No.5 Santosh Ughade on

18.07.2017.   The   seized   articles   were   sent   for   the   chemical

analysis. At the conclusion of the investigation, the charge-sheet

was filed and the case was committed to the Court of Session. 

5. During trial, the prosecution examined sixteen witnesses

including the eye witnesses, the Medical Officer, the Panchas and

the Investigating Officers. Three defence witnesses were examined

by the Accused No.2 Jitesh, and two defence witnesses were

examined   by   the   Accused   No.3   Santosh   Pagare.   The   defence

witnesses were examined to establish

 alibi of these two accused.  

6. The learned Judge relied on the evidence of the eye

witnesses.   He   did   not   believe   the   defence   witnesses   and   the

defence of 

alibi. The defence of the Accused Nos.1 and 5 was of

total denial. The learned Judge also relied on the evidence of

recovery. Based on these reasons, the learned Judge convicted and

sentenced the Appellants as mentioned earlier. He acquitted the

6 of  52 APEAL-701-23+ (J)

other two accused because their names were mentioned by the

witnesses subsequently in their supplementary statements, and not

in their original statements. 

7. PW-1 Nitin Pagare was an eye witness. He had lodged

the FIR in this case. He was the maternal cousin of the deceased.

He  deposed  that Kiran  and  Kiran’s  brother  Shekhar were  his

maternal   cousins.   Both   of   them   were   residing   behind   Shani

Mandir, Peth road. On 18.05.2017 at 10:00p.m. he had his dinner

and he was going to meet his aunt at Navnath Nagar, Panchavati.

He reached there at about 10:15 p.m. He saw his cousin Kiran. He

was going ahead on his vehicle. The Accused No.3 Santosh Pagare

stopped him. The Accused No.3 Santosh Pagare, the Accused No.1

Ganesh   Ughade,   the   Accused   No.2   Jitesh   Murtadak   and   the

Accused No.5 Santosh Ughade were having weapons like sickle

and they started inflicting blows on Kiran. Four more persons came

from the chowk; they included Accused No.4 Sagar Jadhav and the

two absconding accused Vicky and Chhotu. PW-1 deposed that, all

the accused were giving blows. They were exchanging weapons.

He could not tell how many blows were inflicted. The incident was

7 of  52 APEAL-701-23+ (J)

going on for about five to seven minutes. He got scared and went

to PW-5 Archana’s house, which was at a distance about 25ft. away

from the spot. PW-5 Archana was on the terrace. PW-1 told her

about the incident. He deposed that, PW-3 Vikram had also seen

the incident and he had shouted at that time. Because of his

shouts, the accused fled away from the spot. After that, people

gathered there and Kiran was taken to the Civil Hospital. PW-1

also went to the Civil Hospital. He came to know that, Kiran had

died. He deposed that, he knew the Accused No.5 Santosh Ughade

and other accused prior to the incident, but he did not know the

cause of the incident. He deposed that, between 1:00 to 1:30a.m.

in the night, he had gone to Panchavati police station to lodge his

FIR. He identified the FIR. The FIR is produced on record at

Exhibit-89. He was shown two sickles in the Court. He identified

both those weapons. He correctly identified each of the Appellants-

accused by naming them. He further deposed that, after lodging

the FIR he had shown the spot to the police in the morning

between 6:30a.m. to 7:00a.m. On 01.06.2017, he again went to

the police station, as he recollected the names of the Accused No.4

8 of  52 APEAL-701-23+ (J)

Sagar, Vicky and Chhotu. According to him, he was scared and,

therefore, he approached the police after a gap of time. 

  In the cross-examination, he accepted that, there could

be serious cases against Kiran and Shekhar.  Shekhar was in jail

since past one year. Shekhar and Kiran were having vegetable shop

in the main market-yard, Nashik, Panchavati. He could not state as

to whether because of antecedents Shekhar and Kiran had many

enemies. PW-1’s house was at Mhasrul, Rajwada, Nashik. The

distance between his house and the spot was about four to five

kilometers. According to him, no other incident had taken place

before 10:15p.m. He could not give the description of the clothes

worn by the Appellants. He had not given the description of the

sickle and had not used the name of the weapon as ‘sickle’ in his

FIR. 

  However, in the FIR he had mentioned that Kiran was

assaulted by sharp weapons. He had not intervened in the assault

and had not called anyone else for help. He had not lifted the

injured and put him in the police van. The police reached at the

spot by 10:25p.m. It took about 5 to 10 minutes for the police to

9 of  52 APEAL-701-23+ (J)

lift the injured and keep him in the van. During that time, he had

not disclosed about the incident and the names of the Appellants

to the police. Panchavati police station was the nearest of all the

police stations from the spot. Before lodging the FIR, he had no

occasion to go to Panchavati police station. There was a police

chowky at Civil Hospital. He had not given the information at that

police chowky. About 100 people i.e. the friends and the relatives

of the deceased had gathered at Civil Hospital. Kiran was brought

to the Civil Hospital before PW-1 reached there. PW-1 was at the

Civil Hospital till 1:30a.m. He had not informed about the incident

to the police at Civil Hospital. He reached Panchavati police station

at 3:00a.m. He had not informed the doctor about the assailants

and the weapons. About 50 persons could have gathered at the

spot of the incident. The distance from that spot to the Civil

Hospital was about three kilometers. The incident of assault had

taken place on the road. Kiran fell down on the road. The incident

took place in front of the house of Mr. Salve. It did not take place

in the 

varhanda of Mr. Salve. PW-1 did not go immediately to the

police station because he was in grief. He went to the police station

10 of  52 APEAL-701-23+ (J)

at 3:30a.m. He admitted that, he had differences with the Accused

No.2 Bandu Murtadak and there were cases registered against

each other. But he added that, there was no case against him. He

knew all the accused from prior to the incident. Kiran was the son

of PW-1’s mother’s sister. PW-1 did not know regarding the nature

of offence against the deceased Kiran. For some days Kiran was in

jail. Kiran was a vegetable vendor and was working at market-

yard, Panchavati. When he went to his sister in law Archana’s

house, she was there with her two children. He reached the Civil

Hospital at 10:45p.m. He disclosed the names of the assailants to

his   relatives.   There   was   discussion   about   the   names   of   the

assailants at the hospital itself. He knew PW-14 Vishal. He was a

close friend of PW-1. 

  The FIR was registered at 3:50a.m. on 19.05.2017 vide

the   C.R.No.   I-201   of   2017   at   Panchavati   police   station.   It

substantially   corroborates   his   deposition.   In   the   FIR   he   has

described the weapons as ‘sharp weapons’. 

8. PW-5 Archana Nikam was the wife of the deceased. She

had seen the incident. She deposed that, she was residing with her

11 of  52 APEAL-701-23+ (J)

husband   and   two   sons   at   Yash   Laxmi   Nisarga   Apartment,

Panchavati, Nashik. Kiran was selling vegetables. On 18.05.2017 at

2:00p.m. Kiran left for work on his Hero Duet two wheeler. It was

owned  by   Kiran’s   cousin   Nitin.   Kiran   returned   back   at   about

6:00p.m. with milk. He again left the house for work. At about

9:30p.m., PW-5 went on the terrace with her younger son. She

played with him for some time and was looking at the road. It was

adjacent to their building. That road was going from Govind Mama

chowk towards Datta Nagar. She saw her husband coming from

Govind Mama chowk. He reached upto the house of Mr. Salve

which was 30ft away from PW-5’s building. Accused No.1 Ganesh

Ughade, Accused No.2 Bandu Murtadak, Accused No.3 Santosh

Pagare, Accused No.5 Santosh Ughade and others were present in

front of Salve’s house. They all stopped her husband. He parked

his motorcycle. All the accused were abusing him. Then they

started assaulting her husband repeatedly. They were exchanging

the weapons between them and assaulting her husband. She got

scared. She did not know what to do. She came back to her house.

She left her child alone in the house and she ran towards the

12 of  52 APEAL-701-23+ (J)

house of Salve. The assailants ran away. She saw her husband

having suffered number of injuries all over his body. At that time,

her cousin PW-3 Vikram and maternal aunt Sarubai came there

and put a blanket on her husband. After some time, the police

came there. They put Kiran in police vehicle. She also went with

her husband. She deposed that, they were taken to a private

hospital. The Doctors declared him dead. The police had come to

her, but she was not in a position to talk with them. She was

disturbed. She did not leave her house for thirteen days as per the

custom. She came to know about the other three persons namely

Sagar, Vicky and Chhotu. When she was little stable, she went on

her own to the police station and gave her statement. She deposed

that, she could identify the assailants if shown to her. She deposed

that, four persons seen on the screen and one sitting in the dock

were the assailants. She further deposed that, about four months

prior to the incident, her deceased husband had some dispute with

the Accused No.5 Santosh Ughade. In this connection, a complaint

was   lodged   with   Panchavati   police   station.   That   dispute   was

settled. But when her husband used to go to the vegetable market,

13 of  52 APEAL-701-23+ (J)

the Accused No.5 Santosh Ughade and his associates used to

threaten him. Her husband had told this fact to her. He had even

showed those persons to her on ‘Facebook’. According to her, he

had shown those accused when the accused were passing on the

road in front of their building.

  In the cross-examination, she stated that her building

was not immediately next to Salve’s house. Salve’s house was not

seen from her flat. She could not explain as to why her police

statement did not mention that the accused were exchanging the

weapons repeatedly or that the distance between her house and

Salve’s house was about 30 meters. She did not recollect whether

she had stated to the police that the Accused No.5 Santosh Ughade

and others used to threaten her husband and that he had shown

their faces on the Facebook, or he had pointed them out to her

when they were proceeding from near their building. She could

not tell whether there were criminal cases against her husband.

But she added that, in one of the offences she was an accused with

her husband. But she was acquitted from that case. She admitted

that, for many years her husband was in jail. Even on that day, her

14 of  52 APEAL-701-23+ (J)

brother in law and her husband’s friends were in jail in connection

with MCOCA case. She could not tell exactly at what time the

police arrived at the spot. She herself did not pick up her husband

and place him in the police vehicle. While travelling in the police

vehicle, she did not give the information about the incident to the

police. She volunteered that, she was crying. She added that they

had gone to Civil hospital and not to a private hospital. She stated

that, she could have mistakenly stated in her deposition that they

had gone to a private hospital. When she met the police on the day

of the incident, she did not inform them about the incident. She

was not in a position to give answers. She went to the police

station on 05.06.2017 for the first time after the incident dated

18.05.2017. On the day of the incident, PW-1 Nitin met her on the

staircase. When she reached near the body of her husband, about

50 persons had gathered. There were blood stains on her clothes.

The police did not ask her to produce her clothes. 

9. PW-14 Vishal Varule was an eye witness. He deposed

that on 18.05.2017, as he was suffering from acidity, he was going

towards Dr. Patil’s dispensary from Datta Nagar road, at about

15 of  52 APEAL-701-23+ (J)

9:00p.m. He saw the accused No.1 Ganesh Ughade, Accused No.2

Bandu Murtadak, Accused No.3 Santosh Pagare, Accused No.5

Santosh Ughade, Vicky and Chhotu near Salve’s house. Accused

No.5 Santosh Ughade and Sagar Jadhav were having sickles in

their hands. Both  of them assaulted Kiran. After  that, Bandu

Murtadak, Santosh Pagare, Ganesh Ughade, Vicky Punjabi and

Chhotu took those sickles from them and assaulted Kiran. They

were   shouting.   Few   of   the   assailants   fled   away   on   their

motorcycles and others ran away. Kiran was lying on the ground.

PW-3 Vikram put a blanket on Kiran. The police came there and

took Kiran’s body to Civil hospital. PW-14 knew the accused as

they were also working in the market-yard, Panchavati; as he

himself was a vegetable vendor at market-yard, Panchavati. He

deposed that, he could identify the accused. Initially, he made a

mistake in identifying the Accused No.5 Santosh Ughade, but he

corrected himself and then he correctly identified the accused No.5

Santosh Ughade. He identified both sickles produced in the Court.

After the incident, he had gone to the civil hospital. He had seen

PW-1 Nitin, PW-5 Archana and other relatives at Civil hospital. He

16 of  52 APEAL-701-23+ (J)

got scared and, therefore, he stayed in his house. He did not come

out for about ten days. After that, his statement was recorded. 

  Apart   from   his   vegetable   business,   he   was   also   a

Reporter. There was one case registered against him for assaulting

one Sushil Kakade. According to him, it was a false case. He could

not say whether the incident had taken place on the  

otta  of

someone’s house. He could not recollect which clothes were worn

by the assailants. When he went to the hospital, he did not discuss

the incident with PW-5 Archana. After the tension subsided, he

thought of giving information to the police. He gave his statement

on 01.06.2017, that was about 13 days from the incident. He

explained that he was scared. 

10. PW-3   Vikram   Mhaske   is   another   important   witness.

Though, he had not seen the actual incident, but he had seen some

accused after the incident. He deposed that on 18.05.2017, he had

his dinner and had come out of the house at around 9:45p.m. He

was   sitting   near   a   shop   at   Govind   Mama   chowk.   At   about

10:00p.m., some persons passed from in front of him. He saw and

recognized the Accused No.5 Santosh Ughade as a pillion rider on

17 of  52 APEAL-701-23+ (J)

one motorcycle. He was having one weapon with blood stains on

it. PW-3 could identify him because of the streetlight. He saw the

crowd gathered in front of Salve’s house which was around 30 feet

away from where he was sitting. He saw Kiran lying on the

ground. Kiran was the brother in law of PW-3 Vikram. There were

bleeding injuries on Kiran. He raised shouts and went to his house

and brought his mother to the spot. They brought one blanket and

put it on Kiran’s body. He saw his sister PW-5 Archana and PW-1

Nitin at the spot. His mother went to the hospital with Kiran’s

body. She told him that all the Appellants-accused had committed

that offence. During trial, he identified the Accused No.5 Santosh

Ughade on the screen. He deposed that, he could not identify the

weapon seen in the hands of the Accused No.5 Santosh Ughade.

  In the cross-examination, he deposed that he knew the

Accused No.5 Santosh Ughade because he was working in the

vegetable market. He could not tell which clothes the Accused

No.5 Santosh Ughade was wearing on 18.05.2017. He could not

give the description of the other persons sitting on the motorcycle.

He did not tell the police that his sister was present and she was

18 of  52 APEAL-701-23+ (J)

crying, and PW-1 Nitin was present there. 

11. PW-13 Sachin Lokhande was doing vegetable business at

vegetable market-yard, Panchavati, Nashik. On 18.05.2017, after

taking dinner at about 9:30p.m. he went for a walk at Navnath

Nagar. He saw the Accused No.5 Santosh Ughade, Accused No.4

Sagar Jadhav, Accused No.1 Ganesh Ughade, Accused No.2 Bandu

Murtadak and Accused No.3 Santosh Pagare near Salve’s house.

The Accused No.3 Santosh Pagare and the Accused No.1 Ganesh

Ughade were waiting on the main road. They were looking at each

other and making some signs. PW-13 anticipated that there would

be a quarrel, therefore, he returned home. At about 11:00p.m. he

came to know that Kiran was murdered near Salve’s house. He

thereafter went to Mumbai as his grand-mother was not well. He

returned after 15 days. Then his statement was recorded. He

identified the accused by names before the trial Court. 

  In the cross-examination, he deposed that, till about

9:35p.m. he had not seen the accused.  On that day he had gone to

the spot at about 11:45p.m. after the incident. He had not told the

police that he had gone to Mumbai because his grandmother was

19 of  52 APEAL-701-23+ (J)

not well. He could not recollect whether he had told the police

that the Accused were making signs amongst themselves and he

had anticipated the quarrel. 

12. PW-2   Kishor   Mohite   was   a   pancha   for   the   inquest

panchanama which is produced on record at Exhibit-97. PW-7

Gaurav   More   was   a   pancha   for   different   panchanamas.   The

panchanamas produced on record at Exhibits-150 and 151 are not

important because the Accused No.5 Santosh Ughade had shown

the place where the accused had hatched the conspiracy, but

nothing was recovered or discovered as a result of his statement. 

  On   20.07.2017   the   Accused   No.4   Sagar   Jadhav

produced the motorcycle. It does not concern the other accused.

On 27.07.2017 the Accused No.6 Jayesh Dive showed the place

where they had taken shelter after the incident. That also does not

concern the Appellants in this case. Therefore, evidence of these

witnesses is not very important. 

13. PW-8 Ganesh Ghansham was present when the police

pasted prohibitory orders. PW-11 Nitin Tuplondhe had pasted the

prohibitory orders issued by the Deputy Commissioner of Police,

20 of  52 APEAL-701-23+ (J)

Special branch. PW-10 Police Naik Dilip Bombade  had carried the

muddemal articles to the laboratory. 

14. PW-9 Dr. Anand Pawar had conducted the postmortem

examination. The postmortem report is produced on record at

Exhibit-172. There were 101 incised wounds all over the body. The

cause of death was mentioned as “combined effect of cranio-

cerebral damage due to sharp injuries to head and heamorrhagic

shock due to multiple stab injuries to neck, chest and abdomen

which are sufficient to cause death in ordinary course of nature

individually and collectively. All injuries are antemortem in nature,

fresh in duration.”

  In the cross-examination, he deposed that, at the time

of postmortem, two sickles were not shown to him. The sickles

produced in the Court were curved in shape. There were no curved

shaped injuries on the dead body. 

15. PW-4   Yogesh   More   was   a   pancha   for   the   spot

panchanama   which   is  produced   on  record  at   Exhibit-110.   He

deposed about the spot panchanama conducted on 19.05.2017.

21 of  52 APEAL-701-23+ (J)

The spot was shown by PW-1 Nitin. It was in the courtyard of

Shantabai Salve. There was blood on the ground. The police

collected the blood and the soil mixed with blood. 

  In the cross-examination, he accepted that, he was a

Reporter and on many occasions he had visited Panchavati police

station. He knew PW-1 Nitin prior to 19.05.2017. He admitted

that, in one of the photographs he was seen with the brother of the

deceased namely Shekhar. The photograph was taken at some

function. However, the spot of the incident is hardly in dispute. A

map is also produced. The photographs of the spot are on record. 

16. PW-6 Sunil Khatri is an important witness. He was a

pancha for the recovery of clothes of the deceased, clothes of the

Accused No.1 Ganesh Ughade and for recovery of sickles and

clothes at the instance of the Accused No.5 Santosh Ughade. He

deposed that the blood stained clothes of the deceased were seized

under the panchanama on 19.05.2017. He identified those clothes

when produced in the Court. On the same day in the evening, the

Accused No.1 produced his clothes in the police station. After two

months i.e. on 18.07.2017 again he was called by the police. At

22 of  52 APEAL-701-23+ (J)

that time, the Accused No.5 Santosh Ughade made a statement

that he will produce the weapon. The memorandum statement was

recorded. It is produced on record at Exhibit-138. PW-6 identified

Accused No.5 Santosh Ughade in the Court. The Accused No.5 led

the police and the panchas to Dream Castle. There was an open

ground in front of Balaji Heights. There were two electric poles.

The   Accused   No.5   Santosh   Ughade   dug   the   middle   portion

between both the poles and took out one nylon bag. There were

two sickles. They were bent. There were clothes in the bag. The

articles were seized. The police seized the soil from that place. The

panchanama was prepared. It is produced on record at Exhibit-

139. PW-6 identified both the sickles produced in the Court.

  In   the   cross-examination,   he   deposed   that   on

19.05.2017 in the morning when he reached the police station, the

clothes were kept on the table. He admitted that the clothes

produced in the Court previously belonging to the Accused No.1

Ganesh Ughade did not show any blood stains when they were

produced in the Court. On 18.07.2017, he went to the police

station after receiving a call at 11:30a.m. He spoke with the

23 of  52 APEAL-701-23+ (J)

Accused No.5 Santosh Ughade for about 20 to 25 minutes. At that

time, he was behind the bars. He was tied with a rope and he was

handcuffed. He was removed from the lockup at 12:00p.m. He

explained that, in the panchanama it was not mentioned that the

Accused No.5 Santosh Ughade had buried those articles. However,

the panchanama mentions that the articles were taken out from

the spot where they were buried. The panchanama mentions that

the clothes worn by the Accused No.5 Santosh Ughade and the

Accused   No.4   Sagar   Jadhav   were   recovered   under   that

panchanama; besides the two weapons. 

17. PW-12 Sunita Nikam was examined to show the previous

enmity between the parties. She deposed that on 03.01.2017, the

Accused No.5 Santosh Ughade and the Accused No.4 Sagar Jadhav

had assaulted one  other  Santosh  who was  working with  this

witness. She had told about this quarrel to the deceased Kiran and

his brother Shekhar. She had lodged a complaint against the

Accused No.5 Santosh Ughade and the Accused No.4 Sagar Jadhav.

On 18.05.2017, at 10:30p.m. she heard the talks amongst the

vegetable vendors that Kiran Nikam was assaulted. She went to

24 of  52 APEAL-701-23+ (J)

the spot with her son Kunal and saw Kiran lying on the 

otta of the

house   of   Salve.   She   deposed   that,   four   months   prior   to   this

incident, there was a quarrel between the deceased Kiran and the

Accused No.5 Santosh Ughade. According to her, because of that

rivalry, the accused had committed murder of Kiran. She identified

all the accused present in the Court by their names. She accepted

that, she revealed the names of the accused to the police after 15

days from the incident. 

18. PW-15 P.I. Kailas Wagh was one of the investigating

officers. He deposed that, he was entrusted with the investigation

in C.R.No. I-201 of 2017 on 24.06.2017. He arrested the Accused

No.5 Santosh Ughade on 13.07.2017. On 14.07.2017, he arrested

the   Accused   No.4   Sagar   Jadhav.   He   supervised   the   recovery

panchanama of weapon and clothes at the instance of the Accused

No.5 Santosh Ughade on 18.07.2017. He recovered the motorcycle

at the instance of the Accused No.4 on 20.07.2017. He arrested the

Accused No.6 Jayesh Dive on 25.07.2017. On 04.08.2017, he

himself   carried   the   seized   muddemal   articles   to   the   Forensic

Science Laboratory (FSL), Dindori Road, Nashik.

25 of  52 APEAL-701-23+ (J)

  In the cross-examination, he stated that he had not

collected the relevant station diary entry. He accepted that the spot

was in a crowded locality. He also accepted that the case diary did

not mention that there was terror of the accused in the locality

and, therefore, no witnesses were coming forward. He further

accepted that the deceased Kiran and his brother Shekhar were

habitual criminals. Shekhar was facing the offence under MCOCA.

There was terror of Shekhar in the vegetable market. One Zonwal

had taken down the FIR. He had carried out the spot panchanama

and the inquest panchanama. This witness had filed the charge-

sheet. 

19. PW-16   PSI   Mukhtar   Shaikh   had   conducted   the

investigation before PW-15 PI Wagh. PW-16 received the F.I.R., the

spot panchanama and the inquest panchanama. He visited the

spot. He deposed that there was atmosphere of fear. He recorded

the statements of a few witnesses. He arrested the Accused No.1

Ganesh Ughade. He seized the Accused No.1 Ganesh’s clothes. He

seized the clothes of the deceased. He recorded the supplementary

statement of PW-1 Nitin and PW-14 Vishal. He approached PW-5

26 of  52 APEAL-701-23+ (J)

Archana for recording her statement. She was scared. Her mental

condition was not proper, therefore, her statement was recorded

on   05.06.2017.   Between   21.05.2017   to   28.05.2017   he   was

assigned  

bandobast  duty,   therefore,   during   that   period   the

investigation was assigned to API Wagh; who had arrested the

Accused No.3 Santosh Pagare. After that, this witness again took

over   the   investigation.   He   arrested   the   Accused   No.2   Bandu

Murtadak. His clothes were seized. 

  In the cross-examination, he deposed that, he had not

collected   the   station   diary   entry   regarding   the   incident.   One

Zonwal was on PSO duty on the night of the incident. According to

him, the deceased was lying on the platform of Salve’s house.

There were houses of Shankar Nalawade, Nana Nikam, Donde,

Changle and More near the spot. But he could not tell whether

there were entries in the case diary and station diary that those

persons were called as witnesses. He deposed that, whenever he

visited the spot, he did not find any witnesses. The first phone call

regarding the incident was made by an unknown person. He

proved the omissions from the police statement of the witnesses

27 of  52 APEAL-701-23+ (J)

which he had recorded. 

20. Besides this evidence, the prosecution produced the CA

certificate at Exhibit-224. The CA certificate shows that no blood

was found on the clothes of the Accused No.1, Accused No.2 and

the Accused No.4. The blood group of the deceased was ‘B’ group

as found from his clothes. The blood found on the spot was

inconclusive for grouping. The CA report-Exhibit-224 shows that

the clothes of the Accused No.5 Santosh Ughade showed presence

of blood of ‘B’ group. Similarly, the clothes of the Accused No.4

Sagar Jadhav also showed presence of blood of ‘B’ group. Both the

sickles which were recovered showed presence of blood of ‘B’

group. 

21. As mentioned earlier, the Accused No.2 Bandu Murtadak

and the Accused No.3 Santosh Pagare examined their own defence

witnesses.  DW-1  Rupali   Murtadak  who  was   examined   for  the

Accused No.2 Bandu Murtadak was the wife of the Accused No.2.

She   deposed   that,   Kiran’s   murder   took   place   at   9:00p.m.   on

18.05.2017. At about 6:30p.m. the Accused No.2 Bandu Murtadak

i.e. her husband had gone to attend the marriage function of one

28 of  52 APEAL-701-23+ (J)

Chakor. She produced the wedding card before the Court. She

came to know about the murder at about 11:30p.m. Her husband’s

friend Nagesh Dargode (DW-2) came to her house and told her

about the same. He told her that the people in the area were

naming   Accused   No.2   Jitesh   and,   therefore,   she   should   go

somewhere else along with her children. She told Nagesh that her

husband had gone to attend the marriage. Nagesh told her that he

had already informed about this fact to the Accused No.2 Jitesh

and,   that   DW-1   should   leave   the   house   with   the   children.

Therefore, she went in hiding with her children. On the third day

from the incident, Nagesh came to her house. Both of them went

to the police station and they came to know that the Accused No.2

Jitesh was not connected with the murder. Both of them then went

to Shubhechha Lawns where the marriage had taken place. They

met Chetan Wadhane who was the owner of Shubhechha Lawns.

He did not know the Accused No.2 Jitesh, but he offered to check

the CCTV footage. He showed the CCTV footage. DW-1 Rupali was

satisfied that her husband was present in the marriage ceremony.

She, therefore, asked Chetan to give the CCTV footage. He gave

29 of  52 APEAL-701-23+ (J)

the footage in two pen-drives. She submitted one pen-drive with

Panchavati police station and kept one with her. She produced that

pen-drive before the Court which she had with her. She further

deposed   that,   her   husband   was   arrested   on   28.05.2017.   She

approached the Crime Branch Unit-1 asking about the pen-drive

given by her. She had given an application under the Right to

Information Act. She was informed that the pen-drive was filed

along with the charge-sheet. She produced the reply at Exhibit-D-

248/D-1, but she verified that the pen-drive was not filed with the

charge-sheet. She appealed against that order. 

  Learned Advocate for the defence submitted that the

pen-drive was provided by her before the Court, however, the Trial

Judge ruled that there was no certificate U/s.65B of the Evidence

Act and, therefore, the pen-drive was not played. 

  This witness was cross-examined by the learned APP.

She deposed that, the distance between her residence and Navnath

Nagar where the incident took place was half a kilometer. The

incident took place near an electric pole. The street lights were on.

On 18.05.2017, she had not met her husband. There was no

30 of  52 APEAL-701-23+ (J)

communication   on   the   phone   as   well.   From   18.05.2017   till

28.05.2017 she did not meet her husband and there was no

communication between them even on telephone. She had not

informed her husband that he was implicated in the crime. She did

not know whether her husband had quarreled with Kiran and

Shekhar. She admitted that, she did not know where the CCTV

footage was stored and as to how it was removed. She had

approached Chetan Wadhane for the CCTV footage on 20.05.2017.

She had no document to show that she had supplied the pen-drive

to the police. Exhibit-D-251 mentions that the Accused No.2 Jitesh

@ Bandu Murtadak was present at Shubhechha Lawns attending

the wedding from 19.51 hrs. to 21.42 hrs. However, as held by the

learned Judge, these timings are not proved through CCTV footage

as there was no certificate U/s.65B of the Evidence Act. 

22. DW-2 Nagesh Dargude was also examined on behalf of

the Accused No.2 Murtadak. He corroborated the evidence of DW-

1 Rupali. His evidence is exactly on the same line. 

  In the cross-examination, he deposed that the distance

between the spot of the incident and Shubhechha Lawns is of half

31 of  52 APEAL-701-23+ (J)

an hour by two wheeler. He himself had not gone to Shubhechha

Lawns. To a specific question put to him, he could not answer as to

whom he had met at Shubhechha Lawns. He could not tell in

which form the CCTV footage was kept in the office. He had seen

the CCTV footage for two minutes. 

23. DW-3   Chetan   Wadhane,   the   owner   of   Shubhechha

Lawns, was also examined on behalf of the Accused No.2 Jitesh

Murtadak. He deposed that, he could not recollect whose marriage

took place on 18.05.2017. There were CCTV cameras. After two

days from 18.05.2017, two to three people had come to collect the

CCTV footage. They had collected two pen-drives. 

  In the cross-examination conducted on behalf of the

prosecution, he deposed that he did not recollect the names of

those two people. According to him, the CCTV footage of the

dining hall could have been collected. He did not keep the record

of the present CCTV footage. 

24. The Accused No.3 Santosh Pagare also examined two

defence witnesses. DW-1 Varsha Pagare who was examined on

behalf of the Accused No.3 is his wife. She deposed that, on

32 of  52 APEAL-701-23+ (J)

18.05.2017, in the evening, there was marriage of one Satish

Sangle. Her husband left their house at 8:30p.m. to attend the

marriage. It was to take place at 10 to 11 kilometers away from

her   house.   Her   husband   returned   home   between   11:00   to

11:30p.m. He was apprehended by the police after 3-4 days from

that day in connection with murder of Kiran Nikam. She produced

the wedding card of that marriage. She had gone to the police

station   along   with   the   wedding   card.   She   approached   Ashok

Sangle,   father   of   Satish   Sangle   asking   for   video   footage,

photographs and CD of the marriage. With the help of her brother,

she took out the relevant footage wherein her husband was seen in

the marriage. It was taken on the pen-drive. She produced the

certificate U/s.65B of the Evidence Act along with the pen-drive

and the photograph. That certificate was signed by her. 

  However, it is quite clear that, she was not the person

who had kept that device where CCTV footage was captured and,

therefore, her certificate U/s.65B of the Evidence Act does not

carry any evidentiary value. 

25. She further deposed that, she could identify the contents

33 of  52 APEAL-701-23+ (J)

of the pen-drive and photographs if shown to her. She identified

the photograph of her husband. The pen-drive was played in the

Court. She identified her husband. She admitted that, she had not

produced the pen-drive in the police station. 

  In the cross-examination conducted on behalf of the

prosecution, she admitted that she did not know the meaning of

‘downloaded’. She had not personally downloaded the contents of

CD. She admitted that the reference in the purported certificate

U/s.65B of the Evidence Act, that she had downloaded the video

recording from CD, was false. She had not personally used the

computer from which the contents of the CD were transferred. 

26. DW-2   Ashok   Sangle   was   the   other   defence   witness

examined on behalf of the Accused No.3 Santosh Pagare. He

deposed that, his son’s marriage took place on 18.05.2017 at

Aurangabad   road,   Geetai   Lawns.   The   marriage   took   place   at

around 8:30p.m. to 8:45p.m. According to him, the Accused No.3

Santosh Pagare had attended the marriage. The marriage was

scheduled to take place on ‘

goraj muhurt’. The marriage was video-

graphed   and   the   photographs   were   taken.   He   identified   the

34 of  52 APEAL-701-23+ (J)

photograph in which his son, his daughter-in-law and the Accused

No.3 were seen. The photographs are produced on record at

Exhibits262 and 263. 

  In the cross-examination, he deposed that the CD was

not ready in June 2017. He could not tell on which date the CD

was provided to DW-1 Varsha. It was kept with her for 2-3 days. It

was prepared by the photographer. He did not recollect the name

of the photographer. The photographs did not bear signature and

stamp of the photographer. The printouts of the photographs were

not taken by him. There could be approximately 1000 guests who

attended the wedding He could not tell the time at which the

guests   attended   the   marriage   ceremony.   Only   Accused   No.3

Santosh Pagare from his family had attended the marriage. His

family had not attended the marriage. After the marriage was

performed, this witness was on the stage. He could not tell the

exact time when the Accused No.3 Santosh Pagare arrived and left.

  This is the entire evidence led in this case.  

SUBMISSIONS OF DR. YUG MOHIT CHAUDHARY, LEARNED

COUNSEL FOR THE ORIGINAL ACCUSED NOS.1, 3 AND 5:

27. Dr. Chaudhary submitted that, there were 101 injuries

35 of  52 APEAL-701-23+ (J)

on the dead body. Therefore, it is clear that the offence was

committed due to extreme hatred. In that case, it was necessary for

the prosecution to have established the motive behind the crime.

In the entire evidence, no such motive is brought on record to

support the theory of assault due to extreme hatred. In this case,

the motive is not established. Admittedly, the area was crowded.

The incident had taken place, according to the prosecution, at

10:00p.m., therefore, many people from the locality could be

present   around   that   time.   Yet   no  independent   eye   witness   is

examined. All the eye witnesses were related to the deceased. They

were interested witnesses. 

28. The FIR was lodged after about five hours and thirty

minutes. This delay is not explained. PW-1 Nitin had not named

the three accused i.e. the Accused No.2 Jitesh and two others in

his   FIR.   He   had   added   their   names   in   the   supplementary

statement. The Accused No.4 Sagar Jadhav who was subsequently

named and the Accused No.6 Jayesh Dive were rightly acquitted

by   the   learned   Judge.   This   indicates   that,   PW-1   Nitin   had

implicated at least two accused falsely and, therefore, he is not a

36 of  52 APEAL-701-23+ (J)

reliable witness. 

29. According   to   the   prosecution   case,   PW-1   Nitin   was

present at the spot. It does not explain his complete silence for

about five and half hours. He did not try to help the deceased.

Even after  the  assailants  had left  the  spot, he  had not even

provided   water   to   the   deceased.   His   conduct   was,   hence,

unnatural. PW-1 Nitin was carrying a phone and he could have

contacted the wife of the deceased i.e. PW-5 Archana over phone

instead of running to her house. He was a chance witness, residing

at four to five kilometers away from the spot of the incident. He

had not named the weapons in his FIR. 

30. The statement of PW-5 Archana was recorded after 18

days. There is no explanation for not recording her statement

earlier. One case is pending against her. She does not appear to be

a weak lady and, therefore, there was no reason as to why the

police did not approach her in her house to record her statement.

Recording of her statement after 18 days shows that she had time

to   concoct   a   false   story   after   discussion   with   others.   Her

identification   of   the   Accused   is   not   believable.   She   was   not

37 of  52 APEAL-701-23+ (J)

knowing the accused. No test identification parade was conducted

to enable her to identify the accused. 

31. PW-3 Vikram was a chance witness. The eye witnesses

have stated that the incident had taken place in front of Salve’s

house on the road. But the spot panchanama shows that the spot

of the incident was on 

otta of one Salve’s house. The blood is seen

on the wall and the  

otta  of Salve’s house and not on the road.

Salve was an important witness, but he was not examined. PW-3

Vikram claims to have been sitting thirty feet away from the spot.

He ought to have seen the incident, but he has not described the

incident of assault. 

32. The Accused Nos.2 and 3 led the evidence of 

alibi. Their

witnesses had approached the police at the first instance, but the

police had not investigated the case from that angle, and this has

caused prejudice to these accused. The evidence of the defence

witnesses   has   to   be   treated   at   par   with   the   evidence   of   the

prosecution witnesses. If the evidence of the defence witnesses has

to be discarded  because  they  were close friends and relatives,

and hence were interested witnesses; the same reasons should

38 of  52 APEAL-701-23+ (J)

apply equally to the prosecution witnesses who were the relatives

and hence were interested witnesses. The learned trial Judge erred

in ignoring the defence witnesses. It was too much to expect

production of the marriage certificate of the weddings which the

accused had attended. 

33. The recovery of sickles after two months cannot be relied

on. The Accused No.5 Santosh Ughade was handcuffed and was

tied with the rope, hence, his memorandum statement was not

voluntary. The contents of the CA report were not put to the

accused No.5 Santosh Ughade at the time of his examination

U/s.313 of the Cr.PC. The inquest panchanama mentions different

sections   from   the   FIR   which   would   mean   that   the   FIR   was

manipulated. 

34. Dr. Chaudhary submitted that the nature of injuries on

the dead body did not match with the sickle. The description of the

weapon shows that semicircular injury ought to have been caused,

but in this case, no such injury was found on the dead body. 

35. Dr.   Chaudhary   relied   on   the   following   judgments   in

support of his contentions:

39 of  52 APEAL-701-23+ (J)

i)Shaikh Mohammed Salim Karimullah and others

V. State of Maharashtra

1

. In this case, a Division

Bench of this Court has held that the attention of

the accused has to be drawn to the CA report to

seek his response, only then it could be held

against the accused. 

ii)

Ram Lal Narang V. State (Delhi Admn.)

2

 It was

held that, it was the duty of the police officers to

investigate into the 

alibi of the accused. 

iii)

State of U.P. Versus Babu Ram

3

 It was held that

the   defence   witnesses   are   entitled   to   equal

treatment with the witnesses of the prosecution. 

SUBMISSIONS OF MR. ANIKET VAGAL, LEARNED COUNSEL FOR

THE ACCUSED NO.2.

36. Mr. Vagal, learned counsel for the Accused No.2 adopted

the arguments of Dr. Chaudhary, learned counsel for the Accused

Nos.1, 3 and 5. In addition, he emphasized that, there was no

motive for the Accused No.2 to commit murder. He submitted that,

it was very unusual for the Accused to exchange the weapons and

to assault  the  deceased  turn  by  turn.  All  the  witnesses  were

interested witnesses. No independent witnesses were examined.

1 1998 CRI.L.J. 3170

2 AIR 1979 SUPREME COURT 1791

3 (2000) 4 Supreme Court Cases 515

40 of  52 APEAL-701-23+ (J)

The supplementary statement was recorded only to attract Section

149 of the IPC, so that, mere presence of the accused could be held

punishable U/s.302 of the IPC. There is variance in the time of the

incident. There was no recovery at the instance of the Accused

No.2.   There   was   delay   in   recording   the   statement   of   PW-5

Archana. The time mentioned by PW-14 Vishal is different from the

time of the alleged incident. 

SUBMISSIONS OF MR. AKSHAY BANKAPUR, LEARNED COUNSEL

FOR THE INTERVENOR.

37. Mr. Bankapur made submissions on behalf of the wife of

the deceased. He invited our attention to the map of the incident

and also to the photographs. He submitted that, Salve’s house was

on the road. The  

otta  was only a small elevation. It was not of

some height where steps were required to climb it. Therefore, the

deposition of the witnesses that the incident had taken place on

the road, is correct.

38. PW-3 Vikram and PW-5 Archana were residing in the

same locality. The deceased Kiran and PW-5 Archana were residing

very near to the spot of the incident. PW-1 Nitin has mentioned the

presence of PW-3 Vikram, in his FIR. PW-1 Nitin has described the

41 of  52 APEAL-701-23+ (J)

weapons as sharp weapons and there is nothing wrong in the

description. The injuries were caused with sharp weapons. In the

inquest panchanama, the C.R. number is correctly mentioned. 

39. PW-5 Archana could give her statement only after the 13

days rituals were over; which was not unusual. She was on the

terrace.   She   was  a   natural  witness.  There  is   no  fault   in   her

identification of the Accused in the Court. PW-14 Vishal had given

his police statement after 10 days, but he has explained that he

was scared because of the incident. It was not unnatural. He could

give the statement only after the Accused No.1, 3 and 4 were

arrested. PW-14 Vishal has also deposed about the presence of

PW-3 Vikram at the spot. PW-12 Sunita Nikam has given the

background of enmity. Even DW-2 Nagesh for the Accused No.2

had admitted enmity  between two groups.  PW-13 Sachin has

deposed about the prior movement of the accused showing their

pre-plan to commit the murder. 

40. Considering   the   brutality,   no   one   else   would   come

forward   and,   therefore,   no   independent   witnesses   could   be

examined. 

42 of  52 APEAL-701-23+ (J)

41. As far as,  

alibi  is concerned, Mr. Bankapur submitted

that the defence witnesses examined by both the accused i.e. the

Accused Nos.2 and 3 were not with them when they had attended

those   different   weddings.   No   other   person   attending   those

weddings was examined. In any case, the distance from the venues

of those weddings was not very far from the spot of the incident.

The evidence of DW-1 Rupali for the Accused No.2 shows that, the

last frame was at about 9:42p.m. In any case, it was quite possible

for the said accused to leave that venue and come to the spot at

the time of the incident. The evidence of DW-2 Ashok for the

Accused No.3 shows that the marriage was only upto 8:45p.m.

Mr. Bankapur submitted that the recovery of weapons and the

clothes   was   not   from   an   open   space.   This   is   an   additional

circumstance. The CA report was shown to the Accused No.5

Santosh Ughade at the time of his examination U/s.313 of the

Cr.PC. Considering the number of injuries, it was quite possible

that those accused assaulted the deceased with sickles turn by

turn. The Medical officer has accepted that the injuries were

possible by the same weapons. 

43 of  52 APEAL-701-23+ (J)

SUBMISSIONS OF MS. GAURI RAO, LEARNED APP FOR THE

STATE:

42. Learned APP reiterated the submissions made by Mr.

Bankapur. She submitted that the wedding card in the defence

evidence shows  

goraj muhurat. It was evening and sunset time.

The   incident   had   taken   place   after   10:00p.m.,   therefore,   the

evidence of alibi does not help the defence. The nature of injuries

depends on the manner of assault. 

RESPONSE BY DR. YUG MOHIT CHAUDHARY, LEARNED

COUNSEL FOR THE ORIGINAL ACCUSED NOS.1, 3 AND 5:

43. In response to the submissions of the learned APP and

Mr. Bankapur, Dr. Chaudhary submitted that, the 13

th

 day from the

date of the incident was over on 31.05.2017 and the statement of

PW-5 Archana was recorded on 05.06.2017. In between, the I.O.

had gone to her house. There was no explanation as to why her

statement was not recorded prior to 05.06.2017. PW-1 Nitin has

admitted that the Accused No.2 Bandu Murtadak had filed cases

against him. The charge-sheet shows that the statements of other

witnesses were recorded, but they were not examined during trial.

Therefore, adverse inference needs to be drawn. 

44 of  52 APEAL-701-23+ (J)

REASONS AND CONCLUSION

44. The   prosecution   has   examined   PW-1   Nitin,   PW-5

Archana and PW-14 Vishal as the eye witnesses to the incident.

PW-1   Nitin   is   the   most   important   witness   in   this   case.   The

deceased  was  his  cousin.  PW-1  Nitin  had  deposed  that,  after

dinner, he had gone to Navnath Nagar, near the spot of the

incident   to   meet   his   Aunt.   He   reached   there   at   10:15p.m.

Therefore,   though   Dr.   Chaudhary   branded   him   as   a   chance

witness, he was not an unnatural witness. He had sufficient reason

to go to that area. He was knowing all the accused by names. He

saw the actual incident of assault on the deceased at the hands of

all the accused. Considering that the accused had inflicted as many

as 101 injuries, it was not unnatural that he would get extremely

scared and would run towards the house of the deceased which

was very near to the spot of the incident. We do not find force in

the submissions of Dr. Chaudhary that PW-1 Nitin could have made

a phone call to the wife of the deceased. If the house of the

deceased was hardly a few steps away, PW-1’s conduct was natural

that he would run to the house to take shelter and to inform the

45 of  52 APEAL-701-23+ (J)

wife of the deceased. We do not find anything unnatural in his

conduct. 

45. PW-5 Archana herself has deposed that PW-1 Nitin met

her on the staircase. She was on the terrace. This answer was

given by her in paragraph-16 of her deposition in the cross-

examination   conducted   on   behalf   of   the   Accused   No.3.   The

defence itself has elicited this answer from PW-5 Archana. PW-1

Nitin in his FIR has described that the deceased was assaulted by

sharp weapons carried by the accused. His FIR was registered at

3:50a.m. on 19.05.2017 at Panchavati police station. He had gone

to the Civil hospital. We do not find any delay in lodging of the FIR

or delay in PW-1’s informing to the police about the incident. Thus,

we find that, he is a wholly reliable witness. Just because he had

not lifted the deceased and put him in the police van that cannot

be held against him. After suffering 101 incised wounds, there was

no chance that the deceased could have survived. PW-1 Nitin was

in the Civil Hospital till 1:30a.m. and he had not informed about

the incident to the police at Civil Hospital. But then he went to

Panchavati police station. The distance between Panchavati police

46 of  52 APEAL-701-23+ (J)

station and Civil Hospital is about 3 to 4 kilometers. He had gone

to the police station at 3:00a.m. in the night and then his FIR was

registered. We do not find any unexplained delay in registration of

the FIR. 

46. PW-1   Nitin’s   evidence   is   supported   by   PW-14   Vishal

Varule. On 18.05.2017 in the night, at about 9:00p.m. he was

going to Dr. Patil’s Dispensary. When he reached near Salve’s

house, he saw the accused standing there having weapons in their

hands. He saw the actual incident of assault. He deposed that, he

knew the accused persons from earlier as they were also working

in   the   market-yard.   Though,   initially,   he   made   a   mistake   in

identifying   the   Accused   No.5   Santosh   Ughade,   he   corrected

himself   and   then  rightly   identified   the   Accused   No.5  Santosh

Ughade.   He   identified   the   Accused   No.2   Jitesh   correctly.   The

criticism   of   his   evidence   was   that,   his   police   statement   was

recorded after 10 days. He has explained that he was scared. He

was afraid because of the circumstances. He had stayed in his

house and did not leave the house. Therefore, his statement was

recorded   after   ten   days.   His   evidence   corroborates   the   main

47 of  52 APEAL-701-23+ (J)

evidence of PW-1 Nitin. 

47. PW-5 Archana is another eye witness. She was residing

very close to the spot of the incident. She was on the terrace with

her younger child. She saw her husband approaching their house

and on the way, this incident had taken place. She had seen the

incident.   Dr.   Chaudhary   criticized   her   evidence   because   her

statement was recorded after 18 days. Her deposition shows that

she was not knowing the accused very well before the incident.

She has deposed that, her husband had shown the accused on

Facebook and had pointed them out when they were passing on

the road in front of their building. Therefore, her identification of

the accused is not very clear. The test identification parade was not

held. However, it cannot be said that she had not seen the incident

or that she was not in a position to see the incident. She was on

her terrace. She could easily see the incident. Her presence on the

terrace   was   most   natural   and,   therefore,   to   that   extent,   her

evidence   is   acceptable.   She   cannot   be   termed   as   a   totally

unreliable   witness.   To   that   extent   she   had   corroborated   the

evidence of PW-1 Nitin. She has also deposed that, as mentioned

48 of  52 APEAL-701-23+ (J)

earlier, PW-1 rushed to her house and met her on the staircase. She

definitely corroborates the evidence of PW-1 Nitin. 

48. Apart from these witnesses, the prosecution has also

examined PW-3 Vikram. He was a natural witness. He was residing

in the same area. He was the brother in law of the deceased and

cousin of PW-5 Archana. At about 10:00p.m. he had seen the

Accused No.5 Santosh Ughade going away on a motorcycle. He

was a pillion rider and was carrying a blood stained weapon. This

witness was sitting near one shop which was about 30 feet away

from the spot. He had seen the crowd gathered in front of Salve’s

house and, therefore, he went there. He saw his brother in law

Kiran lying on the ground. He went back to his house, informed his

mother,   brought one blanket and put it on Kiran. His mother

accompanied Kiran to Civil Hospital. He fairly deposed that, it

would be difficult for him to identify the weapon in the Court. This

witness has not unnecessarily roped in all the accused. He has

stuck to his limited story. He had only described the Accused No.5

Santosh Ughade going away from the spot. He had not seen the

actual incident, though, it had taken place in the vicinity of the

49 of  52 APEAL-701-23+ (J)

shop where he was sitting. There is no specific cross-examination

as to whether the spot of the incident was visible, or there were

other shops in between where he was sitting and the spot of the

incident. He has deposed that the shop where he was sitting was at

Govind Mama chowk. Thus, the evidence of PW-3 Vikram also

corroborates the evidence of PW-1 Nitin, to this extent. PW-3

Vikram does not appear to be a witness who was giving false

evidence.   PW-13   Sachin   Lokhande’s   evidence   also   lends

corroboration as he had seen the accused at the spot before the

incident. 

49. Thus,   we   find   that   PW-1   Nitin   is   a   wholly   reliable

witness and his evidence is corroborated by PW-3 Vikram, PW-5

Archana and PW-14 Vishal. In view of this direct evidence, the

motive pales in comparison. 

50. As far as, the recovery is concerned, we find force in the

submission of Dr. Chaudhary that it was effected after two months

from the incident. The accused was tied with a rope and was

handcuffed.  

  The evidence of recovery does not inspire confidence in

50 of  52 APEAL-701-23+ (J)

this case and, therefore, we are ignoring that evidence. 

51. The evidence of PW-9 Dr. Anand shows that he had

examined   the   weapons   and,   according   to   him,   the   injuries

mentioned in the postmortem report were consistent with the use

of those weapons. Therefore, though in the cross-examination he

deposed that the sickles were curved in shape and there was no

curved shaped injury on the dead body, his specific opinion is very

clear. As rightly submitted by the learned APP, it depends on the

manner of the assault. 

52. As far as, the evidence of 

alibi   is concerned, we have

examined the evidence of defence witnesses and we have treated

them at par with the prosecution witnesses. We are not discarding

their evidence because they were interested witnesses. However,

we are not satisfied that the defence has proved their 

alibi. The

defence evidence is based on the CCTV footage, the photographs

and video shoot. In none of these, the requisite certificate required

U/s.65B of the Evidence Act is produced. The device on which

those digital images were captured were not used by the defence

witnesses who were examined, therefore, they could not have

51 of  52 APEAL-701-23+ (J)

proved those images. 

53. The defence evidence also shows that the venues of

those weddings were not very far from the spot of the incident and

there is no reliable evidence to show that at the time of the

incident i.e. at around 10:15p.m, the Accused No.2 Bandu and the

Accused No.3 Santosh Pagare were at some other places. As rightly

submitted by the learned APP and Mr. Bankapur, no other guest

attending those ceremonies was examined by the defence. DW-2

Ashok Sangle examined by the Accused No.3 Santosh Pagare was

the father of groom, but he was on the stage and he could not

notice continuous presence of the Accused No.3 Santosh Pagare at

the venue. DW-3 Chetan for the Accused No.2 Bandu was only the

owner of the lawn. He did not depose about the presence of the

Accused No.2 at the wedding ceremony or wedding reception.

Both these accused Nos.2 and 3 had absconded and were arrested

later. The defence evidence does not help either of these accused. 

54. As a result of the above discussion, we are of the opinion

that the prosecution has proved its case beyond reasonable doubt

and the accused in this case cannot be acquitted. The conviction

52 of  52 APEAL-701-23+ (J)

and the sentence imposed are proper. The impugned Judgment

and order need no interference. 

55. All the Appeals are dismissed. 

(RANJITSINHA RAJA BHONSALE, J.) (SARANG V. KOTWAL, J.)