MAHESH @ MOHA DATTATRAYA BAGAL & ORS. vs. THE STATE OF MAHARASHTRA

1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
  CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1027 OF 2003
1. Mahesh @ Moha Dattaraya Bagal, ]
Age:  29 years,Occupation: Hamal, R/o. Bhosare,  ]
Taluka Madha, District Solapur ]
2. Maruti @ Pintu Dattatraya Harihar,  ]
Age: 22 years, Occupation: Hamal, R/o. Warkute, ] 
Taluka: Karmala, District: Solapur ]
3. Vishnu Ramchandra Adlinge, ]
Age; 20 years, Occupation: Education,  ]
R/o. Kurduwadi, Taluka: Madha, ] 
District:Solapur                           ]           ...Appellants
 
                        Versus
The State of Maharashtra, ]
through Police Inspector,  ]
Police Station “Pandharpur Taluka”,  ]
District: Solapur ]
(Copy to be served on Public Prosecutor of  ]
High Court of Judicature at Bombay)                      ]        ...Respondent. 
WITH
CRIMINAL APPEAL NO. 875 OF 2003
Ranjeet @ Ranjya Vishwanath Deshmukh, ]
age 19 years, Occ. Hamal, Occu. Agriculturist,  ]
R/o. Bhose, Tal. Madha, Dist. Solapur.  ]
At present in Yeroda Central Prison, Yeroda, Pune ]           ...Appellant
              Versus
::: Downloaded on - 01/04/2024 16:52:18 :::

2
The State of Maharashtra              ]         ...Respondent
WITH
CRIMINAL APPEAL NO. 910 OF 2003
Subhash Shrimant Dhayagude, ]
Age 21 years, Indian inhabitant, residing  ]
at Kurduwadi, Taluka Madha, District: Solapur  ]
(Presently lodged at Kalamb Jail,  ]
District Kolhapur) ]            ...Appellant
               Versus
The State of Maharashtra ]
through P.I., P.S. Pandharpur Taluka,  ]
District: Solapur ]        ...Respondent.
Mr. G.R. Agarwal for Appellant No. 2 in Criminal Appeal No.1027 
of 2003
Mr. Shirish Gupte, Senior Advocate, with Mr. S.S Jadhavar for 
Appellants No. 1 and 3 in Criminal Appeal No. 1027 of 2003
Mr. Shirish Gupte, Senior Advocate, with Mr. S.V. Kotwal for 
the Appellant in Criminal Appeal No. 875 of 2003
Mr. D.G. Khamkar for the Appellant in Criminal Appeal No. 910 of 2003
Mr. K.V. Saste, Additional Public Prosecutor, for the State in all appeals. 
                         CORAM :    B  ILAL NAZKI     and
                                                                  A.R. JOSHI , JJ.               
DATE OF RESERVING :        18­3­2009
DATE OF PRONOUNCING: 18­9­2009  
::: Downloaded on - 01/04/2024 16:52:18 :::

3
JUDGMENT  (Per Bilal Nazki, J.):­
th
On   6   June,   2000,   a   truck   bearing   Registration   No. 
MH­23­1061   left   Parali­Vaijinath,   District   Beed,   for   Pandharpur   in 
Solapur District for fetching sugar.  On reaching Pandharpur, the driver 
of the truck, viz., one Suresh Chate, contacted one Narayandas Harilal 
Marda, a commission agent in sugar, handed over to him a draft for 
Rs.2,72,620/­, which was the price for 200 bags of sugar.  He loaded 
100 bags of sugar in the truck from Vitthal Co­operative Sugar Factory, 
and started back to Parali­Vaijinath in the evening of the same day, i.e., 
th
6  June, 2000.  The truck was likely to reach its destination by the next 
day, but it did not reach.   The truck had been sent by one Ashok 
Pannalal Jain, who had purchased the sugar, and had sent the truck for 
transporting the sugar.   As he did not receive the truck, he started 
making enquiries.  He contacted commission agent Narayandas Marda 
on   telephone,   and   was   informed   by   him   that   the   truck   had   left 
th
Pandharpur   on 6   June, 2000 at about 3.15 p.m. with 100 bags of 
sugar.  
::: Downloaded on - 01/04/2024 16:52:18 :::

4
th
2. On 8  June, 2000, Ashok Jain started in a car, and searched 
for the truck through the route from Pandharpur onwards.  He could not 
find the truck.   He made enquiries from   dhaba , where trucks used to 
stop on the way, and came to know that the truck had stopped for the 
night at Mahisgaon, and had left early in the morning.  Ashok Jain then 
contacted Narayandas Marda, and told him to report the matter to the 
th
police.     On   9   June,   2000,   a   report   was   lodged   at   Police   Station 
Pandharpur by him, being Crime No. 0099 of 2000 under Section 407 of 
the Indian Penal Code, and investigation got started.  The police started 
search for the driver and cleaner of the truck, and Police Sub Inspector 
(P.S.I.) visited many places, and came to know, through informants, 
that the sugar bags  were being sold in Wangarwadi in District Solapur. 
He went to the place, and seized 12 bags of sugar on 24th June, 2000 
th
from two to three persons.    On 25  June, 2000, he also seized 8 more 
th
sugar bags.  On 30  June, 2000, he arrested one Uttam Jarichand Tupe 
on   suspicion.     On   interrogation,   said   Tupe   gave   certain   names   of 
th
persons,  who had committed the offence, and on 5   August, 2000, 
P.S.I.   arrested   accused   Ranjeet   Deshmukh,   Pintu   Harihar,   Subhash 
Dhayagude, Vishnu Adlinge and Maruti Lobhe.  On enquiries from them, 
::: Downloaded on - 01/04/2024 16:52:18 :::

5
P.S.I. had learnt that they had sold sugar in the villages of Cinchgaon, 
Kurduwadi, Shirala, etc.   Thereafter, bags of sugar were seized from 
various persons.   P.S.I. came to know that murder of the driver and 
cleaner of the aforesaid truck had been committed.
3. Thereafter, the investigation was taken up by A.P.I. Ravindra 
th
Rasal.  On 7  August, 2000, A.P.I. recorded statements of Vijay Bharat 
Kashid, Deepak Deokate and Subhash Shinde.  He went to the house of 
Maruti Lobhe, and seized the jeep bearing Registration No. MH­12­
W­9637.   He also arrested Santosh Ashok Shinde, and made seizures. 
th
On 8   August, 2000, he arrested another accused Mahesh  Bagal at 
Mangalwedha. Thereafter, statements of some witnesses were recorded, 
and bags containing sugar were seized from Suresh Mahadev Phadatare, 
Tanaji Maruti Mali and others.  According to the prosecution, accused 
Mahesh Bagal made statement which led to the disclosure of knives 
used in the offence.  Similarly, at the disclosure made by Santosh Ashok 
Shinde,   5   bags   of   sugar   were   recovered   from   his   house.   Ranjeet 
Deshmukh made disclosure with respect to R.C. Book and other R.T.O. 
papers of the truck.  Certain inquiry reports from other police stations 
were sent for.  
::: Downloaded on - 01/04/2024 16:52:18 :::

6
4. Another accused made a disclosure statement, which led to 
the discovery of ropes.  Statements of certain witnesses were recorded 
th
on 16   August, 2000.   Five bags of sugar were seized from   Sheetal 
th
Ratanchand Shah.   On 19   August, 2000, Santosh Ashok Shinde was 
produced before the Chief Judicial Magistrate, Solapur, for getting his 
statement recorded under Section 306 of the Criminal Procedure Code 
st 
and to grant him pardon.  The Magistrate recorded his statement on 21
August,   2000,   and   granted   him   pardon   on   the   same   day.     In   his 
statement, this witness gave a detailed account of how the offence was 
committed, and also stated that after the murder of the driver, his dead 
body was thrown in the bushes of  chilari .  He also gave account that the 
driver and cleaner were killed on two different occasions.  Subsequent 
to throwing the body of the driver in the bushes, the cleaner was killed 
by strangulation, and his dead body was thrown in a   nala   at a little 
distance from Velapur.
5. Thereafter, charges were framed under Section 364 read with 
Sections 34, 396, 201 and 414 read with Section 34 of the Indian Penal 
Code.     After  the  charges  were  framed   under  different  sections,   the 
accused pleaded not guilty and claimed to be tried.  
::: Downloaded on - 01/04/2024 16:52:18 :::

7
6. All the 7 accused were convicted for various offences. Accused 
Nos. 6 and 7 were convicted under Section 414 read with Section 34 of 
the  Indian  Penal Code,  and they were   sentenced to  suffer  rigorous 
imprisonment for two years, and they have undergone the sentence, and 
have not filed any appeal.  Criminal Appeal No. 910 of 2003 is filed by 
accused No. 3, Criminal Appeal No. 875 of 2003 by accused No. 2 and 
Criminal Appeal No. 1027 of 2003 by accused No. 1, 4 and 5.  
7. There are, in all, 60 witnesses examined by the prosecution. 
Most of them are the witnesses, from whom recoveries of sugar were 
made,   the   material   witness   being   P.W.   1,   who   was   the   driver   and 
granted pardon.  
8.  Learned Senior Advocate Mr. Gupte, appearing for some of 
the accused, submits that statement of the driver, P.W. 1, should not be 
the basis for conviction of the accused, as there is no corroboration of 
his statement.   He further submits that his statement should not be 
given importance, in view of the fact that no reasons have been given by 
::: Downloaded on - 01/04/2024 16:52:18 :::

8
the   learned   Magistrate   to   pardon.     Learned   Senior   Advocate   also 
submits that the medical opinion is contrary with regard to the mode of 
death as given by the approver.   These contentions will be taken care of 
after the evidence is discussed.  
9. Before coming to the statement of P.W. 1, it will be pertinent 
th
to note that the approver was arrested on 7  August, 2000.  He made an 
th
application on 19  August, 2000, i.e., after 12 days in custody, and his 
st
statement   was   recorded   on   21   August,   2000.     The   order   of   the 
Magistrate reads as under:­
“Shri R.S. Rasal, API – Pandharpur Taluka Police Station has 
produced Santosh Ashok Shinde, the accused in Crime No.
99/2000 for the offence punishable under Sections 407, 363, 
396, 397, 201, 120­B of the IPC which are triable exclusively 
by the Court of Sessions.  It appears from the report of the 
police   that   accused   is   not   a   principal   accused   but   he   is 
abettor in the case.  The accused was produced before me on 
19­8­2000   at   about   5­35   p.m.     The   accused   was   asked 
whether he is ready to tender pardon.  He has stated that he 
is   voluntarily   tendering   the   pardon.     He   has   given 
application   contending   that   he   is   one   of   the   accused   in 
Crime No.99/2000 for the offences 363, 365, 396, 397, 201, 
120­B of the IPC.  He is in jail.  He is willing to get tender of 
the pardon.  He is ready to state full and true disclosure of 
the   whole   of   the   circumstances   and  facts   of   the   offence 
within his knowledge.  
::: Downloaded on - 01/04/2024 16:52:18 :::

9
The police has also contended that there is no other direct 
evidence of the offence.  Therefore, it is necessary to tender 
the pardon of this accused for the above reasons as stated 
under Section 306(a) of the Cr.P.C.  Therefore, application is 
allowed, and pardon is granted.”
10. It would be profitable to go through the testimony of P.W. 60, 
Kamal Shivajirao Vadgaonkar, Chief Judicial Magistrate, who recorded 
the statement, and granted pardon, before the statement of P.W. 1 is 
discussed.  P.W. 60 stated that he was Chief Judicial Magistrate since 
th
June, 2000.   On 19  August, 2000, he was present in Court, and some 
policemen   approached   him   with   a   letter   from   API   Pandharpur. 
An accused was in their custody.  In the letter of A.P.I. Pandharpur, it 
was   mentioned   that   the   accused   in   custody   was   ready   to   make   a 
statement before him.  He asked the accused if he was ready and willing 
to give a statement voluntarily.   The accused expressed his readiness 
and willingness.  He also gave an application, in which he stated that he 
would make a statement before him. The Magistrate passed necessary 
orders on the application of A.P.I., as well as on the application of 
st
accused, Santosh Shinde.  He fixed the matter on 21  August, 2000 for 
recording the statement of Santosh Shinde.  He identified his signature 
::: Downloaded on - 01/04/2024 16:52:18 :::

10
on the application.  It was marked Exhibits 192 and 193.  He issued a 
letter   to   the   Jail   Superintendent,   Solapur,   for   producing   accused 
st
Santosh Shinde on 21  August, 2000.  This also bears his signature, and 
it was Exhibit 194.  
st
11. Accordingly, on 21  August, 2000, the accused was produced 
before him.   The accused, again, expressed his willingness to make a 
statement voluntarily.   The witness noted down that the accused had 
expressed his willingness  to make the statement.   This writing was 
marked Exhibit 195.   Thereafter, he passed an order under Section 
306­A of Cr.P.C.  It also bears his signature.  The contents are correct. 
It was marked Exhibit 196.   Thereafter, he recorded the statement of 
Santosh Shinde.  His statement is recorded in the hand­writing of the 
Bench Clerk, and bears the signature of the witness.  He obtained the 
signature of the accused at the end of the statement.  The statement was 
read   over   to  the   accused.     He   admitted   it   to  be   true   and  correct. 
Copy of the statement was given to Santosh Shinde.   Statement of 
Santosh Shinde was marked Exhibit 197.    
::: Downloaded on - 01/04/2024 16:52:18 :::

11
12. In response to cross­examination of counsel for some of the 
accused, he stated that it was true that at the end of the statement of 
Santosh Shinde, it was not written that the statement had been read 
over to Santosh, and he had admitted it to be true;  but he denied that 
the   statement   of   Santosh   Shinde   was   not   read   over   to   him. 
th 
Santosh Shinde was produced before him for the first time on 19
August,   2000.    On  that day,  he  had  given  the  application.    In  his 
application, he had referred to various sections, including Section 396 of 
the   Indian   Penal   Code,   which   was   punishable   with   death. 
The application of Santosh was marked Exhibit 193­A.   Shinde was 
produced before him at 5.25 p.m. after the working hours of the Court. 
th
It was not true that on 19   August, 2000, API Ravindra Rasal from 
Pandharpur   Police   station   was   also   present   in   the   Court   with   the 
accused.   The witness also denied that Ravindra Rasal had brought 
Shinde to the Court.   However, he admitted that in his order, Exhibit 
196, there was a reference that API Rasal had produced Santosh Shinde, 
which   was   marked   portion   ‘A’.     However,   he   explained   that   this 
reference was made in the order, Exhibit 196, on the basis of the letter 
of Ravindra Rasal, Exhibit 192­A.   He had given time to Santosh for 
::: Downloaded on - 01/04/2024 16:52:18 :::

12
th
reflection since 19  August, 2000.  He had not thought it necessary to 
give more time to Santosh Shinde for thinking over the matter, though 
th
the offence involved was punishable with death.  19  August, 2000 was 
a   Saturday.     Next   day   was   a   Sunday,   and   as   such,   directing   the 
st
production on 21  August, 2000 would enable the accused to think over 
the   matter.     He   recorded   the   statement   of   Santosh   Shinde   in   his 
chamber, and not in court­hall.   A.P.I. was not present, however his 
statement was recorded.  
13. The   witness   further   stated   in   his   cross­examination   that 
Santosh Shinde had not stated before him that at the   Dhaba , Mahesh 
Bagal had asked Lobhe to stop the trax in front of the truck at some 
distance from it.  He also stated that he had not stated before him that 
after about 10 to 15 minutes, Mahesh Bagal and Ranjit Deshmukh had 
returned and told him and Vishnu Adlinge that the driver and cleaner 
had taken meals and had gone to sleep in the truck.  He also stated that 
Santosh Shinde had not stated before him that he himself and Vishnu 
Adlinge had woken up all of them.  Santosh Shinde had not given the 
name   of   Lobhe   that   he   had   taken   the   trax   towards   Barshi. 
::: Downloaded on - 01/04/2024 16:52:18 :::

13
Following improvements on the statement of P.W. 1 had also been 
pointed out to this witness:­
“ It is not in his (Shinde’s) statement that Lobhe had taken the 
trax towards Barshi.   Santosh Shinde had not stated while 
giving the statement that Pintu Harihar and Vishnu Adlinge 
had caught the cleaner.   He had scuffled for freeing himself. 
He had also not stated that he was held by pressing him down. 
Santosh   Shinde   had   not   stated   before   me   that   Ranjit 
Deshmukh and Mahesh Bagal had placed the noose around the 
neck of the cleaner and tightened the rope.  Witness points out 
that it is there in the statement of Santosh Shinde that the 
cleaner   was   strangulated   to   death   by   means   of   a   rope. 
Santosh Shine had not stated while giving the statement that 
on reaching Kurduwadi members of his family had scolded 
him and told that he may appear before the Court.  He had 
not stated before me that he was arrested while he was sitting 
at one dhaba  at Pandharpur.  All  these things are therefore 
not noted down by me in the statement of Santosh Shinde 
Exh. No. 197.”
He denied the suggestion that he had granted pardon to Santosh Shinde 
on the say of the police.  
14. In response to questions from the counsel for some of the 
other accused, the witness stated that there was a District Prison at 
Solapur and it was true that the persons in the jail were jail employees 
and not the policemen. The distance between District Prison, Solapur, 
::: Downloaded on - 01/04/2024 16:52:18 :::

14
and the Court of C.J.M. would be covered within 10 minutes on foot. 
He did not know if the guards at Sub­Jail, Pandharpur, were policemen. 
th th
After the evening of 19   August, 2000 and on 20   August, Santosh 
Shinde was in the Sub­Jail at Pandharpur.  Then, he stated:    “It is not 
correct to suggest that Santosh Shinde ought to have been detained in the 
jail at Solapur since after the evening of 19/8/2000 till he was produced 
before me on 21/8/2000.”   He further stated:   “It is not true to say that 
Santosh Shinde had given the statement before me by remaining under the 
influence of the police from police station Pandharpur taluka.”  
15. Now, coming to P.W.1, Santosh Ashok Shinde, he stated that 
th
the incident had taken place one and a half years before.  On 5  June, 
2000, he had gone to Kolhapur for bringing the truck of Mahesh Bagal, 
accused No. 1.  He, Pintu @ Maruti Harihar – accused No. 4, Mahesh 
Bagal – accused No. 1, Ranjit Deshmukh – accused No. 2, Subhash 
Dhaigude – accused No. 3, Vishnu Adlinge – accused No. 5, and the 
owner of the trax jeep Maruti Lobhe – accused No. 6, had gone to 
Kolhapur.  On reaching Kolhapur, they had halted there for that night. 
th
Next day, the owner had not given the truck.   On 6   June, 2000 at 
::: Downloaded on - 01/04/2024 16:52:18 :::

15
about 2.00 to 2.30 pm., they started back towards Kurduwadi.  In the 
evening, they had reached Pandharpur.  The time was 7.00 to 7.30 p.m. 
They took their meals at Hotel Rangoli.  They consumed liquor before 
taking the meals.  He took beer.  The vehicle was filled with diesel for 
proceeding towards Kurduwadi.  They reached up to  Tin Rasta  square. 
Mahesh Bagal, accused No.1, asked to stop the trax.  Maruti Lobhe, the 
truck owner, was driving the vehicle at that time.  Lobhe stopped the 
vehicle.  
Then, Mahesh Bagal stated that he was tense, as the owner 
had not given the truck, and, therefore, something had to be done for 
money.  Then, Ranjit Deshmukh said that they would make a ‘game’ on 
some vehicle.  By making ‘game’, it was meant that they will loot some 
vehicle.   After about 15 to 20 minutes, a truck had come that way. 
It was passing towards Barshi.  Sugar bags were loaded in that truck. 
Mahesh   Bagal   had   said   that   game   of   this   truck   would   be   done. 
They started chasing the vehicle in the trax.  They passed Kurduwadi, 
and proceeded through  Barshi Road, chasing the truck.  They chased 
the truck for a long distance.   On crossing Mahisgaon, the truck had 
::: Downloaded on - 01/04/2024 16:52:18 :::

16
stopped at one Dhaba.  Mahesh Bagal asked Lobhe to stop the trax in 
front of the truck at some distance from it.   The trax was stopped at 
some distance ahead of the truck.  Mahesh Bagal and Ranjit Deshmukh 
got down from the trax and went to the   dhaba .   Mahesh Bagal and 
Ranjit Deshmukh returned after about 10 to 15 minutes, and told the 
witness and Vishnu Adlinge that the driver and cleaner had taken the 
meals and they had gone to sleep in the truck.  He told the witness to 
wake them up when the truck would proceed further.  Accused No. 1 
gave   threats   to   the   witness   and   Vishnu   Adlinge.     He   and   Vishnu 
remained awake. Others slept in the trax.   At 5.00 to 5.30 a.m., the 
truck moved towards Barshi.   He and Vishnu awakened all of them. 
Then, they followed the truck in the trax.  When Village Khandvi was 
about two kilometres away, the trax was taken in front of the truck and 
stopped.   They got down from the trax and climbed up in the truck. 
They asked the driver of the truck whether he was going to dash the 
trax and climbed over that truck.  Mahesh Bagal and Ranjit Deshmukh 
threatened the driver and cleaner of the truck with a knife.  The driver 
was pushed aside from the driving seat, and the cleaner was also pushed 
aside.   Mahesh Bagal asked   Subhash Dhaigude to drive the truck. 
::: Downloaded on - 01/04/2024 16:52:18 :::

17
Mahesh Bagal asked to turn around the truck near one school at Village 
Khandvi.   The truck was turned around and started running towards 
Village Papnas.  He was told to drive the truck through Vadshinge Road. 
On covering some distance, Mahesh Bagal asked Ranjit Deshmukh to 
take the rope from the top of the truck.  Ranjit Deshmukh took the rope, 
and cut it into two pieces. One of the pieces was about 5 feet, and the 
other about 2½ feet.  The driver and the cleaner started crying, saying 
they should not be killed.  The driver said that he had children, and the 
accused could take whatever they wanted from him.   Vishnu Adlinge 
and Pinku Harihar held the hands and legs of the driver.  Mahesh Bagal 
and Ranjit Deshmukh tied his hands and legs with the ropes.  He was 
made to lie on the rear seat in the cabin of the truck.  He himself was 
sitting at the cleaner’s side in the cabin.  A noose of the rope was made, 
and it was fixed around the neck of the driver.  Mahesh Bagal and Ranjit 
Deshmukh kept their legs on the neck of the driver, pulled the rope for 
tightening of the noose and killed the driver.   After ensuring that the 
driver had died, they spread his shawl on his body.   The truck was 
running while the driver was being murdered, and they were reaching 
Madha.  They passed Madha, thereafter Anjangaon, Angar and came on 
::: Downloaded on - 01/04/2024 16:52:18 :::

18
the highway near Mohol.   From near Lokseva Hotel, the truck was 
turned towards Village Kurul.  They started proceeding through Ankoli 
Road, and a tyre of the truck got punctured at Sayyad Warwade Pati. 
Subhash Dhaigude and Vishnu Adlinge detached the tyre, placed it in 
one jeep, and proceeded for repair of the puncture.  After about two and 
a half to three hours, they had returned after repairing that tyre.  It was 
again fitted in the place on the truck.  The truck was started and taken 
through Ankoli Road.  They had crossed Begumpur, Mangalwedha and 
had come  on Sangola  Highway.    The truck was asked to be taken 
through one way on reaching near Village Gheradi.  It had proceeded 
ahead from near Hunurpati.  
On   covering   a   distance   of   about   3   to   4   kilometres   from 
Hunurpati, Mahesh Bagal had asked to stop the truck, looking that 
nobody was there on the road.   There was a bush of   chilari­babul . 
The bush was half round from above, and its branches were touching 
the ground.  On stopping of the truck, Mahesh Bagal, Ranjit Deshmukh, 
Pintu Harihar and Vishnu Adlinge took the dead body of the driver 
down.  He was himself sitting near the cleaner.  Subhash Dhaigude was 
::: Downloaded on - 01/04/2024 16:52:18 :::

19
sitting against the steering of the truck.   The dead body of the driver 
was thrown beneath the bush of  Chilari­ babul.  
Thereafter, the said four persons again sat in the truck.  The 
truck was started, and they had proceeded towards  Jat .  They reached 
Jat  in the evening at 5.00 to 5.30 p.m.  They got down from the truck 
for taking meals in a hotel.    The cleaner was also taken down from the 
truck.   Mahesh Bagal and Ranjit Deshmukh told the cleaner that he 
should not get frightened, new cloths would be purchased for him, and 
he would be sent to his village in S.T. bus on purchasing tickets.  They 
also took some liquor.   The cleaner of the truck was also told that he 
would be given the money after unloading the truck.   Mahesh Bagal, 
Pintu Harihar and Ranjit Deshmukh consumed some liquor and took the 
meals.  The others  took the meals without consuming any liquor.  There 
was   too   much   chilli   in   the   curry   served   to   Ranjit   Deshmukh. 
He, therefore, abused the waiter and beat him.  
On reaching the truck, it was found that the air pressure in 
the repaired tyre had reduced.  Subhash Dhaigude said that the tyre was 
not properly repaired.  The tyre was again detached, and was taken to 
::: Downloaded on - 01/04/2024 16:52:18 :::

20
the shop nearby for repair of puncture.  The tyre was again fitted to the 
truck.   They left   Jat   and reached   Nagaj Phata .   They reached near 
Village Hatid.  One petrol pump is there, where they filled the tank of 
the truck.  Then, they reached Sangola and then Mahud.  Mahesh asked 
Ranjit Deshmukh to close the door of the truck, as he was feeling cold. 
The door of the truck was shut.   Pintu Harihar and Vishnu Adlinge 
caught the cleaner.   He scuffled for freeing himself.   He was held by 
pressing him down. Ranjit Deshmukh and Mahesh Bagal placed the 
noose around the cleaner’s neck and tightened the rope.  Blood oozed 
from his mouth, and he died.  The truck was stopped near a  nala  near 
Village Velapur.   The dead body of the cleaner was thrown from the 
truck.  It fell on the ground, and the head of the dead body struck the 
ground.  The dead body fell on the road.  Mahesh Bagal got down from 
the   truck,   and   pushed   aside   the   dead   body   in   the   nalla ­stream. 
He came back, and got in the truck.   They passed Village Velapur. 
On covering a distance of about one and a half kilometre, Mahesh asked 
Subhash to stop the truck for passing urine.  Mahesh Bagal got down 
from the truck with the pieces of rope.  When he returned, he was not 
having those pieces of the rope.  He again occupied the truck.  
::: Downloaded on - 01/04/2024 16:52:18 :::

21
The truck proceeded towards Akluj.  From Akluj, they came to 
Tembhurni.    When they reached Tembhurni, it was about 12 midnight. 
In Hotel Satkar, they all had meals.  They came to Kurduwadi in that 
truck.    From there, they went to Bhogewadi, where the maternal uncle 
of Mahesh Bagal resides.  He told his uncle that he obtained the tender 
for sugar, and needed accommodation for keeping the sugar.   The uncle 
of Mahesh Bagal told him that there was no room for storing the sugar 
bags.  
They   proceeded   towards   Karmala.     They   reached   Village 
Khambewadi, where the husband of his cousin aunt Shelke resides. 
He and Pintu told Shelke to allow them to keep the sugar bags there for 
the night, as something went wrong with the truck.   It might rain. 
Therefore, they wanted to store the sugar.  He was requested to keep 
the sugar for the night, as the truck was to be used for carrying  Varat  of 
marriage.  The sugar bags from the truck were unloaded and kept in the 
cattle­shed of Shelke.  They lifted the bags from the truck, and Mahesh 
Bagal   and   Ranjit   Deshmukh   carried   them   to   the   cattle­shed. 
Unloading of the truck was over.  
::: Downloaded on - 01/04/2024 16:52:18 :::

22
Mahesh Bagal and Pintu Harihar took the truck from there. 
Rest of the accused slept at the house of Shelke.   Mahesh Bagal and 
Pintu Harihar returned at about 10.00 a.m.   They told him that they left 
the truck near one  dhaba  near Mirajgaon.   In the noon, he told them 
that   there   was   pain   in   his   abdomen,   and   he   would   go   to   some 
dispensary.  He went to Kurduwadi.  Mahesh Bagal and Vishnu Adlinge 
also   went   to   Kurduwadi.     They   obtained   the   tempo   of   one   Sutar, 
collected   Hamals   from   Nehrunagar   and   went   back   towards 
Khambewadi.  Vishnu Adlinge went with the tempo, and Mahesh Bagal 
was searching him.   He met him at one pan shop near the dairy at 
Kurduwadi.   Mahesh Bagal   called Maruti Lobhe.   They proceeded to 
Khambewadi in the trax of Maruti Lobhe.   Vishnu Adlinge and others 
loaded the tempo with the sugar bags with the help of those Hamals. 
Ranjit Deshmukh and Pintu Harihar sat in the cabin of the tempo with 
the hamals.  The witness, Mahesh Bagal, Vishnu Adlinge and Subhash 
Dhaigude got in the trax of Maruti Lobhe.   From Khambewadi, they 
went to Kurduwadi.  The tempo was stopped near the railway colony. 
Four to five bags containing sugar were loaded in the trax.    Those bags 
::: Downloaded on - 01/04/2024 16:52:18 :::

23
were taken to Deepak Devkate.  They then returned to the place where 
the tempo was parked.  Three to four bags were again put into the trax 
and were taken to the grocery shop of Kashid.   The witness, Pintu 
Harihar and Maruti Lobhe went in Kurduwadi locality.  Mahesh Bagal, 
Ranjit Deshmukh, Vishnu Adlinge and Subhash Dhaigude proceeded in 
the tempo to Village Wangarwadi.  They then returned to their houses. 
After   two   to   three   days,   the   witness   met   Mahesh   Bagal. 
Mahesh told him that everything was well.  Sugar had reached to one 
Shah at Madha.  Mahesh asked him not to tell as to what happened to 
the driver and the cleaner, and threatened him.  In the evening of that 
day, Mahesh came to his house in the trax of Maruti Lobhe, wherein five 
bags of sugar were there.  He told him that this sugar was being brought 
for giving to one customer.   The customer told him that he was not 
having money.  He, therefore, asked him to keep the sugar­bags for two 
to three days.  He asked the mother of the witness that he allowed to 
keep the sugar in their house, and thereafter, he kept 5 bags of sugar in 
his house.  Mahesh Bagal left the place.  Next day early in the morning, 
the witness left for Pune.  At Pune, the witness stayed with his aunt for a 
::: Downloaded on - 01/04/2024 16:52:18 :::

24
couple of days.   Mahesh Bagal came there when he was not there. 
On   his   return,   his   aunt   told   him   that   Mahesh   Bagal   had   come. 
From   Pune,   he   went   to   Mumbai,   where   his   cousin   sister   lives. 
He stayed with his cousin for two months.  He came to know that the 
matter had been detected, and the police had arrested all the persons. 
He came to know about it through a phone call made to him by a friend 
from Kurduwadi.   He returned to Kurduwadi.   Members of his family 
asked him to appear before the police.  He went to Pandharpur, and was 
sitting at one   Dhaba .   Police  came and arrested him.   He told the 
policemen   the   incidents   as   they   happened.     He   decided   to   be   an 
accomplice.   He gave an application before the police, and thereafter, 
gave one statement also.   Mahesh Bagal, Ranjit Deshmukh, Subhash 
Dhaigude, Maruti @ Pintu Harihar, Maruti Lobhe, Vishnu Adlinge and 
Uttam Tupe were sitting in the court­hall on the bench of the accused.    
16. On cross­examination by counsel for some of the accused, the 
witness gave his family background, and stated that he had studied 
th
up to 8  class, and after leaving  the education, he started looking after 
the she­buffalo and selling the milk etc.  He used to go to Sangola, Akluj 
::: Downloaded on - 01/04/2024 16:52:18 :::

25
and   Tembhurni.     He   had   never   visited   Jat   before   these   incidents. 
He   was   arrested   by   Police   Inspector   Rasal   of   Pandharpur   Taluka 
Police Station.  He did not know Sainath Abhangrao.  He had read his 
name in   newspaper and had seen his photograph in newspaper.   He 
was   from   Pandharpur.     He   had   not   told   the   police   that   Sainath 
Abhangrao was his friend.  He did not know that police had informed 
Sainath Abhangrao that he was arrested.  One case under Section 324 of 
the Indian Penal Code was pending against him in the Court at Madha. 
He did not know what were the offences of Sections 366, 364, etc., of 
the Cr.P.C.  
th
17. The witness was in jail from 19   April, 2001.   He was not 
granted bail.  He was in jail with other accused at Pandharpur since the 
th 
time of his arrest till he was shifted to Solapur Jail with effect from 19
April, 2001.   It was true that other accused were taken to Solapur, 
Sangola, Vita and such other places, and it was alleged that they had 
committed so many other offences, but it was not true that he had 
developed an apprehension in his mind that such accusation would be 
made against him also.  He denied that he had suffered some mental 
::: Downloaded on - 01/04/2024 16:52:18 :::

26
pain after his arrest.  He denied that the pain had increased gradually. 
He denied that he had been taken to the Civil Hospital, Solapur, from 
the jail for treatment regularly;  but he stated that he was taken once a 
month to the hospital.  He was taken to the Civil Hospital, Solapur, for 
treatment 7 to 8 times;  but it was not true to say that the doctors were 
of the opinion that  his mental faculty would be affected.  It was true 
that he was feeling that the trial of the case be started at an early date. 
It was not true that police had brought pressure on him to state before 
Court that trial of the case be started soon.   It was true that he had 
given   an   application,   saying   that   the   trial   be   started   earlier. 
nd
The   application   dated   2   June,   2001   was   the   application,   and  the 
application bears his signature.   This application was marked Exhibit 
No.16.  Then he stated:   “The mention in the application that my mental 
disease is increasing, I am required to be taken to Civil Hospital every after 
7 days and the doctors had expressed possibility of affecting my mental 
faculty marked as ‘A’ is incorrect.  The mention in the application that I 
was having this suffering since last 10 months marked as portion ‘B’ is also 
not correct.”    The witness then stated that these things were written in 
the   application,   as   the   accused   were   giving   him   threats. 
::: Downloaded on - 01/04/2024 16:52:18 :::

27
The hand­writing of the application is of his friend Ambadas Chavan, 
who is from Akkalkot Taluka.   The witness had stated that he felt like 
approaching the police and telling them all these details after their 
occurrence, but he had not gone to police because of the fear of the 
accused.      
18. The statement of the witness was recorded in the Court at 
Solapur before the deposition.  Police Officer Rasal had not taken him to 
Solapur for that statement.  He was taken to Solapur twice for recording 
his statement, and on both occasions, Police Officer Rasal was not with 
him.  It was true that Police Officer Rasal was the Investigating Officer 
of the case.  He did not feel that he would face trouble if he did not 
depose as per the statement he made before the Court at Solapur.  Then, 
following improvements were pointed out:  “ It is true that I had deposed 
in the Court as per my statement which was recorded in the Court at 
Solapur.  I do not remember if I had stated before the Court at Solapur 
while giving the statement that when the truck had stopped at the dhaba 
Mahesh Bagal had asked Lobhe to stop the trax in front of the truck at 
some distance from it.   I cannot give any reason why this is not noted 
::: Downloaded on - 01/04/2024 16:52:18 :::

28
down in my statement recorded by the Court at Solapur.  It is not there in 
my statement even before the Court that the trax had stopped in front of 
the truck at some distance from it.  While giving the statement before the 
Court I had told that after about 10 to 15 minutes Mahesh Bagal and 
Ranjit Deshmukh had returned and told myself and Vishnu Adlinge that 
the driver and cleaner had taken meals and gone to sleep in the truck. 
These things are not noted down in my statement in this particular way.  It 
is not noted down in my statement recorded by the Court at Solapur that 
myself and Vishnu remained awake and others had slept in the trax. 
Witness states that he had stated these things before the Court as he 
remembered the details.   While giving the statement before the Court at 
Solapur I had stated that myself and Vishnu Adlinge had woken up all of 
us.  I cannot give any reason how this is not noted down in my statement. 
I had told that after we had climbed in the truck Lobhe had taken the trax 
towards Barshi.  I cannot give any reason why this is not noted down in 
my statement.   While giving the statement before the Court at Solapur 
I had said that Pintu Harihar and Vishnu Adlinge had caught the cleaner. 
He had scuffled for freeing himself.  He was held by pressing him down. 
Ranjit Deshmukh and Mahesh Bagal had placed the noose around the neck 
::: Downloaded on - 01/04/2024 16:52:18 :::

29
of cleaner and tightened the rope.   I cannot give any reason why these 
details are not noted down in my statement recorded by the Court.  While 
giving the statement before the Court at Solapur I had not stated that the 
tempo was stopped near Railway Colony.   I do not remember if I had 
stated while giving the statement before the Court at Solapur that on 
reaching Kurduwadi members of my family scolded me and told that I may 
appear before the police.  I cannot assign any reason why this is not noted 
down in my statement.  I do not remember if I had stated while giving the 
statement before the Court at Solapur that I was arrested while I was 
sitting at one dhaba at Pandharpur.  I cannot give any reason why this is 
not noted down in my statement.”
19. The father of this witness was working in railway, but it was 
not true that police threatened him that if he did not depose, his father 
would lose his job.  Police did not assure him that they would assist him 
in performance of the marriage of his sister.  He had not yielded to any 
pressure from any police personnel.    He had not given a false statement, 
and had not been given any assurance by the police.  The number of the 
case was 2/2001.  The number was noted on the jail warrant and the 
::: Downloaded on - 01/04/2024 16:52:18 :::

30
jail card.  He did not know any other number of the case.  He did not 
know what offences were there under Sections 363 and 365 of I.P.C. 
He was arrested for the offences under Sections 363, 365, 396, 397 and 
120­B of I.P.C.  These sections are written on the jail card, which are 
given  to the prisoners on every Monday at the time of round by the Jail 
Superintendent at Solapur.  He had come to know of these sections in 
jail at Solapur.  He was in jail at Pandharpur for about 9 months.  Then, 
after he was shifted to Solapur, he came to know of these sections. 
While he was in jail at Pandharpur, he had sent the application to 
C.J.M., Solapur, saying that he was ready to become an accomplice. 
There was mention of sections in this application.  The crime number is 
also mentioned therein.  He knew the Judicial Magistrate and the Chief 
Judicial Magistrate.  The jailor at Pandharpur had told him about this. 
Pandharpur Jail is located almost opposite to Pandharpur Taluka Police 
Station.  He was presented before the C.J.M. twice since the time of his 
arrest till the time of recording his statement.  He was produced before 
the Court of J.M.F.C. Pandharpur on a couple of occasions.  He did not 
th
remember if he was arrested on 8  August, 2000, but he remembered 
th
that it was the 8  month of 2000.  He did not remember whether he was 
::: Downloaded on - 01/04/2024 16:52:18 :::

31
th
remanded to police custody till 16   August, 2000.   He did not know 
whether  P.C.R.   was  enhanced by  two more  days.     He  had read  in 
newspaper that Sainath Abhangrao was the President of Shiv Sena for 
the district.  It was true that  he was the District President of Shivshakti 
Sanghatana.     He   had   never   met   him.     He   knew   that   he   was   an 
influential man.   It was true that after he was arrested, Police Officer 
Rasal had asked him as to whom he would like to be informed about his 
arrest.  He had told him to inform the members of his family.  It was not 
true to say that he had told Police Officer Rasal to inform about his 
arrest to Sainath Abhangrao.  He did not know if Rasal had informed 
Sainath Abhangrao.     
20. The witness was produced before the Magistrate at Solapur by 
the   police   from   Pandharpur.     On   that   day,   his   statement   was   not 
recorded.  He was brought back to Pandharpur Jail.  He was taken to 
Solapur for the second time by the police from Pandharpur.  He was not 
tortured by the police.  He was not under pressure of the police.  He was 
not told by the police that they were sitting in the court­hall, and if he 
failed   to   depose   as   told,   he   would   be   implicated   in   another   case. 
::: Downloaded on - 01/04/2024 16:52:18 :::

32
There were two policemen sitting in the court­hall who were from Police 
Station Pandharpur Taluka.  They were sitting in plain clothes, and their 
names   were   Hamid   Shaikh   and   Balu   Jadhav.     When   accused 
Mahesh Bagal had said that “ game karaichi aahe” , he had not gone away 
from   that   place.     He   had   not   told   them   not   to   do   such   things. 
They were in a hotel at Jat for about half an hour to three­fourth hour. 
The cleaner had not raised any shouts in the hotel at Jat.  Five hours 
were required for the truck to reach Mahud.  Many persons remained 
there in the square at Mahud.  It was not true to say that no incident as 
deposed by him had taken place.  He did not remember as to at what 
time they had reached the  dhaba  near Mahisgaon.  It might have been 
about 11.00 p.m. when Mahesh Bagal and Ranjit Deshmukh had told 
him and Vishnu Adlinge at that  dhaba  that the truck driver and cleaner 
had taken the meals and had slept in the truck.       
21. P.W.   2,   Ashok   Pannalal   Jain,   is   the   owner   of   the   truck. 
He stated that he purchased sugar from sugar factory on wholesale basis 
and he was then transporting the sugar in his own trucks.  He had two 
trucks,   one   MH­23­1061   and   the   other   MH­23­1188. 
::: Downloaded on - 01/04/2024 16:52:18 :::

33
Suresh   @   Suryakant   Chate   was   the   driver   of   Truck   bearing   No. 
MH­23­1061.  Surykant was working with him for four years.  Balu was 
th
the driver of the other truck bearing No. MH­23­1188.   On 5   June, 
2000, he had sent his truck, MH­23­1061 for fetching 100 bags of sugar 
from Pandharpur.  The driver was Suryakant.  Bandu was the cleaner on 
the truck.  Bandu used to work as a Hamal at his shop.  Bandu had gone 
with the truck, as the cleaner was not available.  The witness came to 
th th 
know that sugar bags were loaded in the truck on 6  June, 2000.  On 7
June, 2000, he waited for the arrival of the truck with sugar bags at 
Parli Vaijinath between 10.00 to 11.00 a.m.  He waited for the arrival of 
th 
the truck throughout the day but it did not arrive till that night.  On 8
June, 2000, he started in his car looking for the truck through the road 
proceeding to Ambejogai, Kalamb, Karmala, Barshi and Kurduwadi.  He 
enquired at the dhaba near Mahisgaon about the truck, as it used to halt 
there for the night.  He was told that during the night, the truck halted 
there,   and  left   for   Parali   Vaijinath   in   the   morning.   On   getting  this 
information, he started back towards Parli Vaijinath.  Then, he informed 
Narayandas Marda that he was told that the truck came up to that 
dhaba, and thereafter, it was not traced.  Therefore, he told Narayandas 
::: Downloaded on - 01/04/2024 16:52:18 :::

34
Marda to pursue the matter with the police.  Narayandas told him that it 
was late in the night, and, therefore, he would inform the police next 
th
day.  On 15  June, 2000, he received a phone call from police that his 
truck   had   been   located   near   Mirajgaon   in   District   Ahmednagar. 
His brother went there, and obtained the custody of the truck.  He did 
not obtain the possession, as it was lying abandoned.   The sugar bags, 
which had been loaded in it, were not in the truck.   The driver and 
cleaner were also not present.  The truck was then brought to the Police 
Station Pandharpur Taluka.  The witness went to Pandharpur and took 
the truck in his custody.  One bundle of rope of the length of 100 to 110 
feet was there in the truck.  The papers of the truck were also not there 
in it.   The wax­coated tarpaulin was also there in the truck.   He had 
th
executed a bond before he got the custody of the truck.  On 8  August, 
2000, he was informed on phone by the police that the driver and 
cleaner  of  the  vehicle  had  been  murdered.     He  brought   the family 
members of the driver and the cleaner to Pandharpur. The cloths of the 
cleaner, which he was wearing while leaving Parli Vaijinath were shown 
to him, but he could not identify them.  He received 21 sugar bags from 
Police Station Pandharur Taluka.   Another 60 bags were received by 
::: Downloaded on - 01/04/2024 16:52:18 :::

35
th
him.  On 19  August, 2000, he received a phone call from Police Station 
Pandharpur Taluka, asking him to get the rope bundle, which was found 
earlier in the truck.  He identified this bundle as Article 21.  
Then, he was cross­examined, but nothing worthwhile, either 
for the prosecution or the defence, could be elicited from him.  
22. P.W. 3, Narayandas Harilal Marda, was a commission agent in 
sale   of   sugar.     Pannalal   Jain   &   Sons   from   Parali­Vaijinath   was   his 
customer.  It was the firm of Ashok Jain.   He used to give the phone 
calls, and thereafter, he used to send the truck.   The witness used to 
load   the   truck   and   send  the   sugar   bags   to   their   place.     The   firm, 
Pannalal Jain, was having the truck.   Its number was MH­23­1061. 
th
Suresh was the driver of that truck.   On 6   June, 2000, a truck had 
arrived at Pandharpur for fetching the sugar bags.  The draft had been 
sent by the customer in the name of the sugar factory.  He received the 
th
draft   on   6   June,   2000   for   Rs.2,72,620/­   for   200   bags   of   sugar. 
100 bags were loaded in the truck on that day from the sugar factory. 
th
In   the   evening   of   7   June,   2000,   he   received   a   phone   call   from 
::: Downloaded on - 01/04/2024 16:52:18 :::

36
th
Ashok Jain, informing that the truck had not reached.   On 8   June, 
2000, he, again, received a phone call that the truck had not reached, 
and Ashok Jain had told him that although he went through the route of 
the truck, he could not find the truck.  The witness told Ashok Jain that 
th
the matter be reported to the police.   On 9   June, 2000, he gave a 
report to Police Station Pandharpur Taluka.  He had informed the police 
that 100 bags of sugar, truck, driver and cleaner were missing.   He 
th
identified his   signature on the report as Exhibit 22.     On 16   June, 
2000, he received a phone call from  the police  that the truck was 
brought   to   Police   Station   Pandharpur   Taluka,   as   it   was   found   at 
Mirajgaon.  He was told that 20 bags of sugar were found.   He took the 
delivery of 20 bags of sugar from the police, and executed a bond in 
favour of the police.  He identified the signature on the bond as Exhibit 
22.    
23. P.W.4, Anantrao Udhav Ubale, was a panch witness when 
5   bags   of   sugar   were   seized   from   Boleshankar   Hotel   of   Village 
Chinchgaon.  
::: Downloaded on - 01/04/2024 16:52:18 :::

37
24. P.W.5,   Subhash   Ajinath   Shinde,   runs   a   hotel   styled   as 
“Bholeshankar Hotel” on Kurduwadi to Barshi road.   He sells tea to 
customers, and for preparing tea, he needs sugar.   He purchases the 
required  quantity  of   sugar  from  Kurduwadi.     One  year  to  one  and 
one­fourth years before, Ranjit Deshmukh had come to his hotel in a 
Canter.  By Canter he meant a tempo.  Ranjit gave him 5 bags of sugar. 
He sold the sugar at Rs.1250/­ per bag.  The witness purchased 5 bags 
of sugar.    One driver was driving the tempo, and, in all, four persons 
were there in the tempo.  Other persons were Mahesh Bagal and Maruti 
Lobhe.  After two months of the purchase of sugar, police came to the 
hotel, and they enquired from him about the purchase, and he told them 
that he had purchased 5 bags of sugar.  Police seized 5 bags of sugar 
from his hotel.   Then, he learnt that the sugar was stolen property.  He 
was also put to cross­examination, but nothing worthwhile could be 
elicited.
25. P.W.6, Suresh Bhanudas Mengade, was a panch witness when 
10 bags of sugar were seized from the shop of Balu Maruti Dhavale.  
::: Downloaded on - 01/04/2024 16:52:18 :::

38
26. P.W.7, Balu Maruti Dhavale, runs a grocery shop in Village 
Sade.  He stated that the name of his maternal uncle was Nivrutti Lobhe. 
th
Maruti Lobhe was the son of his maternal uncle.  In the 6  month of 
year   2000,   there   was   election   in   his   village.     He   was   contesting 
that election.   Early on the day of election, Maruti Lobhe had come to 
him, and informed that he had obtained an agency for sugar, and if he 
needed any sugar, he would supply it.   Then the witness asked him 
about the rate.  Maruti told him that it would be Rs.1300/­ per quintal. 
Then he asked him to bring the sugar, and he would purchase it.  He got 
busy with the election.  Maruti Lobhe brought 5 bags of sugar each to 
his grocery shop by making two trips in his jeep.  The number of the 
jeep was MH­12­9637.   Some stock of sugar was already there in his 
shop.  After about a month, the police from Police Station Pandharpur 
Taluka came to his shop.  They made enquiries about Maruti Lobhe.    In 
that enquiry, the witness told the police that he had purchased 10 bags 
of sugar at the grocery shop.  Police informed him that the sugar was 
sold to him by Maruti after committing robbery.  Police seized 10 bags 
of sugar, and took them to Pandharpur.  Seizure panchnama was made, 
and his signature was also obtained.
::: Downloaded on - 01/04/2024 16:52:18 :::

39
27. P.W. 8, Appasaheb Ranganath Kapare, is a panch witness to 
the recovery of sugar at the shop of P.W. 7.  
28. P.W. 9, Mahindra Hukumchand Shah, is another grocery shop 
owner.  He sells sugar, rice, oils, etc.  In June, 2000, Ranjit Deshmukh 
came to his shop in a tempo, and asked him to keep 10 bags of sugar in 
his shop, as he was not having any tarpaulin to cover the sugar bags. 
The witness kept 10 bags of sugar in his godown.  Ranjit Deshmukh did 
not   come   back   to   get   back   the   sugar.     He   made   enquiries   about 
Deshmukh, and came to know that Deshmukh was not in his village, 
Bhose.   In the meantime, he sold three bags of sugar.   He kept the 
money with him, so that it could be handed over to Ranjit Deshmukh. 
In the month of August, 2000, police from Police Station Pandharpur 
Taluka came, and he told them that he had received 10 bags of sugar 
from Deshmukh and had sold three bags.  He had reached 7 bags to the 
police.  He was also put to cross­examination, but nothing worthwhile 
could be elicited.
::: Downloaded on - 01/04/2024 16:52:18 :::

40
29. P.W.10, Shital Ratanchand Shah, submitted that his cousin, 
Mahindra Shah, had got a grocery shop.  Ranjit Deshmukh and Mahesh 
Bagal kept some sugar in the shop of my brother.  About a year passed 
since that incident.  Ranjit told me that he was not having tarpaulin, and 
the sugar might get wet.  Five sugar bags were kept in the shop.    In the 
month of August, 2000, police came to the shop.  He was informed that 
the sugar was stolen property, and the same was seized.  
30. P.W. 11, Tanaji Maruti Mali, sells sweetmeat in his shop.  It is 
admitted that Adlinge is his aunt.  She resides in Kurduwadi.  Vishnu is 
the son of his aunt.  In the month of June, 2000, Vishnu came to his 
house and asked him whether he could purchase sugar.  He said that his 
friend had an agency in sugar.   He told him that he was ready to 
purchase sugar, as the rate quoted was Rs.1300/­ per quintal, which was 
low. Therefore, he purchased sugar at the rate of Rs.1300/­ per bag 
th
from him.  On 9  August, 2000 police from Police Station Pandharpur 
Taluka had come to him.  They searched his house, and found 5 bags of 
sugar.  He had utilised four bags, as he had purchased, in all, 9 bags.  
::: Downloaded on - 01/04/2024 16:52:18 :::

41
31. P.W. 12, Popat Sitaram Lokare, again, has a shop.  In June, 
2000, Mahesh Bagal had come to him with Gurudev Patil.   They told 
him that something wrong had gone with their truck, and they needed 
money, so that the truck could be repaired. They demanded Rs.10,000/­ 
to 15,000/­.   They also told him that if he was interested, he could 
purchase sugar for this amount.   The rate was fixed at Rs.1300/­ per 
100 Kg.  He purchased 10 bags of sugar at Rs.1300/­.  After some days, 
it was also recovered by the police.
32. P.W.   13,   Anandrao   Ramdas   Aarkile,   was   witness   to   the 
disclosure   statements   made   by   Mahendra   Shah,   who   had   produced 
7 bags of sugar and three empty bags, and Fadatare, who had produced 
two bags of sugar and three empty gunny bags.  
33. P.W.14,   Kakasaheb   Baburao   Gurade,   was   the   witness   to 
recovery of rope.
34. P.W. 15, Suryakant Jagannath Pawar, was, again, witness to a 
panchnama regarding 5 bags of sugar.                     
::: Downloaded on - 01/04/2024 16:52:18 :::

42
35. P.W. 16, Vijay Bharat Kashid, is, again, a shopkeeper.  In the 
sixth month of 2000, Dhaigude and Lobhe came to his shop, and asked 
him   if   he   wanted   to   purchase   sugar,   as   they   had   got   an   agency. 
He purchased 8 bags of sugar from them for Rs.1200/­ per quintal.  He 
gave them Rs.9600/­.  Then, sugar was brought by them in a trax­jeep. 
Then, police, after two months, recovered the sugar, and informed him 
that it was a stolen property.  
36. P.W.   17,   Nivrutti   Jagannath   Jagtap,   also   is   a   shopkeeper. 
Mahesh Bagal brought sugar to his shop, and informed that he was 
selling sugar on commission basis.  He purchased 5 bags at Rs.1110/­. 
After about 15 days, police came, and recovered the same, and informed 
him that it was a stolen property.  
37. P.W. 18, Popat Gajendra Khadul, is also a shopkeeper, but he 
is a witness to some panchnama of sugar.  
  
::: Downloaded on - 01/04/2024 16:52:18 :::

43
38. P.W.19, Rajendra Vishwambhar Tupe, is also a witness to the 
panchnama of seizure of sugar.
39. P.W. 20, Prashant Hanmnt Sutar, again, is a witness to seizure 
of 8 bags of sugar from the shop of one Deokate.  
40. P.Ws. 21 and 22, Raju Bira Padvalkar and Raosaheb Udhav 
Thore, respectively, are also panch witnesses to the seizure of sugar 
from various shopkeepers.  
41. P.W. 23, Navnath Machindra Varkute, is another shopkeeper. 
He said that Maruti Lobhe came to him and offered sugar at the rate of 
Rs.1300/­ per quintal.  He purchased one bag from him for Rs.1300/­. 
After a month, police came and recovered it.  
42. P.W. 24, Uttareshwar Pralhad Sutar, also purchased sugar at 
the   rate   of   Rs.1300/­   a   bag   from   Maruti   Lobhe   and   then,   it   was 
recovered after some time by the police.   
::: Downloaded on - 01/04/2024 16:52:18 :::

44
43. P.W.   25,   Suresh   Mahadeo   Phadatare,   said   that   Ranjit 
Deshmukh   came   to   his   shop   and   offered   him   sugar   at   the   rate   of 
Rs.1300/­ per bag.  He purchased 5 bags from him.  After some time, 
police came and recovered three bags from his shop. Two bags were 
already sold by him.
44. P.W. 26, Dipak Bhanudas Deokate:  Sugar was offered to him 
by Maruti Lobhe and Kumar Dhaigude.  He purchased two bags of sugar 
at Rs.1200/­ per bag and police recovered these bags also after some 
time.  
45. P.W.   27,   Babaji   Narayan   Dhotre,   has   been   witness   to 
disclosure having been made by Pintu Maruti Harihar with respect to 
two pieces of tarpaulin, which were then recovered on the disclosure of 
the accused by the police.  
46. P.W. 28, Prashant Damodhar Sonawane, was a witness to 
disclosure having been made by accused Bagal about a knife.   This 
recovery was made from accused No.1.  In his examination­in­chief, he 
::: Downloaded on - 01/04/2024 16:52:18 :::

45
stated that when he reached the police station, one more accused i.e. 
P.W.1, Shinde, was present.   
47. P.W.   29,   Jotiba   Pandurang   Chandanshive,   was   witness   to 
disclosure by Mahesh Bagal with respect to the rope.  
47A. P.W. 30, Gulab Bhau Chabukswar, was witness to the visit of 
police to the house of Navnath Varkute in Village Shirala.   Navnath 
Varkute had produced a bag containing sugar.  The weight of the bag 
was around 50 Kg.  
48. P.W.   31,   Raosaheb   Sopan   Shelke,   is   another   important 
witness.  He stated that his wife’s name was Jayashree Shelke.  She was 
from Village Varkute.   Her cousin brother Santosh Shinde resided at 
Kurduwadi.  About a year and a half before when he was sleeping in his 
house, Santosh Shinde came to his house in the night at about 2.30 a.m. 
And asked him that he might be allowed to keep the bags containing 
sugar at his place, as it was raining.  He told him that he could keep the 
sugar bags in the cattle shed.   Accordingly, Santosh Shinde kept the 
::: Downloaded on - 01/04/2024 16:52:18 :::

46
bags containing sugar in the cattle shed.  Santosh Shinde, Pintu Harihar 
and five to six others, whose names he did not know, had unloaded the 
bags of sugar from the vehicle.  The bags containing sugar were about 
80 in number.  While they were unloading the bags, he returned to his 
bed and went to sleep.  In the morning, a tempo was brought there and 
sugar   bags   were   taken   away.     The   tempo   was   brought   at   5.00   to 
5.30 p.m. and it departed from his place after loading  sugar at about 
7.00 p.m.     He was present when the sugar was being loaded in the 
tempo.  He asked Santosh as to whose sugar it was.  He told him that 
sugar was of his friend, and they were taking it away.  Santosh Shinde, 
Pintu, Ranjit and some others were there.   He could identify those 
persons by looking at their faces.  They were sitting in the court­hall on 
the bench.   They had kept one bag of sugar at his house.  Police arrived 
in the village.  His statement was recorded by the police.  He did not 
know how Santosh Shinde brought those bags of sugar to his house.  He 
also admitted in cross­examination that his statement had been recorded 
by the Magistrate.       
49. P.W.   32,   Bajirao   Sandipan   Shinde,   submitted   that   he   had 
purchased a jeep bearing Registration No. MH­12­W­9637 in 1996.  This 
::: Downloaded on - 01/04/2024 16:52:18 :::

47
vehicle   was   financed,   and   he   had   to   pay   monthly   instalments   of 
Rs.7,500/­ each.  As he could not pay the instalments, after some time, 
Rs.60,000/­ were due.  Therefore, he decided to dispose of the vehicle. 
He   sold   ultimately   the   vehicle   to   Maruti   and   Nagnath   Lobhe   for 
Rs.1,90,000/­.   Rs.1,00,000/­ were received in cash and Rs.30,000/­ 
were to be paid after two months.  Outstanding of Rs.60,000/­ towards 
the finance company had also to be paid by Lobhe.  These terms and 
conditions were written down on stamp paper of Rs.10/­.  Maruti and 
Nagnath Lobhe had given him cash of Rs.1,00,000/­ and he had given 
them possession of the vehicle.  He identified Marui Lobhe in the court­
hall.
50. P.W. 33, Prakash Asaram Kamble, is a Medical Officer.   He 
th
performed   the   post­mortem   on   9   June,   1980   on   the   body   of   an 
unknown male.  He found following injuries:­
(i) Abrasion on both hands at the wrists inconcurrently, size 
of the injury was about 2 cms in width;
(ii) Abrasion over the left leg, just below the ankle joint on 
anterior surface, size of the injury was 4 cms x 2 cms, it was 
transverse;
::: Downloaded on - 01/04/2024 16:52:18 :::

48
(iii) Blackish mark below the thyroid cartilage, transversely 
placed, size of the injury was 8 cms x 2 cms, subcutaneous 
haemorrhagic fluid was seen;
(iv) Blackish discolouration over the chest.
He submitted that the injuries  caused were within 24 hours before 
death. 
51. P.W. 34, Shivaji Shankar Deokar, again, is a witness to whom 
the sugar was sold by Ranjit Deshmukh at the rate of Rs.1250/­ per 
quintal.  It was later on seized by the police.  
52. P.W. 35, Bhimrao Namdev Ubale, was a police head constable 
who made enquiries in unnatural death bearing A.D. No. 42 of 2000. 
He recorded statements of four witnesses, caused a photo of the dead 
body to be taken and sent a report to the Police Inspector Jat.     
53. P.W. 36, Dilip Shaharao Phadake, is a tempo driver working 
as driver of Chandrakant Hanumant Sutar.  On many occasions, he was 
engaged by Mahesh Bagal, Ranjit Deshmukh, Maruti Lobhe, Subhash 
::: Downloaded on - 01/04/2024 16:52:18 :::

49
Dhaigude and Pintu Harihar to lift jawar from one place to another. On 
one occasion, he was told by Mahesh Bagal that jawar was to be brought 
from Karmala and carried to Chinchgaon.  The hire charges of Rs.900/­ 
were fixed.  He obtained an advance of Rs.350/­.  He was told to wait at 
the check post at Kurduwadi.  He accordingly reached the check post. 
Three coolies were made to get in his tempo.  Vishnu Adlinge had come 
with me.  As per the direction of Mahesh Bagal, he had taken the tempo 
on Karmala Road.   They reached up to Khambewadi.   There was a 
locality by the side of the road.  He parked the tempo for loading jawar. 
Persons from that vasti asked him to come for meals.  He went in one 
house and took the meals.  Mahesh Bagal, Ranjit Deshmukh and some 
others were there.  He alone had taken the meals.  Others were loading 
the tempo.  After taking the meals, he came out  near the tempo.  He 
found that the bags loaded in the tempo were not jawar bags but were 
sugar bags.  He asked Mahesh Bagal how he loaded the bags containing 
sugar when he was told that he had to transport the bags containing 
jawar.     He   told   Mahesh   Bagal   that   he   would   not   carry   the   bags 
containing sugar but Mahesh Bagal threatened.  One tyre of tempo got 
punctured at that place. He removed that punctured tyre and fitted 
::: Downloaded on - 01/04/2024 16:52:18 :::

50
another good tyre there.  He had come to Barshi Naka with the tempo. 
Mahesh Bagal and a couple of others got in his tempo and they had 
gone to the shop of Shrikrishna Tyre at Chinchgaon. Ten bags of sugar 
were taken there.  He slept in the cabin of the tempo.  Next day, he was 
told to take the tempo towards Paranda.   He took to Paranda and 
stopped near a college.  Some bags were taken away from the tempo by 
loading them in a jeep, and he was told to wait at Vaishali Dhaba.  He 
accordingly waited there.   When we reached Vaishali Dhaba, it was 
raining.  He slept in the cabin of the tempo.  Next day, he brought the 
tempo at the shop of Phadatare at Madha.  Five bags were unloaded in 
the shop of Phadatare.  They had gone to the shop of one Shah.  Ten 
bags   were  unloaded  for  Shah   and five   bags  were   unloaded  for  his 
brother.   They had come to Modnimb.   Nine bags were given to one 
Mali.  They went to Wangarwadi.  Twenty bags were unloaded there for 
one trader.  We came back to Kurduwadi.  Five bags each were taken 
away through the jeep.   He was given the hire charges of Rs.2300/­. 
Then, he took the vehicle to the house of his master.   Whenever the 
sugar bags were unloaded from his tempo, some men stayed with him, 
so that he would not run away.  
::: Downloaded on - 01/04/2024 16:52:18 :::

51
           
54. P.W. 37, Subhash Baburao Jadhav, was witness to seizure of 
trax­jeep.  
55. P.W. 38, Bajarang Babu Chavan, was a panch when the dead 
body was recovered from near a Babul Tree in Village Khairav.      
56. P.W. 39, Babasaheb Dattu Borkar, was the cook in Saiprasad 
Hotel, where a large number of truck drivers stayed and ate meals.  He 
said that the truck in question had arrived at about 9.30 p.m.  He took 
meals and slept in the truck.  He did not know the cleaner, because he 
was not usually coming with the truck.   The driver was wearing a 
Shando baniyan and dirty pants.  The cleaner was wearing a shirt and 
dirty pants.  He woke up the driver at about 4.00 a.m.  He left the hotel 
with the truck.  The truck was loaded with sugar.  After one day, the 
owner of the truck had come to the hotel, and enquired from me about 
the truck.      
57. P.W. 40, Ramesh Bibhishan Sarvade, is the owner of a pan 
th
shop, which remains open for 24 hours.  On 6  June, 2000, the truck 
::: Downloaded on - 01/04/2024 16:52:18 :::

52
driver came and told him that his truck was loaded with sugar and his 
truck had got punctured at Kurduwadi, and, therefore, he was late.  One 
cleaner was with him.  He did not know the cleaner, because he was not 
the usual cleaner.  This pan shop was just near the hotel.  He also told 
that after finishing the meals, the driver and cleaner slept in the truck 
and left in the morning.  
  
58. P.Ws.   41   and   42,   Dhanraj   Sampati   Chate   and   Rambhau 
Sheshrao Badane, respectively, are not important.  
  
59. P.W. 43, Shirish Dattatraya Chavan, is a villager, who said 
th
that there was Grampanchayat Election on 9   June, 2000.   At about 
10.00 a.m., he had gone to Maloli for casting his vote.  While returning 
towards land at about 11.30 a.m., Sayaba Ghorpade and Mahada Magar 
were with him.  He noticed a dead body in the bushes of Mahananda on 
the Western side of Ghumerga Bridge.  The bridge is on one  nala .  The 
dead body was of a man of the age of 25 to 30 years.  There was an 
injury on the head of the dead body.    Blood was oozing from the 
nostrils.  Earlier day he heard that a tempo met with an accident near 
::: Downloaded on - 01/04/2024 16:52:18 :::

53
the bridge.  The trees and bushes at the place of dead body were quite 
thick.  He thought that the man was killed in the accident of the tempo 
and he accordingly informed the police at Police Station Velapur.  They 
reduced to writing  his information.  
  
60. P.W. 44, Chandrakant Hanmant Sutar, is the owner of vehicle 
Tata­709.  He was driving the vehicle himself.  In year 2000, his vehicle 
was taken to Kolhapur.  It was taken by some persons after fixing the 
hire charges with the driver.  Some sort of incident occurred and he was 
called to the police station.  Police obtained his vehicle in their custody. 
After about 8 days, the vehicle was given in his possession.  At that time, 
a writing was obtained from him on a stamp paper.  
  
61. P.W.45, Janardhan Rama Madane, stated that he was working 
as a labourer.  He had two sons and one daughter.  He stated that two 
years before when he was taking his son to hospital, he came to Maloli 
to Akluj Road at about 7.00 a.m. for catching a bus.  One tempo used for 
the carriage of milk arrived there from Salmah.  He and his son, Vitthal 
Magar, got into that vehicle.  The tempo proceeded in the direction of 
::: Downloaded on - 01/04/2024 16:52:18 :::

54
Akluj.  When they reached up to Chumera Nala (Odha), the driver said 
that the steering of the tempo got locked.   The tempo fell from the 
bridge.   He sustained injuries on his limbs and his son, Vitthal, also 
sustained injuries.  He went to Police Station Velapur, and reported the 
matter there.  Police had written his report and obtained his signature.  
62. P.W. 46, Vitthal Bhagwan Magar, was also in the tempo, to 
which a reference is given by P.W. 45.  The driver told that something 
had gone wrong with the steering.  The vehicle fell in the nalla. He and 
other occupants of the vehicle sustained injuries.    However, he came 
on the road, and got into another tempo used for carrying milk and 
came up to Velapur.  The police sent us to the hospital.  Nothing more 
happened in the accident.
63. P.W.47, Samadhan Ramchandra Sule, also is a witness to the 
incident of Tempo bearing Registration No.MH­12­B­805.  
64. P.W.48, Chandrakant Bajarang Pokale, also is a witness with 
th
respect   to   the   accident   of   the   tempo.     On   9   June,   2000,   one 
::: Downloaded on - 01/04/2024 16:52:18 :::

55
Shirish Dattatraya Chavan came to police station, Velapur.  He informed 
that the dead body of a male was lying in the bushes of Mahanandi by 
the side of Ghumera Bridge.  He said that the dead body was of a man 
involved in the accident.  He recorded statement of Shirish Dattatraya 
Chavan.  The witness went to that place and saw the dead body.  He 
had effected an inquest thereupon.   The inquest bearing his signature 
was Exhibit 125.  
    
64A. P.W. 49, Shirish Shankarrao Bhosale, a Clerk in the Accounts 
Section of Vitthal Co­operative Sugar Factory, received money from a 
person who purchased 200 bags of sugar.
 
65. P.W. 50, Bhagwat Jalinder Kadam, is also a witness to the 
same transaction.  
 
66. P.W.   51,   Nagnath   Rajaram   Gund,   is   also   a   witness   who 
testified that he had issued the Gate Pass to the truck in question for 
taking out 200 bags of sugar.  
::: Downloaded on - 01/04/2024 16:52:18 :::

56
67. P.W. 52, Mansukh Babu Sayyad, is a security man, who also 
testified that the truck in question had carried 200 bags of sugar on the 
relevant date.  
 
68. P.W. 53, Balasaheb Sadashiv Mhetre, is a photographer, who 
took the photographs of the dead body.  
69. P.W.   54,   Anil   Shripati   Khot,   took   the   viscera   in   a   sealed 
condition to the C.A.’s Office.  
 
70. P.W. 55, Suresh Sundar Ghodake, was a panch witness to the 
seizure of the truck.
         
71. P.W. 56, Yaqub Shaikur Pimpri, P.S.I., registered Crime No. 
99 of 2000, and did some investigation in the case.
   
72. P.W. 57, Dharmraj Dagadu Ombase, was the A.P.I., who also 
conducted the investigation in the matter.             
 
::: Downloaded on - 01/04/2024 16:52:18 :::

57
73. P.W.   58,   Ravindra   Manikrao   Rasal,   was   also   A.P.I.,   for 
sometime, and also conducted the investigation.   This witness assumes 
some importance, because the prosecution has challenged the testimony 
th
of P.W.1 as an approver.  This witness said that on 19  August, 2000, he 
sent Santosh Shinde before the Chief Judicial Magistrate, Solapur, on 
getting permission from J.M.F.C., Pandharpur.   He was sent through 
police   escort  from  Police  Station,  Pandharpur Taluka.    The defence 
th
counsel submitted that according to this witness on 19  August, 2000, 
the accused was in judicial custody in a jail.  How was the custody of 
this person obtained by the policeman, so that he could be produced 
before the Magistrate?   He stated in his statement that he obtained 
permission of J.M.F.C.  In cross­examination, he was asked to produce 
such permission.  
  
74. P.W. 59, Dr. Ashok Shankar Randive, is another doctor, who 
conducted the  post­mortem  of another dead body.  He gave his report, 
Exhibit 127.  According to him, the cause of death was strangulation.  
::: Downloaded on - 01/04/2024 16:52:18 :::

58
75. The appellants have relied upon a judgment of the Supreme 
Court in  Sheshanna Bhumanna Yadav v. State of Maharashtra , reported 
in AIR 1970 S.C. 1330.   In paragraph 12, the Supreme Court held as 
under:­
“The law with regard to appreciation of approver’s evidence 
is based on the effect of Sections 133 and 114 illustration 
(b)   of   the   Evidence   Act,   namely,   that   an   accomplice   is 
competent to depose but as a rule of caution it will be unsafe 
to convict upon his testimony alone.   The warning of the 
danger   of   convicting   on   uncorroborated   evidence   is 
therefore given when the evidence is that of an accomplice. 
The primary meaning of accomplice is any party to the crime 
charged and someone who aids and abets the commission of 
crime.  The nature of corroboration is that it is confirmatory 
evidence   and   it   may   consist   of   the   evidence   of   second 
witness or of circumstances like the conduct of the person 
against whom it is required.  Corroboration must connect or 
tend to connect the accused with the crime.  When it is said 
that the corroborative evidence must implicate the accused 
in material particulars it means that it is not enough that a 
piece of evidence tends to confirm the truth of a part of the 
testimony to be corroborated.  That evidence must confirm 
that part of the testimony which suggests that the crime was 
committed by the accused.  If a witness says that the accused 
and he stole the sheep and he put the skins in a certain 
place, the discovery of the skins in that place would not 
corroborate   the   evidence   of   the   witness   as   against   the 
accused.  But if the skins were found in the accused’s house, 
this would corroborate because it would tend to confirm the 
statement that the accused had some hand in the theft.”    
::: Downloaded on - 01/04/2024 16:52:18 :::

59
The   law   is   clear   that   even   on   the   evidence   of   accomplice   alone, 
conviction can be made, but as rule of prudence, the Courts have to 
insist on corroboration.  
 
76. In  Bhiva Doulu Patil v. State of Maharashtra , reported in AIR 
1963 S.C.  599, while  interpreting Section 133 of the Evidence  Act, 
1872, the Court held:­
“It cannot be doubted that under that section a conviction 
based   merely   on   the   uncorroborated   testimony   of   an 
accomplice   may   not   be   illegal,   the   courts   nevertheless 
cannot lose sight of the rule of prudence and practice which 
in the words of Martin B. in  R. v. Boyes , (1861) 9 Cox CC 32 
‘has become so hallowed as to be deserving of respect’ and 
the   words   of   Lord   Abinger   ‘it   deserves   to   have   all   the 
reverence of the law’.  This rule of guidance is to be found in 
illustration (b) to S. 114 of the Evidence Act which is as 
follows:­
‘The court may presume that an accomplice is unworthy of 
credit unless he is corroborated in material particulars’.
Both   sections   are   part   of   one   subject   and   have   to   be 
considered together.  The Privy Council in  Bhuboni Sahu v. 
The King , 76 Ind App 147:   (AIR 1949 PC 257) when its 
attention was drawn to the judgment of Madras High Court 
in   In re Rajagopal   ILR (1944) Mad 308:   (AIR 1944 Mad 
117) where conviction was based upon the evidence of an 
accomplice supported by the statement of a co­accused said 
as follows:­
::: Downloaded on - 01/04/2024 16:52:18 :::

60
‘Their Lordships ­­­­ ­­­­­ ­­­­ would nevertheless observe that 
Courts should be slow to depart from the rule of prudence, 
based on long experience, which requires some independent 
evidence implicating the particular accused.  The danger of 
acting   upon   accomplice   evidence   is   not   merely   that   the 
accomplice is on his own admission a man of bad character 
who took part in the offence and afterwards to save himself 
betrayed his former associates, and who has placed himself 
in a position in which he can hardly fail to have a strong bias 
in favour of the prosecution; the real danger is that he is 
telling a story which in its general outline is true, and it is 
easy for him to work into the story matter which is untrue.’
7. The combined effect of Ss. 133 and 114, illustration (b) 
may be stated as follows:  According to the former, which is 
a rule of law, an accomplice is competent to give evidence 
and according to the latter which is a rule of practice it is 
almost always unsafe to convict upon his testimony alone. 
Therefore   though   the   conviction   of   an   accused   on   the 
testimony of an accomplice cannot be said to be illegal yet 
the   Courts   will,   as   a   matter   of   practice,   not   accept   the 
evidence of such a witness without corroboration in material 
particulars.   The law may be stated in the words of Lord 
Reading C.J. in  R. v. Baskerville , 1916­2 KB 658 as follows:­ 
‘There is no doubt that the uncorroborated evidence of an 
accomplice is admissible in law (R. v. James Atwood, (1787) 
1 Leach 464).   But it has been long a rule of practice at 
common law for the judge to warn the jury of the danger of 
convicting a prisoner on the uncorroborated testimony of an 
accomplice, and in the discretion of the Judge, to advise 
them   not   to   convict   upon   such   evidence,   but   the   judge 
should point out to the jury that it is within  their legal 
province to convict upon such unconfirmed evidence ( R. v. 
Stubbs , (1855)  Dears  C C 555;  in re,  Meunier , 1894­2Q.B. 
415)’.” 
::: Downloaded on - 01/04/2024 16:52:18 :::

61
77. The testimony of P.W.1 is not challenged by the defence as 
wholly unreliable, but it has been pointed out by the defence that there 
are   certain   omissions   and   there   are   certain   contradictions,   and   his 
testimony is not corroborated in material particulars.   The instances 
given by the defence are:
“(i) PW1 in his evidence at pages No. 102 and 104 states 
that   the   tyre   of   truck   got   punctured   and   was   taken   for 
repairing in one shop.  On page 105 of his evidence he states 
that the diesel was filled at one petrol pump.  On page 104 
he states that the truck halted at hotel for taking meal where 
the waiter was abused and beaten.  But not any person from 
the shop, petrol pump or hotel is examined to corroborate 
P.W.1 Santosh Shinde.  
(ii) PW1 on page 106 of his evidence states that initially the 
accused   persons  took  the  truck   to  Bhogewadi   where   the 
maternal uncle of accused No.1 Mahesh resides for keeping 
sugar bags.  But said uncle is not examined by prosecution.  
(iii) PW1 on page 106 of his evidence states that he went to 
his uncle PW 31 Raosaheb Shelke for keeping sugar bags. 
::: Downloaded on - 01/04/2024 16:52:18 :::

62
He said to his uncle that it might rain.  Hence bags might be 
kept there.   On the contrary,  Raosaheb says  that it was 
raining.  PW1 further says that the truck is required for Varat 
which is not corroborated by PW 31 Raosaheb.”
78. To the first point, we do not find that by not getting a witness 
from the establishment, petrol pump or hotel, the testimony of P.W.1, 
Santosh Shinde, cannot be accepted, as his story has been supported by 
almost 30 witnesses and almost each bag of sugar has been recovered at 
the disclosures by accused.   This testimony is supported by a close 
relation of one of P.W. 1.   One witness, who is the husband of cousin of 
one of the accused, testified categorically that the accused persons had 
gone to his house at 2.00 a.m. in the night, and stored the sugar in his 
cattle shed.  Similarly, the non­production of maternal uncle of accused 
No.1 would not be vital to the case, as there is ample evidence to 
suggest that the sugar was taken from the truck, it was sold to the 
person and money was received.  
At (iii) above, it is stated that there is contradiction.  Similar is 
the answer to the objection raised at (iii) above.  
::: Downloaded on - 01/04/2024 16:52:18 :::

63
Therefore, we do not find any material contradiction between 
the testimony of the witnesses and the accomplice, which would in any 
way discredit the case of the prosecution.  
79. Another ground to challenge the prosecution story was that 
according to the approver, one of the deceased died about 36 hours 
prior to conduct of his  post­mortem , whereas the doctor found that the 
death occurred 24 hours prior to the  post­mortem .  The doctor’s view in 
this matter cannot be accepted as conclusive proof about the time of the 
death of the deceased.   
80. In   material   facts,   we   find   that   the   approver’s   evidence   is 
sufficiently corroborated by testimony of other witnesses and recovery 
made at the disclosure of the accused persons. 
81. Another confusion was sought to be created on the basis of 
testimony of some of the witnesses.   It appears that an accident had 
taken place around the same date when this occurrence took place at a 
place   where   the   body   of   one   of   the   deceased   was   thrown. 
::: Downloaded on - 01/04/2024 16:52:18 :::

64
The learned senior counsel appearing for the appellants has submitted 
that the body found was, perhaps, the body of a person who suffered the 
accident in a tempo, and he relies on the testimony of P.Ws. 45, 46 and 
47.   P.W.45, as stated earlier, submitted that he suffered an accident, 
but he never said that anybody had died in the accident.  Similarly, P.W.
46 was also in the tempo, and some of them who were in the tempo 
suffered injuries, but he had categorically said that nothing had come on 
record, except that this accident had happened there.  P.W.47 also does 
not say that anybody died in such an accident, although there appears to 
be   some   confusion   when   the   deposition   of   P.W.47   is   taken   into 
consideration when he submitted that there was an accident, he went to 
the police and he made an inquest on the dead body of the person who 
died in the accident, because the dead body was found on the basis of a 
report given by a person who had seen the dead body.   In order to 
connect this dead body to the accident of the tempo, the evidence  had 
to show who was the person in the tempo who died.   Persons who 
travelled in the tempo were all alive, and persons who travelled in the 
tempo deposed that nobody out of them died, although there was an 
accident.        
::: Downloaded on - 01/04/2024 16:52:18 :::

65
82. The learned counsel for the appellants has also argued that 
safeguards under Section 306 of the Criminal Procedure Code were not 
adhered to, and, therefore,  there  has been a miscarriage of justice. 
In this connection, he relies on a judgment of the Supreme Court in 
Suresh Chandra Bahri v. State of Bihar , etc., etc., reported in 1965 S.C.C. 
(Cri) 60.  In paragraph 30, the Supreme Court analysed the section and 
ultimately held:­
“The   object   and   purpose   in   enacting   this   mandatory 
provision is obviously intended to provide a safeguard to the 
accused inasmuch as the approver has to make a statement 
disclosing his evidence at the preliminary stage before the 
committal order is made and the accused not only becomes 
aware of the evidence against him but he is also afforded an 
opportunity to meet with the evidence of an approver before 
the committing court itself at the very threshold so that he 
may take steps to show that the approver’s evidence at the 
trial was untrustworthy in case there are any contradictions 
or improvements made by him during his evidence at the 
trial.     It   is   for   this   reason   that   the   examination   of   the 
approver at two stages has been provided for and if the said 
mandatory   provision   is   not   complied   with,   the   accused 
would   be   deprived   of   the  said   benefit.     This   may  cause 
serious prejudice to him resulting in failure of justice as he 
will lose the opportunity of showing the approver’s evidence 
as   unreliable.     Further   clause   (b)   of   sub­section   (4)   of 
Section   306   of   the   Code   will   also   go   to   show   that   it 
mandates that a person who has accepted a tender of pardon 
shall, unless he is already on bail be detained in custody 
until the termination of the trial.” 
::: Downloaded on - 01/04/2024 16:52:18 :::

66
We have not seen in this case anywhere that these safeguards were not 
kept in mind.
        
83. Therefore, we have no doubt in our mind that the conviction 
under Section 364 read with Section 34 and Sections 396, 201 and 414 
read with Section 34 of the Indian Penal Code was not misplaced. 
The prosecution has been able to prove the case beyond shadow of 
doubt   against   the   accused   persons.     Therefore,   the   conviction   and 
sentence are upheld.  The appeals are dismissed.  
                                                 BILAL NAZKI, J. 
                                  A.R. JOSHI, J.
::: Downloaded on - 01/04/2024 16:52:18 :::