Sandeep S/O Dewanand Kamble vs The State Of Maharashtra Thr. Pso Ps ...
2026 Latest Caselaw 3434 Bom

Bombay High Court

Sandeep S/O Dewanand Kamble vs The State Of Maharashtra Thr. Pso Ps ... on 6 April, 2026

2026:BHC-NAG:5488


                                                      1                               cr.appeal.592.24-J.odt


                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    NAGPUR BENCH : NAGPUR


                                    CRIMINAL APPEAL NO. 592 OF 2024



                    Sandeep s/o. Dewanand Kamble,
                    Aged about 32 years,
                    Occupation : Labour,                                        ... APPELLANT
                    R/o. Barbadi, Tah. and District - Wardha.                       (Accused No.1)
                                                                                    (In Jail)
                              ...VERSUS...
                    State of Maharashtra,
                    Through Police Station Officer,
                    Police Station, Sewagram,
                    Tah. and District - Wardha.                                 ... RESPONDENT
              -----------------------------------------------------------------------------------------------
              Mr. R. M. Patwardhan, Advocate for Appellant.
              Ms S. S. Dhote, A.P.P. for Respondent/State.
              -----------------------------------------------------------------------------------------------

              CORAM : NEERAJ P. DHOTE, J.
              JUDGMENT RESERVED ON : 20.02.2026
              JUDGMENT PRONOUNCED ON : 06.04.2026.

              JUDGMENT :

1. This is an Appeal under Section 415 of the Bharatiya

Nagarik Suraksha Sanhita, 2023 (for short, 'BNSS') against the

Judgment and Order dated 04.07.2024 passed by the learned

Sessions Judge, Wardha in Sessions Case No.45/2017 convicting and

sentencing the Appellant as follows :

"1) Accused No.1 Sandeep Dewanand Kamble is convicted under Section 235(2) of Cr.P.C. for offence punishable under section 304 (Part I) of Indian Penal Code and he is sentenced to undergo rigorous

2 cr.appeal.592.24-J.odt

imprisonment for a term of 10 years and to pay fine of Rs.5,000/-(Rupees Five Thousand Only), in default of payment of fine, he shall undergo simple imprisonment for 1 month.

2) Bail bonds of accused No.1 Sandeep Devanand Kamble is surrendered.

3) Accused No.1 Sandeep Dewanand Kamble is entitled for set off as per Section 428 of Cr.P.C. against substantive sentence, for the period he has already undergone during the investigation, inquiry or trial of this case.

4) Accused No.2 Purushottam Digambar Wavare is acquitted of the charge for offence punishable under Section 302 or any other offence of Indian Penal Code in this crime.

5) Bail bond of accused No.2 stands cancelled.

6) Accused No.2 Purushottam shall furnish P. R. bond of Rs.15,000/- in view of Section 437-A of the Code of Criminal Procedure.

7) Muddemal knife at Sr.No.14 as per list Exh.18 be sent to the District Magistrate, Wardha for disposal according to law, after appeal period is over.

8) Muddemal one black colour cell phone of Nokia company X202 having two sims of airtel and one white colour cell phone of Samsung company (DUOS) and at Sr.No.18 and 22 with list Exh.18, seized from the father Devanand Kamble of accused No.1 be returned to him, if not claimed then be sold in public auction and sale proceed be credited to Government, after appeal period is over.

9) Muddemal one black colour cell phone of Max company mode No.MX103 having sim of airtel and charge of videocon company at Sr.No.19 with list Exh.18, seized from accused No.2 Purushottam be 3 cr.appeal.592.24-J.odt

returned to him, if not claimed, then sold in public auction and sale proceed be credited to Government, after appeal period is over.

10) Muddemal articles at Sr.Nos. 1 to 13, 15 to 17, 20 & 21 as per list Exh.18, being worthless, shall be destroyed after expiry of appeal period.

11) Muddemal article three wheeler auto of black colour, registration No. MH-32/G-8437 is handed over to its owner on supratnama vide order dt.10.02.2017 in OMC No.29/2017, it shall be with its owner and supratnama stands confirmed.

12) Copy of judgment be given to the accused No.1 Sandeep Kamble free of cost."

2. The prosecution's case as revealed from the police report

is as under :

a] The Informant, who was the resident of village Barbadi,

District Wardha was running pan shop in the village. He keeps his

pan shop closed in the afternoon hours. On 16.01.2017, around 3.00

p.m. he came out of his house just to while the time. He came near

the school in the village. Some of the villagers were playing the

cards. His cousin brother Surendra Pandurang Moharle (deceased),

the Appellant and other villagers were watching the game of the

cards. After waiting there for some time, he went to the nearby pan

shop of Kiran Wandhare and asked him to prepare kharra (tobacco

mixture) for him. At about 03.45 hours, he heard the quarrel

between the deceased and the Appellant and noticed that, the 4 cr.appeal.592.24-J.odt

villagers were running helter-skelter. He went to the said place and

saw that, the acquitted accused Purushottam had caught hold the

deceased and the Appellant dealt blows with the knife on the

stomach and chest of the deceased. The deceased got injured and fell

down. The Appellant and the acquitted accused left the spot in the

auto-rickshaw of the acquitted accused. The Informant, Amol

Thakare and other villagers removed the deceased to the Sewagram

Hospital. On examination, the doctor declared the deceased dead.

The Informant came back to the village and, thereafter, lodged the

report with Sewagram Police Station and Crime bearing

No.0038/2017 came to be registered for the offence punishable

under Section 302 read with Section 34 of the Indian Penal Code,

1860 (for short, 'IPC').

b] Inquest was done. The body was referred to the

postmortem. The Spot Panchanama was prepared. The Appellant

and the acquitted accused came to be arrested. The statements of the

witnesses were recorded. At the instance of the Appellant, the knife

and his blood stained clothes came to be ceased. The seized articles

were sent to the Chemical Laboratory. The relevant documents were

collected. After completion of the investigation, the Appellant and the

acquitted accused came to be chargesheeted.

5 cr.appeal.592.24-J.odt

3. The learned Trial Court framed the Charge against the

Appellant and the acquitted co-accused for the offence punishable

under Section 302 read with Section 34 of the IPC, to which both of

them pleaded not guilty and claimed to be tried. To prove the Charge,

the prosecution examined the following witnesses :

i] Rahul M. Dhage, Panch Witness is examined as PW-1,

ii] Anil L. Moharle, the Informant, who witnessed the incident is examined as PW-2,

iii] Amol R. Thakare, who removed the deceased to the Hospital is examined as PW-3,

iv] Vishu B. Parteki, the witness is examined as PW-4,

v] Vivek B. Das, the witness is examined as PW-5,

vi] Ashish N. Bhatkar, Panch Witness is examined as PW-6,

vii] Asha P. Wandhare, the witness is examined as PW-7.

viii] Abhishek D. Dhabare, the witness is examined as PW-8,

ix] Dr. Snehal D. Thombare, who examined the Appellant is examined as PW-9,

x] Dr. Ranjan S. Ambedkar, who conducted the postmortem is examined as PW-10.

xi] Prakash R. Masram, the Police Constable, who carried muddemal to the laboratory is examined as PW-11.

xii] Praful R. Patil, the policeman, who carried muddemal to the Laboratory is examined as PW-12,

xiii] Prabhakar F. Bhalme is examined as PW-13,

xiv] Ambadas U. Sao, Panch Witness is examined as PW-14

xv] Madhav Padile, Investigating Officer is examined as PW-15, 6 cr.appeal.592.24-J.odt

xvi] Pramila B. Bhalshankar, Woman Police Constable, who registered the crime is examined as PW-16.

The relevant documents are brought on record in the evidence of

these witnesses.

d] After the prosecution filed the evidence closure pursis,

the statement of the Appellant and of the acquitted co-accused came

to be recorded under Section 313 (1)(b) of the Cr.P.C. They stated

that, they were falsely implicated. Appreciating the evidence on

record, the learned Trial Court passed the impugned Judgment and

Order, convicting the Appellant as above and acquitting the

co-accused.

4. Heard the learned Advocate for the Appellant and the

learned A.P.P. for the State. Scrutinized the evidence on record.

a] It is submitted by the learned Advocate for the Appellant

that, no independent witness was examined by the prosecution

though the incident took place in the broad day light at public place.

The only eye witness was the Informant, who was the cousin brother

of the deceased and interested witness. The evidence on record goes

to show that, at the time of the incident, he was at the pan stall,

which was at a distance from the spot of incident. The prosecution

suppressed the genesis of the matter. The injuries on the hand of the

Appellant are not explained by the prosecution. The First Information

Report was lodged after a period of six (6) hours. The discovery and 7 cr.appeal.592.24-J.odt

seizure of the knife was from the open place at a distance of five (5)

kilometers from the place of occurrence. Most of the witnesses did

not support the case of the prosecution. The conviction cannot be

based on his sole testimony. The blood grouping was not done and,

therefore, the reports from the Chemical Analyser (C.A.) were not of

any help to the prosecution. Hence, the Appellant is entitled for

acquittal. In support of his submissions, he relied on the Judgment of

Prakash Moglaji Sonawane & Ors. Vs. State of Maharashtra, [2002

ALL MR (Cri) 324], wherein it is observed that, the evidence of the

interested witnesses is required to be evaluated with caution and

failure of the prosecution to explain the injuries on the accused leads

to the inference that, the prosecution suppressed the genesis of the

incident.

b] It is submitted by the learned A.P. P. that, the Informant is

the cousin of the deceased. His evidence shows that, he witnessed

the incident. The First Information Report was lodged on the very

day of the incident. The incident was the result of quarrel. The

knowledge was sufficient and no intention was required. The blood

stained clothes and knife was seized at the instance of the Appellant.

The C.A. report and the D.N.A. report shows the blood. The Medical

Officer proved the injuries on the Appellant. The carrier of the 8 cr.appeal.592.24-J.odt

articles is examined. The evidence on record proved the assault by

the Appellant on the deceased. Hence, the Appeal be dismissed.

5. The charge, which was framed against the Appellant and

the acquitted accused was for the offence of murder punishable

under Section 302 of the IPC. The co-accused came to be acquitted

and the Appellant is convicted for the lesser offence punishable under

Section 304 (Part-I) of the IPC. The prosecution's case is based on the

testimony of sole eye witness. He is examined as PW-2. Undisputedly,

he is the Informant and the cousin brother of the deceased. Merely

because he is related to the deceased, his evidence cannot be

discarded. However, as observed in the above referred decision, his

evidence is required to be evaluated with care and caution. He

deposed that, he knew the Appellant as he was the resident of his

village. The incident occurred on 16.01.2017. Some villagers were

playing the cards in front of the school near the Panchayat Samitee.

He waited there for some time and left and came to the pan shop of

Kiran Wandhare. He asked Kiran Wandhare to prepare Kharra

(Tobacco preparation) for him. The dispute was going on between

the Appellant and the deceased and the people started running

helter-skelter. He saw that, the Appellant removed the knife and

dealt 3 to 4 blows on the stomach of the deceased. The deceased fell

down. He tied the handkerchief to the wound of the deceased. PW-3 9 cr.appeal.592.24-J.odt

Amol Thakare tied his T-shirt to the wound of the deceased. The

Appellant left. The deceased was shifted to the Hospital by him, PW-

3 Amol and others. Doctor declared the deceased dead. The Doctor

asked them to leave the Hospital and they will inform the police.

Therefore, he returned and went to the Police Station and lodged the

report below Exhibit-54 and the First Information Report below

Exhibit-55 came to be registered. The statement was recorded before

the learned Magistrate. He identified Articles 18/14.

6. PW-3 Amol Thakare deposed that, the deceased was the

cousin brother of the Informant. On the day of incident at about

03.45 p.m., he was in his house. He heard the chaos and came to

know that, murder took place at the square. He reached the spot of

incident. The deceased was found injured. He tied his T-shirt to the

wound of the deceased. The deceased was taken to the Hospital. The

deceased succumbed to the injuries on the way to Hospital. He did

not know as to how the deceased suffered the injuries.

7. The cross-examination of PW-2 Informant shows that,

there were 30 to 40 people at the spot of incident and there was

chaos and at the time of the incident, the villagers ran helter-skelter.

The cross-examination of PW-3 Amol Thakare shows that, after he

reached the spot of incident, PW-2 Informant came there. The

evidence of PW-2 Informant shows that, at the time of the incident, 10 cr.appeal.592.24-J.odt

he was at the pan shop of one Kiran Wandhare. Undisputedly, said

Kiran Wandhare is not examined. The cross-examination of PW-15,

Investigating Officer Madhav Padile shows that, there was no

reference in the Spot Panchanama of the pan shop of Kiran Wandhare

and he volunteered that, as the pan shop was at a distance, there was

no reference of the same.

8. The above discussed evidence on record creates

reasonable doubts on the testimony of PW-2 - Anil Moharle, the

Informant that, he witnessed the incident. When it is clear from the

above referred evidence on record that, the pan shop where PW-2 -

Anil Moharle was standing was at a distance from the spot of

incident, the villagers started running helter-skelter and PW-2 - Anil

Moharle reached the spot after PW-3 - Amol Thakare reached, the

evidence of PW-2 - Anil Moharle, is required to be seen with serious

doubt. Except him, there is no other eye witness examined by the

prosecution though the crime took place on broad day light at the

public place. It is worth to note that, in para 5 of the Postmortem

Report, the history given by the PW-2 Anil Moharle was that, the

deceased was assaulted by "someone" with knife on 16.01.2017 at

about 03.45 p.m................ It is not the case that, the Appellant was

not known to the PW-2 - Anil Moharle. This history given by the 11 cr.appeal.592.24-J.odt

Informant himself, goes contrary his evidence and falsifies his

evidence against the Appellant.

9. The evidence of PW-1 - Rahul M. Dhage shows that, on

17.01.2017, he went to the Sewagram Police Station where the

Appellant stated that, he had hidden his clothes and knife and he will

show the place and pursuant to the memorandum below Exhibit-46,

the Appellant took the panchas and police team to a place near the

Sewagram bus stop and removed the clothes and the knife, which

were kept in one cement pipe. The said articles were seized under

the Panchanama below Exhibit-47. His cross-examination shows that,

the label on the knife did not bear his signature. PW-15 - Madhav

Padile, the Investigating Officer deposed that, on 17.01.2017, the

knife and the clothes were seized at the instance of the Appellant

under the above referred memorandum and Seizure Panchanama.

The evidence of the carrier shows that, he carried the articles to the

laboratory for examination.

10. The C.A. Reports are brought on record. The C.A. Report

below Exhibit-114 is in respect of blood of deceased showing the

result of analysis as inconclusive. The C.A. Report at Exhibit-115 is in

respect of the blood of the Appellant showing the result of analysis as

blood group 'B'. The C.A. Report as Exhibit- 116 shows human blood

on the clothes of the Appellant. The C.A. Report at Exhibit-112 shows 12 cr.appeal.592.24-J.odt

human blood on the knife (Exhibit-3). The D.N.A. Report at Exhibit -

121 shows blood of the deceased on the clothes of the deceased and

the blood of the Appellant on the clothes of the Appellant and blood

of the deceased and blood of the Appellant on the knife. With this

scientific evidence, the discovery/recovery of the clothes of the

Appellant will not be incriminating and not relevant. Only relevant

will be the discovery/recovery of the knife.

11. The evidence of PW-9 Dr. Snehal D. Thombare shows

that in January, 2017, she was attached to Government Hospital,

Wardha as the Medical Officer and she examined the Appellant in

Crime No.38/2017. She collected the samples of the Appellant and

examined the Appellant. She found two (2) simple injuries in the

nature of [1] Lacerated wound over left hand between thumb and

index finger of size 1.5 cm x 0.30 cm. and [2] Lacerated wound over

right index finger laterally horizontally of size 1 cm x 0.30 cm. and

the age was around more than 24 hours and the injuries were

possible due to sharp and pointed object . The arrest memo of the

Appellant below Exhibit-105 shows accidental injuries and handicap

in the right leg. The cross-examination of this Medical Officer shows

that, she did not examined the weapon and the injuries could be self

inflicted. The evidence of PW-8 Abhishek D. Dhabarde shows that, he

knows the Appellant and 5 to 6 years before, the Appellant had come 13 cr.appeal.592.24-J.odt

to him on motorcycle in the evening and told him that, he met with

the accident. In cross-examination, it has come that, the blood was

seen on his clothes. This evidence is without any specific day, date

and year and will not be relevant.

12. The above discussed evidence on record goes to show

that, the only incriminating evidence against the Appellant is the

discovery/recovery of the knife having his and the deceased blood

stains and the simple injuries on his hand. The injuries being simple

in nature, the prosecution is not duty bound to explain the injuries on

the Appellant. In the light of settled legal position, this evidence by

itself will not be sufficient to maintain the conviction. This

incriminating evidence, at the most, would raise a suspicion against

the Appellant and nothing more. The other evidence is that of the

Police Officer, who recorded the crime, the Investigating Officer, the

carrier of the muddemal, the Medical Officer, who performed the

Postmortem, which show that they performed their duties. The

evidence of PW-4, PW-5 shows that, they did not support the case of

the prosecution. In the cross-examination done by the prosecution,

nothing material has come so as to establish the charge. In the light

of the above discussion, the Appellant is entitled for acquittal on the

ground of benefit of doubt. Hence, the order :

14 cr.appeal.592.24-J.odt

ORDER

i] The Appeal is allowed.

ii] The conviction and sentence recorded by the learned Trial Court in Sessions case No.45/2017 vide Judgement and Order dated 04.07.2024 against the Appellants is quashed and set aside.

iii] The Appellant is acquitted for the offence punishable under Section 304 (Part I) of the IPC.

iv] The Appellant is behind bars. He be released, if not required in any other offence.

v] The fine amount if paid by the Appellant be refunded.

vi] The muddemal property be dealt with as per the operative order of the impugned Judgment.

vii] Record and proceedings be sent back to the learned Trial Court.

(NEERAJ P. DHOTE, J.)

RGurnule

Signed by: Mrs. R.M. MANDADE Designation: PA To Honourable Judge Date: 08/04/2026 11:13:51