2017 (2) ABR (Cri) 951

Bombay High Court

Hon'ble Judge(s): Swapna Joshi , J

(A) Penal Code (45 of 1860) , S.307— Evidence Act (1 of 1872) , S.14— Attempt to murder - Mens rea - Accused assaulting injured witnesses with sharp edged weapon on vital parts of body - Showing his intention to cause death - Medical evidence proving that injuries caused to witnesses sufficient to cause death in ordinary course of nature - Blood group of injured found in-blood on clothes of accused - Conviction for attempt to murder, Proper. (Para 16 17) (B) Evidence Act (1 of 1872) , S.27— Discovery of facts - Proof - Weapon of offence recovered at instance of accused - No evidence of Panch witnesses regarding recovery - Unshaken and reliable testimony of Investigating Officer sufficient to prove recovery. AIR 1977 SC 472, Rel. on. (Para 12 13) .....