BHAURAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present appellant Nos. 1 to 3, and Accused No. 5 who are appellant Nos. 1 to 4 respectively, Accused No. 4 - Prafull Bhaurao Dangarkar and Accused No. 6 - Ku. Pratibha alias Bali Bhaurao Dangarkar were charged in Sessions Trial No. 544 of 1998 for commission of offences punishable under sections :-

(2.) Accused No. 4 Prafful died during pendency of trial and trial abated to his extent. Trial of Accused No. 6 - Ku. Pratibha alias Bali Bahurao Dangarkar was separated, as she was juvenile in conflict with law on the date of commission of offence.

(3.) Upon trial, the learned Additional Sessions Judge, Nagpur, convicted and sentenced the appellants for offence punishable under sections: