AMBADAS KISAN GADEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Since both these appeals arise out of the same set of facts and common judgment, we are disposing them of by common judgment.

(2.) Through these two appeals, the appellant in Criminal Appeal No. 6/2017 challenges the judgment and order dated 15.12.2016 passed by the Sessions Judge, Washim in Sessions Case No. 9/2016, whereby the appellant has been convicted and sentenced in the manner stated hereinafter:-

(3.) The victim (wife of the deceased) has filed Criminal Appeal No. 142/2017, challenging acquittal of the accused nos. 2 to 4 for offence punishable under Section 302 of the IPC.