MURLI 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 by common judgment.

(2.) Through these two appeals, the appellant in Criminal Appeal No.225 of 2016 challenges the judgment and order dated 07.01.2016 passed by the learned Additional Sessions Judge, Bhandara in Sessions Case No.45 of 2008, whereby the appellant has been convicted and sentenced in the manner stated herein as under:

(3.) The State of Maharashtra has filed Criminal Appeal No.443 of 2016 challenging acquittal of the accused no.3 for the offences punishable under Sections 147, 148, 149, 452 and 302 read with Section 149 of the Indian Penal Code.