RANGNATH SHAMRAO DHAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Five persons namely Rangnath Shamrao Dhas, Govardhan Narhari Jagdale, Ganpat Shamrao Dhas, Narsing Udhav Pawar and Dattu Udhav Pawar were tried by II Additional Sessions Judge, Solapur, in Sessions Case No.46 of 1985 for offences punishable under Sections 147,148 and 302 read with 149 of the Indian Penal Code. The learned Judge vide Judgment and Order dated 2nd July, 1985 convicted and sentenced them in the manner stated hereinafter:-

(2.) Since both these appeals arise out of a common factual matrix and the same Judgment, we are disposing them off by one Judgment.

(3.) Shortly stated, the prosecution case runs as under :-