STATE OF MAHARASHTRA Vs. SHILA ASAWARI ARUN KSHIRSAGAR

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard by consent.

(2.) By order passed by the learned Sessions Judge in Criminal Revision Application No.123/2009, present respondents, who were accused nos. 2 to 4 in RCC No.566/2006, have been discharged.

(3.) It was a State case, filed against the accused persons under Sections 420, 406 read with Section 34 of IPC. The allegation was that the accused persons, acting together with common intention, cheated the complainants by presenting news to them that they would secure employment for them, and recovered money for that purpose.