BABLYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) All the three appeals filed by the appellants are against the common judgment and order passed by the trial court and therefore all these appeals are heard together and decided by the common judgment.

(2.) Heard the learned counsel for the appellants and the learned Additional Public Prosecutor for the respondents - State.

(3.) The appellants have challenged the judgment and order dated 30th April 2004 passed by the 3rd Additional Sessions Judge, Kalyan, in Sessions Case No. 185 of 2000 whereby the appellants came to be convicted for the offences punishable under section 302 read with section 34 of the Indian Penal Code.