MANGAL TULARAM WARKHADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These appeals, being disposed of by common judgment, are arising out of the judgment and order dated 15/5/2008, passed by the learned Additional Sessions Judge, Chandrapur in Sessions Trial No. 18/2006. The appellants of Criminal Appeal No. 312/08 were accused Nos. 1, 2 and 3; the appellant of Criminal Appeal No. 242/08 was accused No. 4; whereas the appellant of Criminal Appeal No. 795/08 was accused No.5. The appellants shall hereinafter be referred to as the accused persons as per their numbers in the Sessions Trial.

(2.) Accused Nos. 1 to 5 were tried for offence punishable under Section 395 read with Section 397 of the Indian Penal Code (for short, I.P.C.) and Section 3 read with Section 25 of the Arms Act, 1959.

(3.) The prosecution examined altogether 18 witnesses. THEy may be categorized as under: