KAILAS MAHADEO JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellants were tried in Sessions Case No.199/2008 for the offences punishable under Sections 120 B, 148, 149, 302, 341, 201 of IPC read with Section 149 and also under Section 3(i)(x) of Scheduled Castes, Scheduled Tribes (Prevention of Atrocities) Act, read with Section 149 of IPC and Section 3(ii) r/w section 149 of IPC by the learned Sessions Judge, Ahmednagar.

(2.) The trial ended in conviction of the accused persons for all the offences, except offence under Section 120 B of IPC and they have been ordered to undergo life sentence.

(3.) Heard learned Senior Advocate Shri Shirish Gupte with Smt.Jadhav and Shri Satej Jadhav and learned Advoate Mr.R.N.Dhorde, for the respective appellants/accused; learned APP for State; and learned Advocate Mr.VD Sapkal for Appellant in Criminal Appeal No.27/2011.