RANJEET SHAHAJI GADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these appeals are decided by this common judgment because in both these appeals the same judgment and order of conviction is challenged. For the sake of convenience, the appellants are mentioned as accused and are referred by their names.

(2.) The appellant in Criminal Appeal No.310/2012 Subhash Bhosale was the accused No.1. Appellant No.1 Ranjeet Gade in Criminal Appeal No.184/2012 was the accused No.3 and appellant No.2 Ganesh Kamble in Criminal Appeal No.184/2012 was the accused No.2 in Sessions Case No.489/2010 on the file of the Additional Sessions Judge, Pune. Vide judgment and order dated 21.10.2011 passed in Sessions Case No.489/2010, the learned Additional Sessions Judge, Pune convicted and sentenced the appellants as follows :

(3.) The prosecution case, in brief, is as follows: