JILANIYA Vs. STATE

JUDGEMENT

(1.) The appeal is filed against judgment and order of Sessions Case No. 85/1999, which was pending in the Court of Additional Sessions Judge, Osmanabad. The appellants are convicted and sentenced for offence punishable under sections 395, 397 and 457 of Indian Penal Code. Both the sides are heard.

(2.) In short, the facts leading to the institution of the appeal, can be stated as follows.

(3.) Around 15-20 dacoits entered the campus of petrol pump and they started assaulting all the persons, who were sleeping outside the rooms. As they gave beating to Birajdar and as they wanted to rob them of the money and articles, Birajdar asked the Manager to open the shutter of the rooms. After opening the shutter of the rooms, the dacoits took away the aforesaid cash and gold chain with them.