PRAVIN S/O DATTUJI DIVTE, AGED ABOUT 32 YEARS, R/O WEEKLY MARKET, TARPURA, YAVATMAL, TAHSIL AND DISTRICT- YAVATMAL Vs. THE STATE OF MAHARASHTRA, THROUGH ITS POLICE STATION OFFICER, WADGAON ROAD, YAVATMAL, TAHSIL & DISTRICT YAVATMAL

JUDGEMENT

(1.) THE appellants herein are original accused nos. 1,3,5,6 and 7 in Sessions Case No. 28/2008 decided by Sessions Judge, Yavatmal by a judgment and order dated 21.5.2011. Eight accused persons were facing the trial in Sessions Case No. 28/2008. Original accused nos. 2,4 and 8 are acquitted of all the charges levelled against them. The State has filed Criminal Appeal No. 393/2011 challenging the acquittal of original accused nos. 2,4 and 8. The accused/appellants are convicted for offences punishable under Section: -

(2.) THE facts of the case as alleged by the prosecution are that: -

(3.) IN this background, we would examine the prosecution witnesses relied upon by the prosecution to prove the charge under Section of I.P.C.