AMOL AMBADAS BANKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an Appeal against the Judgment and Order dated 4. 02.2014 passed by the Additional Sessions Judge, Malshiras in Sessions Case No. 22 of 2010 convicting the Appellants under :-

(2.) The facts of prosecution case which emerge from record are as under:-

(3.) In order to bring home the guilt of accused, prosecution led the evidence of 22 witnesses in all. By the impugned Judgment, Appellants (original accused Nos. 1 and 2) were convicted whereas original accused Nos. 3 and 4 were acquitted.