ANAND APPARAO MANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present Judgment shall dispose both the Criminal Appeals. For the sake of convenience hereinafter, Appellant - Anand Apparao Mane in Criminal Appeal No. 580 of 2015 will be referred as "Anand " and Appellant - Ravi Narayan Mane in Criminal Appeal No. 145 of 2019 will be referred as "Ravi ". Both Appellants are original Accused Nos. 1 and 2 in the crime.

(2.) Both Criminal Appeals question the legality of Judgment and Order dtd. 4/3/2015 passed by the learned Additional Sessions Judge, Pune, in Sessions Case No.301 of 2012 (for short "Trial Court ") convicting Appellants under Sec. 235(2) of Code of Criminal Procedure, 1973 (for short "Cr.P.C. "), for offences punishable under:

(3.) Prosecution case is based on ocular evidence. Appellants have been convicted for murder of Amit Madhukar Kaurvar (for short "Amit ") and for attempt to murder Suresh Radhakrishna Darveshwar (for short "Suresh ") i.e. PW-3.