SANJAY ISHWARLAL VARUDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Feeling aggrieved by the impugned judgment and order of conviction passed in Special Case No. 127 of 2006 by the Special Judge, Dhule, original accused Nos. 1 and 2 have preferred their respective appeals by taking aid of sec. 374 of Cr.P.C.

(2.) The facts giving rise to these two appeals in brief are as under :

(3.) Heard Mr. Joydeep Chaterji, learned Counsel for the appellants and Mr. R.D. Sanap, learned APP for the respondent/State in both the appeals.