MAHADEO RAMA MADHVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This judgment shall dispose of following 7 Criminal Appeals. All Appeals arise out of the same incident dtd. 13/3/2009. For the sake of brevity, Appellants hereinafter will be referred as per their original nomenclature before the Trial Court i.e. accused Nos. 1, 2, 3 etc.

(2.) Sessions Case No. 81 of 2009 was conducted against Original Accused Nos. 1 to 14 and Sessions Case No. 154 of 2010 was conduct separately against Original Accused Nos. 15 to 18 in C.R. No. 45/2009. By a common Judgment and Order dtd. 1/6/2011, both sessions cases were disposed of convicting accused Nos. 1 to 14 and acquitting accused Nos. 15 to 18.

(3.) Facts which emerge for consideration from the prosecution case are as under:-