NIRBHAYSINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri C.R. Thakur, Shri R.M. Daga and Shri Abhay Sambre, learned Advocates for the appellants/accused and Shri T.A. Mirza, learned APP for the respondent/State. These appeals arise out of the judgment passed by the learned Ad-Hoc Additional Sessions Judge-3, Chandrapur in Sessions Case No. 22 of 2004 on 27th of February, 2007.

(2.) Criminal Appeal No. 153 of 2007 is filed by accused No. 6 - Nirbhaysingh Madkam, accused No. 7 Natwarlal Dhurve, accused No. 8 Ramu Madkam, accused No. 9 Vinod Dhurve, accused No. 13 Sanjay Madkam, accused No. 15 Suresh Madkam and accused No. 16 Jivanlal Kumare challenging the judgment passed by the learned Sessions Judge convicting them as stated above.

(3.) Criminal Appeal No. 74 of 2007 is filed by accused No. 1 - Mira @ Rekha W/o. Pawar, challenging the judgment passed by the learned Sessions Judge convicting her as stated above.