AJINATH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard the learned counsels for the respective parties.

(2.) The applicants in both the Revision Applications have impugned the judgments and order of conviction passed in R.C.C.Nos.203 and 204 of 2016 dtd. 25/1/2019, by the learned Judicial Magistrate, First Class, Karjat, District Ahmednagar, and confirmed by the learned Additional Sessions Judge, Shrigonda, vide judgments and orders, in Criminal Appeal Nos. 125 and 123 of 2019, dtd. 3/8/2022.

(3.) The incident happened on the same date and time. Hence, taken up for disposal under common Judgment.