SANDIP SHIVAJI KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Applicants - Sandip Shivaji Kamble and Ajay Ramesh Kamble have been convicted along with two more accused namely Pranay Ingle and Amol Nirmal by the Additional Sessions Judge, Bombay of the offences punishable under Ss. 376D, 323, 354 r/w Sec. 34 of the Indian Penal Code by the impugned judgment and order dtd. 25/5/2022. The operative part of the order dtd. 25/5/2022 reads thus :-

(2.) The applicants - Sandip Kamble and Ajay Kamble have preferred the appeals inter alia moved applications under Sec. 389 of the Cr.P.C.

(3.) I heard learned Counsel for the applicants, learned APP as well as learned Counsel appearing for the victim.