IMRAN ABDUL AZIJ SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The four appeals are filed by the appellants who stood convicted at the hands of the Adhoc Additional Sessions Judge, Solapur in Sessions Case No.15 of 2008 vide judgment and order dtd. 20/09/2010.

(2.) Criminal Appeal No.801 of 2010 came to be admitted on 21/02/2011 and it was tagged along with other connected appeals filed by the other accused, convicted by the impugned judgment.

(3.) The gist of the prosecution case is culled out, on reading of the impugned judgment and I shall first refer to the same.