SHAIKH MUJEEB Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Before the Adhoc Additional Sessions Judge, Nanded in Sessions Case No.86 of 2002 following were the 7 original accused:

(2.) The case of prosecution, in brief, is as follows:

(3.) In the trial Court, prosecution brought on record oral evidence of nine witnesses. After considering the evidence, the trial Court convicted the accused persons as mentioned above.