ANJUBAPU ASARAM SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The challenge in this appeal is to the judgment and order of conviction and consequential sentence passed on 10/6/2022, by learned Addl. Sessions Judge-1, Vaijapur, Dist. Aurangabad, in Sessions Case No.46 of 2015. The details thereof are given below in the tabular form:-

(2.) For the sake of convenience, the appellants in both these appeals are referred to as per their serial number in the Charge (Exh.43), i.e. Anjabapu, appellant in Criminal Appeal No.93 of 2023, would be referred to as 'A1' and Deelipsingh, appellant in Criminal Appeal No.539 of 2022, would be referred to as 'A2'. The State did not prefer an appeal against acquittal of A2 of the offence punishable under Sec. 302 read with Sec. 34 of I.P.C.

(3.) The facts, in brief, of the prosecution case before the trial court are as under:-