SAHEBRAO PRALHAD INGOLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This group of five appeals is taken up together for decision since the challenge therein is to the judgment and order dtd. 23/10/2020, passed by Additional Sessions Judge, Osmanabad Trial Court. in Sessions Case, No.31/2017. The appellants in all these appeals were the accused in the said Sessions Case. The material part of the operative order of conviction and consequential sentence impugned in all these appeals, reads thus :

(2.) For the sake of convenience, the appellants in all these appeals would be referred to as per their Serial Number in the Charge. They would, however, be described as the appellants.

(3.) The long and short of the prosecution case before the Trial Court was as follows :