CHANDRAKANT ANANDA BARFE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these Appeals are decided by this common Judgment as the challenge is to one and the same Judgment and Order dtd. 13/8/2020 passed by learned Additional Sessions Judge, Ahmednagar in Session Case No.61 of 2019, convicting and sentencing the Appellants as follows:

(2.) The Prosecution's case as revealed from the Police Report is as under :

(3.) Heard learned Advocates for the Appellants, learned APP for the Respondent / State assisted by learned Advocate for the Informant. Scrutinized the evidence available on record.