ASHOK AMBO SANGADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These Appeals unfold the case of rivalry in the two factions of the village, which ultimately resulted into the death of one person, prosecution and arrest of 18 persons of the rival group and conviction and sentence to life imprisonment of 11 persons out of them, by the Judgment dated 17th November, 1994, passed in Sessions Case No.59 of 1992, by the Additional Sessions Judge, Raigad-Alibag. By preferring these two Appeals, the Original Accused have challenged their conviction and sentence.

(2.) As both these Appeals are arising out of one and the same Judgment, they are being decided by this common Judgment.

(3.) Facts, as are necessary, for the decision of these Appeals may briefly be stated thus :