BABA S/O. PARASRAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By preferring these revision applications, the applicants/ accused No.2 namely Baba s/o Parasram Shambharkar and legal heirs of deceased accused No.3 Narendra s/o Madhao Dandekar namely, Smt. Madhuri Wd/o Narendra Dandekar in Criminal Revision Application No.75/2019 and Vandana D/o Laxmanrao Jumde applicant/accused No.1 in Criminal Revision Application No.78/2019 challenges the Judgment and order of conviction passed by the learned 2nd Additional Chief Judicial Magistrate, Nagpur in Regular Criminal Case No.334/2002 dtd. 24/4/2007 and confirmed in Criminal Appeal No.98/2007 and 100/2007 dtd. 28/3/2019.

(2.) Brief facts of the prosecution case as emerges from the police papers and recorded evidence are as under:

(3.) On the basis of the First Information Report, further investigation was carried out by the Investigating Officer. During the investigation, he has collected relevant documents from the University as well as from the College by drawing seizure memo. After completion of the investigation, the charge-sheet was filed against the accused.