SANJAY FAKIRCHAND Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These three appeals are being decided by this common judgment and order since they arise from one and the same judgment and order dtd. 12/5/2011, passed by learned Addl. Sessions Judge-3, Aurangabad (trial court), in Sessions Case No.224 of 2006.

(2.) For the sake of convenience, the parties are referred to as per their status in the appeals against conviction.

(3.) The facts, giving rise to the present appeals, are as follows:-