DATTA SUBHASH LOHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these appeals are taken up together for decision, since the challenge therein is to one and the same judgment of conviction and order of consequential sentence passed by the Court of Addl. Sessions Judge, Osmanabad (trial court), on 14/8/2020 in Sessions Case No.89 of 2016. The relevant part of the impugned order reads thus :-

(2.) Criminal Appeal No.480 of 2020 has been preferred by original accused no.2 - Datta Subhash Lohar, while Criminal Appeal No.482 of 2020 has been preferred by original accused nos.1 and 3, Prakash Suryakant Chapekar and Pratibha Prakash Chapekar, husband and wife inter se. The appellant - Datta is brother of appellant - Pratibha (brother-in-law of appellant - Prakash).

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