RAKESH MAHADU DANDEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellants have challenged the Judgment and Order dtd. 02/04/2013 passed by the Additional Sessions Judge, Palghar, in Sessions Case No.05/2009. The Appellants were the original accused Nos.1 and 2 respectively. There were two more accused who were acquitted from all the charges.

(2.) By the impugned Judgment and Order, the Appellants were convicted as follows ;

(3.) Heard Mr. Dinesh G. Mishra, learned counsel for the Appellants and Ms. Geeta P. Mulekar, learned APP for the State.