(1.) These four appeals have been filed by the convicts challenging the conviction recorded by the learned Additional Sessions Judge, Chandrapur in Sessions Case No. 22/2015 against the appellants in these appeals under different Ss. of the Indian Penal Code (hereinafter referred to as "the IPC") and the Information Technology Act, 2000 (for short, "the IT Act"). Since, the appeals are arising out of the same judgment of conviction, therefore, they are being disposed of analogously. The learned Additional Sessions Judge, Chandrapur, by the impugned judgment, convicted the appellants in all the appeals and sentenced them as follows :- <FRM>JUDGEMENT_35_LAWS(BOM)5_2025_1.html</FRM>
(2.) The prosecution's case can be culled out as under:-
(3.) Before appreciating the arguments advanced by the learned counsel appearing on behalf of the respective appellants and the learned APP appearing on behalf of the State in different appeals, we intend to see what has been brought on record by the prosecution to prove the charges against the appellants. We propose to categorize the witnesses examined by the prosecution and the evidence adduced in the following four categories:-
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