SAMADHAN BABURAO KHAKARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellants Samadhan Baburao Khakare, and Govinda Jagadeo Gaikwad (original accused Nos. 1 and 12 respectively) challenged their conviction and sentence passed by the Addl. Sessions Judge, Buldhana vide Judgment and order dated 28th January, 1992, for the offence punishable under section 324 read with 34 of Indian Penal Code, for causing injuries to Dharma Sitaram Dode (P. W. 12) and Tukaram Totaram, sentencing both the appellants to suffer R. I. for one year and to pay a fine of Rs. 200/- each i/d to suffer further R. I. for 7 days.

(2.) UKHARDA s/o Chandrabhan Dobe - the complainant being aggrieved by the Judgment and order of acquittal of the appellants/accused as also other accused in other offences and for enhancement of sentence of the appellants/accused, preferred the Revision Application No. 61 of 1992.

(3.) THE instant Criminal Appeal and the Revision Application being arising out of the common Judgment, both are decided by the common Judgment.