(1.) I have had the advantage of going through the Judgment being passed by Hon'ble Shri Justice A.V. Nirgude. With deep respect, I have differing views on certain aspects and thus proceed to pass this Judgment.
(2.) For convenience of reference and to avoid reproducing names constantly, I am recording here the names of the 11 accused against whom the Sessions Trial No.15 of 2008 was instituted. Their names are as under: -
(3.) Senior Judge Hon'ble Shri Justice A.V. Nirgude has already referred to the introductory parts of the matter and the Appeals which have been carried. Reference is already been made to the case of prosecution which was brought and the evidence regarding the incident as well as the other relevant prosecution evidence like postmortem, scene of occurrence etc. and conviction of some accused as well as the acquittal of some of the accused.