TUKARAM NAMDEO YEDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants have questioned the correctness of the Judgment and Order dated 10th December 1996, passed in Sessions Case No. 1 of 1992, by the learned Additional Sessions Judge, Baramati, thereby convicting and sentencing them as under:

(2.) The facts which are relevant and necessary to decide the present appeal enumerated from the record, can briefly be stated as under ;

(3.) Heard Mr. M. S. Mohite the learned counsel appearing for the appellants and Mr. A. S. Patil the learned APP for the State and with their able assistance, I have also perused the entire record made available before me.