BALU SAKHARAM BHOSALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Both Sides.

(2.) The Present Appellants Were Convicted By The learned Additional Sessions Judge, Kopargaon for the offences punishable under section 395 and 397 of the Indian Penal Code vide judgment and order dated 26/04/2000 passed in Sessions Case No.21 of 1999.

(3.) Appellant Balu In Criminal Appeal No. 361 Of 2000 was arrayed as accused no.1 while appellant Jalindar in Criminal Appeal No. 69 of 2001, was arrayed as accused no.2 in the said Sessions Case.