RANGNATH SAHEBRAO JADHAV Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants - original accused (hereafter referred as "accused") have been convicted in Sessions Case No.161 of 2002 by IVth Ad -hoc Additional Sessions Judge, Beed on 5th August 2003 for offence punishable under Section 307 and Section 324 read with 34 of the Indian Penal Code, 1860 ("IPC" in brief).

(2.) The case of prosecution, in short, is as follows: -

(3.) The accused persons pleaded not guilty to the offence. Their defence is of total denial. According to them Tukaram Jadhav and Sarubai had filed Civil Suit against them which was decided in their favour and rather the complainant had stolen their crop for which they had filed criminal case. The complainant is a worker of Shiv Sena and brought about false case against them.