BALIRAM HAUSAJI INGOLE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appeal No.158 of 2013 has been preferred by original accused no.1 - Baliram Hausaji Ingole while Appeal No.205 of 2013 has been preferred by accused no.2 - Prakash Baliram Ingole, challenging their conviction and sentences passed against them by the learned Additional Sessions Judge, Basmat District -Hingoli on 14th March, 2013 in Sessions Trial No.4 of 2012. Since both these appeals have arisen out of the same criminal case, they are being disposed of by this common judgment.

(2.) For the sake of convenience, the appellants are herein -after referred to by their original nomenclature i.e. accused no.1 and accused no.2. There were two more accused persons who have been acquitted by the trial Court. They also are referred to by their original nomenclature i.e. accused no.3 and accused no.4, wherever, their reference would be necessary.

(3.) Accused No. 2 and accused No. 3 are the sons, while accused No. 4 is the wife of accused No. 1. The deceased Kishan Tukaram Ingole was the husband of the informant namely Radhabai. The house of the informant is to the East of the house of the accused, situate at village Pardi (Bk.), Taluka Basmat, District Hingoli. It is facing towards West. Thus, the accused are the neighbours of the informant.