NARAYAN KANU DATAVALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) VIDE judgment and order dated 16-10-1982, passed in Sessions Case No. 7 of 1982, the learned Sessions Judge, Raigad convicted and sentenced the appellants in the manner stated hereinafter:---

(2.) BRIEFLY stated the prosecution story runs as under:---

(3.) THE F. I. R. of the incident was lodged by Tukaram P. W. 4 on 2-11-1981 at 2. 30 a. m. The F. I. R. is Exhibit 16. It was recorded by P. S. I. Gajanan Patil. In the said F. I. R. , appellants are named.