RAGHU KANHU JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) SINCE both these criminal appeals arise out of the same set of facts and a common impugned judgment, we are disposing them off by one judgment.

(2.) BY means of these connected appeals, the appellants have challenged the judgment and order dated 31.3.1983 passed by the learned IV Additional Sessions Judge,Thane, in Sessions Case No. 237 of 1982 convicting and sentencing them to undergo imprisonment for life under section 302 read with 34 of the Indian Penal Code. Along with the appellants, five others, viz.(i) Maruti Padu Mali; (ii) Krishna Dagdu Jadhav, (iii) Gadlya @ Gajanan Dagdu Jadhav, (iv)Chandrya Maruti Mali, (v)Somwarya Rag-hunath Bajage, were also tried, but they have been acquitted vide the impugned judgment.

(3.) THE F.I.R. of the incident was lodged by Ankush Patil (P.W.1) at 1 a.m. on 1.12.1981 at Police Station Padgha. It was recorded by PSI Hira-chand Umbarkar. On the F.I.R., the P.S.I. registered a case under section 302 of the Indian Penal Code.