ASHOK SUNDER SHETTY Vs. SATE OF MAHARASHTRA

JUDGEMENT

(1.) SINCE both these appeals arise out of same set of facts, we propose disposing them off by a common judgment.

(2.) VIDE Judgment and order dated 27-4-1982, passed is Sessions Case No.16 of 1981, the Additional Sessions Judge, Greater Bombay, convicted and sentenced the appellants in the manner stated hereinafter:-

(3.) ON the morning of 25-6-1980, at about 5/5.30 a.m. one Balkrishna Gholap PW 2. noticed a dead body lying at the place of the incident in a pool of blood. Thereafter, along with some others, he proceeded to Ghatkopar police station. There, he lodged a FIR the same day at 7 a.m.