ANILKUMAR SHANKAR NAIR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) SINCE these two connected appeals arise out of the same set of facts, we are disposing them of by a common judgment.

(2.) VIDE judgment and order 7-12-1983 passed by the Additional Sessions Judge. Greater Bombay, in Sessions Case No.255 of 1983 the appellants were convicted and sentenced in the manner stated hereinafter:

(3.) THE F.l.R. of the incident was lodged by Chavansingh Gumansingh Negi P.W. 1 at Jogeshwari Police Station at 2 A.M. on 29-11-1981. In the said F.I.R. the allegation is that his looting was performed by 4 unknown persons. The F.I.R. was recorded by S.I. Shantaram Kashiram Naik. P. W.4, who registered a case under S. 397 read with S.34 I.P.C. on its basis.