RAJARAM RAGHUNATH DAREKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) SINCE both these criminal appeals arise out of the same incident and a common judgment, we are also disposing of the same by one judgment.

(2.) VIDE judgment and order dated 30-6-1983, passed in Sessions Case No. 26 of 1983, the Additional Sessions Judge, Pune, convicted and sentenced the four appellants in the manner stated hereinafter :-

(3.) BRIEFLY stated, the prosecution case is as follows :-