ANIL UMRAO GOTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit. Learned Advocates appearing on behalf of the respondent Nos.1 and 2 respectively waive service. By consent, heard forthwith.

(2.) Since both the appeals arise from the same order and involves same questions of facts and law, they were heard together and are being dispose of by this common judgment.

(3.) In both these appeals, the appellants are challenging the order dated 6-8-2007 passed by the Special Judge (under MCOC Act), Pune in Special Case No.2 of 2003. By the impugned order, the trial Court has decided to re-frame the charges against all the accused in the said case and it is observed that such decision has been arrived at in the light of the observations made by this Court in its order dated 17-7-2007, passed in Criminal Writ Petition No.2744 of 2006.