VILAS MAHADU CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned advocate Mr.Nitin Deshpande for the appellants - original accused Nos.9,4,5,7 and 8 and, learned APP Mr.Hingorani for the Respondent/State.

(2.) This appeal is filed by Original Accused Nos. 9, 4, 5, 7 and 8, i.e. Vilas Mahadu Chavan, Balu Bhaguji Chavan, Sunil Bhaguji Chavan, Bhaguji Savaleram and Sakharam Bhaguji Chavan respectively, challenging their conviction under Section 302 of the Indian Penal Code so far as Accused No.9 Vilas is concerned; under Section 323 of the Indian Penal Code so far as Accused No.4 Balu, Accused No.5 Sunil, Accused No.7 Bhaguji and Accused No.8 Sakharam are concerned.

(3.) The prosecution case, in brief, is as under :-