(1.) By this revision petition, revision petitioners / original accused nos.1 to 3 are challenging the judgment and order dated 17th February 2017 passed by the learned Additional Sessions Judge, Pune, in Criminal Appeal bearing no.71 of 2011 filed by them, so also the judgment and order passed by the learned JMFC, Vadgaon Maval, Pune, on 29th January 2011 in Summary Criminal Case No.575 of 2006.
(2.) For the sake of convenience, it is apposite to reproduce operative portion of the judgment and order dated 29th January 2011 passed by the learned JMFC, Vadgaon Maval, District Pune. It reads thus : ORDER
(3.) Briefly stated, it is the case of the prosecution that first informant / PW1 Sunita Nandkishore Bedmutha is residing with her husband PW5 Nandkishore Bedmutha at Bhangarwadi area of Lonavla in Pune District. Her husband Nandkishore Bedmutha runs a grocery shop at Indrayani Nagar of Lonavla. Kundanmal Bedmutha - fatherinlaw of PW1 Sunita Bedmutha resides at the first floor of two storeyed building situated near Jain Mandir, at Gaothan of Lonavla. It is the case of the prosecution that as Kundanmal - fatherinlaw of PW1 Sunita was residing separately from her, either PW1 Sunita or her husband PW5 Nandkishore used to reach the tiffin to him by visiting his house at Gaothan area of Lonavla. The alleged incident happened at the ground floor of the property, which is standing in the name of Kundanmal Bedmutha.