NATHU TATU BANDAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THROUGH this appeal the Appellants have challenged the judgment and order dated 20-8-1990 passed by the 3rd Additional Sessions Judge, Raigad Alibag, in Sessions Case No.223 of 1988 whereby they have been convicted and sentenced in the manner stated hereinafter: Nathu Tatu Bandal, Jagannath Tatu Bandal, Dhondu Tatu Bandal, Ananta Bhogoji Durkar and Tatu Bhiwa Bandal under Sections:-

(2.) BRIEFLY stated the prosecution case runs as under :

(3.) F .I.R. of the incident was recorded by Raghunath Deshmukh PW 7 at Mahad Dispensary on the same day at 12.25 noon on the dictation of victim Chintaman Sakpal. FIR is at Exh.20.