KASHINATH BHAU KHALSE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY this Appeal, the appellants challenge the judgment and order dated 9th August, 1990, passed by the Additional Sessions Judge, Pune, in Sessions Case No.444 of 1989 whereby they have been convicted and sentenced in the manner stated hereinafter.

(2.) IN short, the prosecution case runs as under:

(3.) THE investigation was conducted in the usual manner by P.S.I Kurawala (P.W.5). After completing the said, he submitted a charge-sheet against the appellants on 7th August, 1989.