HEERALAL RAMLAL PARMAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) SINCE both these appeals arise out of the same set of facts, and a common impugned judgment, I am disposing them off together.

(2.) VIDE Judgment and order dated 30-7-1990, passed by the Assistant Sessions Judge, Mr. A. I. Cheema, in Sessions Case No. 282 of 1989, the appellants were convicted and sentenced in the manner stated hereinafter :

(3.) BRIEFLY stated the prosecution case runs as under : The informant-victim Raju Choudhary, PW 1, has a shop near the Mhasoba square in Pune town, Pune. On 21-4-1989, at about 9. 30 a. m. the appellants co-accused Bittya, Shrikant and Rajendra Mankar, were near the shop. Some girls were passing and Bittya teased one of them. On that Raju, reprimanded him for his act. A scuffle took place and thereafter, both the sides went away.