RAMCHANDRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Revision Application, the applicants (original accused) in Sessions Trial No. 79/1999 tried before the Court of 4th Assistant Sessions Judge, Amravati, are challenging their conviction for offence punishable under section 332 read with Section 34; as also u/s 353 read with Section 34 of the IPC.

(2.) The facts of the case as alleged, are as follows :-

(3.) Heard Mr. A.M. Gordey, the learned counsel for the Revisionapplicant as also Mr D B Yengal, the learned APP. Perused the record and proceedings.