SURESH MARUTI SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these Appeals arise out of the same Judgment and Order dated 12/11/2009 passed by the learned Additional Sessions Judge, Kolhapur, in Sessions Case No.6 of 2008. Therefore, both these Appeals are decided by this common Judgment. The Criminal Appeal No.216 of 2010 is preferred by the original accused no.1. The Criminal Appeal No.179 of 2011 is preferred by the original accused nos.2, 4 and 5. The original accused no.3 had expired during the pendency of the trial. For the sake of convenience, the Appellants in both these Appeals are referred to as the original accused in the trial.

(2.) By the impugned Judgment and Order, the learned trial Judge had convicted all the Appellants for commission of offences under various sections of the IPC as under :

(3.) The prosecution case, in brief, is as follows :