JANARDAN MAHADU GONDHALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Since all these appeals arise out of judgment and order dated 14/06/2012 passed by the learned Sessions Judge in Sessions Case No. 61 of 2009 with Sessions Case No. 108 of 2010, the appeals have been heard together and decided by this common judgment and order.

(2.) Criminal Appeal No. 926 of 2012 is filed by the original complainant and Criminal Appeal No.217 of 2013 is filed by the State, being aggrieved by the acquittal of accused Nos. 2, 4, 5, 6, 7, 9, 13, 15, 16, 17, 20, 27, 28, 29, 30, 32, 33, 34 and 35, whereas following appeals are filed by the accused who have been convicted.

(3.) The prosecution story, as could be gathered from the material placed on record, is thus :