ARJUN BHAURAO PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule returnable forthwith. With the consent of the learned counsel for the parties, both the petitions are taken up for final hearing. Heard the learned counsel for the petitioners and the learned A.P.P. For respondents in both the petitions.

(2.) By the present petitions, under Article 227 of the Constitution of India, the petitioners challenge the orders, dtd. 19/10/2015 and 29/10/2015, respectively, passed by respondent no.2 and the judgment and order dtd. 23/11/2017, passed by learned Sessions Judge, Dhule, in Criminal Appeal Nos. 89 and 92 of 2015, respectively.

(3.) It is the case of the petitioners that they are agriculturists by occupation and for the purpose of carrying out agricultural activities they have purchased JCB machine bearing registration no. MH-18/Z-7364 and no. MH-18/Z3071, respectively.