MANOHAR JOHN SABLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellants have assailed the judgment of conviction awarded by learned 2nd Adhoc Additional Sessions Judge, Akola dated 29-10-2005 in Sessions Trial No. 129/2004, by which they are sentenced to suffer life imprisonment each and to pay fine of Rs. 500/ each in default of which each of them has to suffer S.I. for 50 days only.

(2.) The case of prosecution against the appellants (hereinafter referred as accused) in short is as under.

(3.) Heard learned counsel Shri Suyash Agrawal appearing on behalf of Shri Sirpurkar, learned counsel for the accused/appellants. He has pointed out crossexamination of P.W. 2 Lalita (accused no. 1).