BHARAT BHAGWAN FARAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THROUGH this appeal, the appellants challenge the Judgment and order dated 24-4-1991 passed by the VIth Additional Sessions Judge, Solapur, in Sessions Case no. 269 of 1990, whereby they have been convicted and sentenced in the manner stated hereinafter :

(2.) IN short, the prosecution case runs as under:

(3.) THE F.I.R. of the incident was recorded same day by ASI Shamrao Chavare PW 8 at 10.15 p.m. at Primary Health Centre, Kurduwadi, on the information given by the victim Gorakh Farad.