VIMAL KASHINATH NAGALGAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THROUGH this revision application, the petitioners have impugned the judgment and order dated 28-9-1990 passed by the Additional Sessions Judge. Solapur in Criminal Appeal No. 101 of 1989, whereby the judgment and order dated 3-11-1989 passed by the J. M. F. C. Akkalkot in Regular Criminal case no. 68 of 1987, convicting them for offences punishable under Sections 452 r/w 34 IPC and 326 r/w 34 IPC and sentencing each one of them to a separate sentence of2 months S. I. and to pay a fine of Rs. 2001- in default to undergo 15 days S. I. on each of the two counts has been confirmed.

(3.) THE concurrent finding of the courts below is that on 19-4-1987 at about 7 a. m. the petitioners entered inside the house of Smt. Rajmani PW 1 situated in village Badole BK. dragged her out while was asleep from the house brought her outside the entrance door of her house; caught hold of her; and thereafter the absconding accused Kashinath first caused injury to her by biting her nose and then inflicting knife blows on her eyes.