DAMODAR ALIAS WASUDEO GAIGOLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri. Daga, learned Counsel for the appellants, and Shri. Fulzele, learned Additional Public Prosecutor for the respondent.

(2.) Being aggrieved by the judgment and order of conviction dated 12.1.2004 passed by the 1st Ad hoc Additional Sessions Judge, Achalpur in Sessions Trial No.52/2002, the appellants have filed the present criminal appeal.

(3.) The circumstances, which have given rise to the prosecution, in nutshell, are as follows: