KATHOD TUKARAM THAKUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) At the outset, we must record our surprise at the manner in which the learned Trial Judge has proceeded to decide the fate of the Accused in Sessions Case No.278 of 2001 and Sessions Case No.358 of 2001. Wherefrom two sessions case numbers have been assigned would emerge from the subsequent facts.

(3.) In a common charge-sheet filed, 28 Accused were sent for trial charged of having committed offences punishable under Sections 302, 307, 323, 147, 148 and 149 IPC.