RAJU DASHRATH SADAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present appeal is directed against judgment and order of conviction passed by learned 2nd Ad hoc Additional Sessions Judge, Washim dated 28.11.2005 in Atrocity Case No. 10/2005.

(2.) The case of the prosecution is in short compass and is stated hereunder:

(3.) I have heard Mr. S. G. Joshi, learned counsel for the appellants and Mrs. S. V. Kolhe, learned A.P.P. for the State. With their able assistance, I have gone through record and proceedings.