SHASHIKALA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These appeals are taken up simultaneously for hearing and they are disposed of by this common judgment since these appeals arise out of judgment and order of conviction dated 5.12.2014 passed by learned Sessions Judge, Chandrapur in Sessions Case No.104/2012.

(2.) By the impugned judgment and order of conviction, these appellants are convicted for offence under Section 363 read with Section 34 of the Indian Penal Code and they are directed to suffer rigorous imprisonment for 3 years.

(3.) Criminal Appeal No.446/2015 is filed by Smt.Shashikala w/o Babanrao Nikhade who is accused No.3 and she is represented by learned counsel Shri D.A.Sonwane appointed through the High Court Legal Services Sub Committee at Nagpur.