BALA PANDURANG KESARKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) SINCE both these Criminal Appeals arise out of the same set of facts and a common impugned judgment, we are disposing them off by one judgment.

(2.) THROUGH these appeals, the appellants challenge the judgment and order dated 1st October, 1997, passed by the Additional Sessions Judge, Greater Mumbai, in the Sessions Case Nos. 80 of 1994 and 834 of 1997 convicting and sentencing them in the manner stated hereinafter:-

(3.) IN short, the prosecution case runs as under :