BHIMRAM LACHAJI MEGHAWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) WE have heard these matters earlier on 1st October 1999 when Mr. Shetye, the learned Advocate appearing for the appellant-original accused No. 1 in Appeal No. 115 of 1995 has taken us through the evidence led by the prosecution as well as the judgment under challenge. However, as the appeal being Criminal Appeal No. 12 of 1995 filed by the appellant-accused No. 2 the learned Advocate Mr. Tare was not present and appeal being Criminal Appeal No. 115 of 1995 was ordered to be heard with Criminal Appeal No. 12 of 1995. We have adjourned the matter to 5th October 1999. Accordingly, the matter was reached hearing today.

(2.) WE have heard these matters on 1st October 1999 and Mr. Sachin Shetye the learned Advocate for the appellant in Criminal Appeal No. 115 of 1995, has taken us through the evidence led by the prosecution as well as judgment under challenge. However, as the appeal being Criminal Appeal No. 12 of 1995 filed by the appellant original accused No. 2 through advocate Shri. Tare who has also challenged the order of conviction and sentence, was not pressing and as both the appeals being Appeal Nos. 12 of 1995 and 115 of 1995 arising from the same judgment and were ordered to be heard together, we have adjourned both the matters to 5th October 1999 and accordingly, these matters were reached for hearing today.

(3.) WE have heard Shri. Tare the learned advocate appearing for the appellant-original accused No. 2 as well as Mr. Shetye for the appellant-original accused No. 1 and the learned Addl. Public Prosecutor Mr. Singhal for the State.