KARNA DASHARATH MALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) SINCE these four connected 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 28-3-1995 passed by the Additional Sessions Judge, Thane, in Sessions Case No. 508 of 1991, convicting and sentencing them in the manner stated hereinafter :

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