- (1.) These appeals are directed against the final judgment and order dated 11.04.2005 passed by the High Court of Judicature at Bombay, Bench at Aurangabad in Criminal Appeal No.605 of 2003 whereby the Division Bench of the High Court while disposing of the appeal confirmed the order of conviction and sentence dated 19.07.2003 passed by the Additional Sessions Judge, Biloli against the appellants herein and acquitted the other accused persons.
(2.) Facts and circumstances giving rise to these appeals are as under: (a) Laxman (original Accused No. 2), appellant in Criminal Appeal No. 246 of 2008 is the son of Shetiba (original Accused No. 1), appellant in Criminal Appeal No. 247 of 2008. Both the accused persons and the rival group including that of one Nagoba (the deceased) are residents of the same village, viz., Pingri, Dharmabad Taluq, Biloli Dist, Nanded, Maharashtra.
(3.) Heard Mr. Vikas Upadhyay, learned counsel for the appellant in Criminal Appeal No. 246 of 2008, Mr. Brij Bhusan, learned counsel for the appellant in Criminal Appeal No. 247 of 2008 and Mr. Sushil Karanjakar, learned counsel for the respondent-State.;