- (1.) Leave granted.
(2.) The present appeal is filed by the appellants- original accused against the order passed by the Judicial Magistrate, First Class (Court No. 7), Pune on August 25, 2004, confirmed by 5th Additional Sessions Judge, Pune on July 1, 2005 and also confirmed by the High Court of Bombay on December 15, 2005.
(3.) To understand the controversy raised in the appeal, relevant facts may be stated in brief.;