R. C. Chavan, J. - (1.) These two appeals have been preferred by accused nos. 1 to 3 in Sessions Case No. 21 of 1989 before the Additional Sessions judge, Khamgaon challenging their conviction and the resultant sentence imposed upon them by the learned additional Sessions Judge.
(2.) Facts which led to the prosecution of the appellants, along with one chandrakalabai who was acquitted by the learned Additional Sessions Judge are as under :
(3.) Accused No. 1 Jaggu, appellant in Criminal Appeal No. 112/1995 was serving as an agricultural labourer with Narayan Kadale of village Hiwarkhed, district : Buldana. Narayan felt that instead of looking after Narayan's work accused No,1 Jaggu was making money elsewhere. On the incidental afternoon narayan therefore, asked his son Subhash, who was examined as P. W. 3 at the trial, to go and check up. Subhash reported that Jaggu was not in their field but had gone to a place which was called as "banacha Nala". Narayan then left in search of Jaggu on bicycle at about 2. 00 P. M. but did not return home.;