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Judgment
4 paragraphs · 88 words
1.
Appellants challenge the judgment and order dated 15.05.2024 passed by learned Additional Sessions Judge, Dhule in Sessions Case No.97 of 2021 convicting the appellants for offence under Section 323 read with Section 34 of Indian Penal Code [IPC]. Court does not find any infirmity or illegality in the judgment of the learned Trial Court recording conviction.
ORDER
I. The Criminal Appeal stands dismissed.
II. The impugned judgment and order dated 15.05.2024 passed by learned Additional Sessions Judge, Dhule in Sessions Case No.97 of 2021, is hereby maintained.