SURESH THIPMPPA SHETTY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) These appeals are directed against the common Final Judgment and Order dtd. 5/11/2009 (hereinafter referred to as the "Impugned Judgment") passed by a Division Bench of the High Court of Judicature at Bombay (hereinafter referred to as the "High Court") in Criminal Appeals No. 50 of 2003 (Accused No. 4/A4 - Suresh Thipmppa Shetty) and 522 of 2003 (Accused No. 2/A2 - Sadashiv Seena Salian) respectively, whereby the High Court dismissed the appeals filed by the appellants herein and upheld the conviction order(s) passed by the Sessions Court. The State's appeal against the acquittal of 4 co-accused i.e., A1, A5, A6 and A7 (Criminal Appeal No. 496 of 2003) as also Criminal Appeal No. 86 of 2003 by the Accused No. 3/A3 (Ganesh alias Annu Shivaram Shetty, who later passed away), were dismissed by the Impugned Judgment.

(3.) Briefly put, relevant details of the story run thus: