SURESH DATTU BHOJANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Counsel for the parties were heard.

(2.) Under challenge in the present criminal appeals is the judgment and order dtd. 18/10/2010 of High Court of Judicature at Bombay whereby it has dismissed the criminal appeals of appellants confirming the judgment and order of the Trial Court dtd. 21/2/2002 convicting accused Nos. 1-6 including the present appellants (i.e. A-3, A-5 & A-6) for offences punishable under Ss. 147, 148, 302 r/w 149 and 307 r/w 149 of IPC and at the same time acquitting A-7 and A-8.

(3.) The Trial Court vide judgment and order dtd. 21/2/2002 acquitted accused Nos. 7 & 8, convicted the remaining accused Nos. 1-6 and sentenced them for an offence under Sec. 302 r/w 149 of IPC with rigorous imprisonment for life and fine of Rs.100.00 and in default, to suffer further imprisonment for period of 1 week.