SUNIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) LEAVE granted.

(2.) CHALLENGE in this appeal is to the judgment of a Division Bench of the bombay High Court, Aurangabad Bench dismissing the appeals filed by several accused persons. The present appeal is by original accused No. 6 (hereinafter referred to as the A6 ). He was convicted for various offences punishable under the Indian Penal Code, 1860 (in short the 'ipc') and sentenced to undergo custodial imprisonment and fine with default stipulation. The High Court dismissed the appeal so far as the present appellant is concerned, we are not concerned with the other appeals.

(3.) LEARNED counsel for the State supported the judgment of the trial court and the High Court so far as the present appellant is concerned.