SUNIL DATTATRAYA VASKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These appeals have been filed against the judgment and order dated 4.5.2005 passed by the Bombay High Court in Criminal Appeal No. 921 of 1988, which was heard along with Criminal Revision Application No. 316 of 1988, reversing the judgment and order of acquittal passed by the Sessions Judge, Raigad, Alibag, in Sessions Case No. 16 of 1987, under Sections 302 and 307/34, IPC and Section 25(1) (a) of the Arms Act, convicting and sentencing the appellants to life imprisonment.

(2.) Criminal Appeal No.921 of 1988 was filed by the State of Maharashtra against the appellants herein and two others, against the judgment of the Sessions Judge, Raigad, Alibag, acquitting all the four accused persons of the charges framed against them as indicated hereinabove.

(3.) The Criminal Revision Application No. 316 of 1988 was filed by the original complainant against the same judgment of acquittal and both were taken up by the Bombay High Court together and disposed of by a common judgment. Two of the accused persons, namely, Dattu alias Dattatraya Kana Vaskar and Ganesh Govind Patil, accused Nos. 1 and 4, respectively, died during the pendency of the appeal before the High Court and an order of abatement was recorded against them and the appeal was continued against Sunil Dattatraya Vaskar and Rohidas Dattatraya Vaskar, the accused Nos.2 and 3 who are the appellants before this Court.