KISHORE PRABHAKAR SAWANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal was filed by three appellants. Kishore - appellant No. 1 died on 21-11-1998 and therefore his appeal has abated. The appeal by appellants - Dinesh and Hemant only now survives.

(2.) The appellants along with Kishore (now dead) and one Subhash Gawade were tried by the Designated Court for Greater Bombay for offences punishable under Sections 120(B), 307 read with 34 and 307 read with Section 114 of I.P.C. Section 3 read with Section 25 (1B)(a) and Section 5 read with Section 27 of the Arms Act and Sections 3(2)(ii), 3(3), 3(5) and 5 and 6 of the TADA Act, 1987. Subhash Gawade died during the pendency of the trial before the Designated Court. All those accused were alleged to be members of the gang of dreaded gangster Arun Gawali. It was also alleged that the said gang is involved in collecting 'khandani' from innocent persons under the garb of protection money. It was the prosecution case that on 28-2-1993, Subhash Gawade had telephoned PW-3 - Himmat Lal Dholakia and demanded Rs. 5 lakhs from him as 'khandani.' The said demand was repeated three to four times thereafter. Again on 2-3-1993, in the afternoon, while Himmatlal Dholakia, was in his office, Subhash Gawade telephoned him and told him to keep ready Rs. 5 lakhs by 4.00 p.m. and that he would reach his office by that time. Himmat Lal instead of succumbing to the threat approached the police and lodged a complaint. A trap was arranged by the police. Himmatlal was asked to stand near the gate of his office building known as 'Gheewala building.' The police remained near about that place. At about 4.00 p.m., Subhash Gawade went there on a scooter. After parking it, he started walking towards Himmatlal. Soon thereafter, the two appellants and Kishore came there in an autorikshaw. Immediately, after alighting from it, Subhash Gawade fired a shot in air and shouted in Marathi and Hindi (translated in English by the Court) that "None should dare to come forward and if anyone does so, he will be done away with. Did you not recognise me - The police immediately swung into action and was able to overpower and arrest them even though an attempt was made by Subhash Gawade to run away and had also fired one more shot while doing so.

(3.) At the trial, prosecution relied mainly upon the evidence of three eye-witnesses. PW-6 - Tapasi, who had arranged the raid, PW-3 - Himmatlal, who had been threatened and PW-1 - Constable who had accompanied Tapasi, to prove its case. Tapasi deposed about the incident and also about the recovery of weapons and other articles from the spot. The Designated Court after appreciating the evidence held that their evidence was believable and that their evidence established that Kishore had committed the offence punishable under Section 5 of the TADA Act and also under Section 25(1B)(1) of the Arms Act. The appellants - Dinesh and Hemant were found to have committed the offence punishable under Section 3(2)(ii) of the TADA Act. They were convicted accordingly and sentenced to suffer imprisonment for five years and to pay fine of Rs. 500/- each.