MANOHAR SIDRAM UKARANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These are the appeals preferred against the judgment and order of conviction under Sections 147, 148, 302 & 307 r/w. 149 of the I.P.C., 1860 in Sessions Case No.56/99 passed by the learned II Additional Sessions Judge, Pandharpur at Pandharpur on 21/2/2002. The accused No.7 Kondabai Bhimrao Nakate and accused No.8 Chhaya Rama Bhojane were acquitted in the said case and the State has preferred to remain silent as regards the challenge to the judgment and order of acquittal of the said accused.

(2.) Accused No.4 Manohar Sidram Ukarnade, the appellant in Criminal Appeal No.450/02, accused No.5 Suresh Dattu Bhojane and No.6 Anna @ Anil Maruti Bhojane, the appellants in Criminal Appeal No.451/02, accused No.1 Dhondappa Bhimrao Nakate, the appellant in Criminal Appeal No.452/02 and accused no.2 Sachin Rama Bhojane and No.3 Satish Rama Bhojane, the appellants in Criminal Appeal No. 453/02 were sentenced as under:

(3.) No separate sentence was passed for the offence punishable under Section 147 of IPC, 1960. Substantive sentences were ordered to run concurrently.