SHIVAJI SAKHARAM BHUMRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants, who are convicted for the offence punishable u/s 148 of the Indian Penal Code and sentenced to suffer Rigorous Imprisonment for one year, further convicted for an offence punishable u/s 324 r/w 149 of the Indian Penal Code and sentenced to suffer Rigorous Imprisonment for one year and also convicted for an offence punishable u/s 302 r/w 149 of the Indian Penal Code and sentenced to suffer life imprisonment and to pay a fine of Rs.1000/ each, in default to suffer further RI for four months, and are ordered to undergo all the substantive sentences concurrently, in Sessions Case No.20/2006, vide judgment and order dated 24.08.2008, by the Additional Sessions Judge, Basmathnagar, have questioned the correctness and legality of the said judgment and order. All these appeals arise out of the common judgment and order passed in Session Case No.20/2006 and hence they are being disposed of by this common judgment.

(2.) Such of the facts, as are necessary for the decision of all these appeals, may briefly be stated thus.

(3.) Admittedly, the State has not preferred any appeal challenging the acquittal of the remaining accused persons.