GANESH ALIAS GANYA KARUNAMURTI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present revision applicant, who was accused No.2 and accused No.1 Nitin @ Pappa Lagade, were prosecuted and tried for the offence punishable under section 392, 394,397, 427, 504, 506 read with 34 IPC and also for the offence punishable under section 37(1)A and section 135 of the Bombay Police Act.

(2.) The Trial Court convicted both the accused persons for the offences punishable under sections 392 r/w S.397, 394 and S. 506 r/w section 34 and also under section 135 Bombay Police Act.

(3.) For the offence punishable under section 392 r/w 397 the accused No.2 Ganesh was sentenced to undergo RI for 7 years and to pay fine of Rs.500/-. For the offence punishable u/s 394 r/w 34, he was sentenced to undergo RI for 3 years and to pay fine of Rs.500/-. For the offence punishable under section 506, he was sentenced to suffer RI for six months and to pay fine of Rs.500/-.