DEEPAK RAMCHANDRA CHAVRIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) As these appeals give rise to common questions of facts and law and arise out of the same incident and the same Sessions Case, they were heard together and are being disposed of by this common judgement.

(2.) Heard the learned counsel for the respective appellants and the learned Addl. Public Prosecutor for the State.

(3.) These Criminal Appeals are directed against the judgement and order dated 16.4.2003 passed by the Special Judge under M.C.O.C. Act & Addl. Sessions Judge, Pune, whereby the appellants are convicted for the offence punishable under section 302 read with section 34 of the Indian Penal Code and sentenced to suffer R.I. for life and to pay a fine of Rs.1,000/- each, in default to undergo further rigorous imprisonment for three months. The appellants are acquitted for the offence punishable under section 4 read with section 25 of the Indian Arms Act as well as offences punishable under section 3(1)(i) and 3(2) of the Maharashtra Control of Organised Crime Act, 1999. The State has not preferred an appeal against the order of acquittal.