SURJIT FULCHAND KHANDKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal appeal No. 712 of 2004 is arising out of judgment and order dated 21st September 2004 passed by the 2nd Additional Sessions Judge Nagpur, passed in Sessions Trial No. 18 of 2003 in which present two appellants, one more accused were tried for the offence punishable under Section 120B read with Section 34 Indian Penal Code and also for the offence punishable under Section 4 and 25 of the Arms Act.

(2.) Criminal Appeal No. 412 of 2006 is arising out of another impugned judgment and order dated 9th May 2006 passed by same Court, (2nd Additional Sessions Judge Nagpur). This judgment and order was passed in Sessions Trial No. 112 of 2005 and Sessions Trial No. 306 of 2005 which were clubbed together in which appellants in Criminal Appeal No. 412 of 2006 were facing trial.

(3.) These criminal appeals are arising out of the same incident of assault and murder of deceased Damu. However, there were three sessions trials in which respective accused as mentioned above, faced the trial. In view of this situation both the present criminal appeals are being disposed of by this common judgment and order.