STATE OF MAHARASHTRA Vs. MAROTI NAMDEO SHRIRAME

JUDGEMENT

(1.) The aforesaid Confirmation Case No. 2 of 2008 and appeals arise out of the judgment and order dated 16.6.2008 passed by learned Additional Sessions Judge, Darwha in Sessions Trial No. 4 of 2005 convicting and sentencing accused Nos. 1, 2 and 3 as under: <p><TABLE class = tablestyle border=1 align="center" cellpadding=0 cellspacing=0> <tr> <td width=93 valign=top><div align="center"><strong><font face="Verdana"> Accused No. </font></strong></div></td> <td width=192 valign=top><div align="center"><strong><font face="Verdana"> Convicted for offence </font></strong></div></td> <td width=180 valign=top><div align="center"><strong><font face="Verdana"> Sentence </font></strong></div></td> </tr> <tr> <td width=93 valign=top><div align="center"><font face="Verdana"> 1) Maroti </font></div></td> <td width=192 valign=top><font face="Verdana"> i) u/s 302 IPC for murder of Sunil, Parashram and Chandrashekhar </font></td> <td width=180 valign=top><font face="Verdana"> Death and fine of Rs. 1,000/- i/d S.I. for one month. </font></td> </tr> <tr> <td width=93 valign=top><div align="center"><font face="Verdana"> -- do -- </font></div></td> <td width=192 valign=top><font face="Verdana"> ii) u/s 324, IPC for causing hurt to Lochana PW8 and Vishwasrao Jawalkar PW10 </font></td> <td width=180 valign=top><font face="Verdana"> R.I. for 3 years and fine of Rs.500/- i/d S.I. for 15 days. </font></td> </tr> <tr> <td width=93 valign=top><div align="center"><font face="Verdana"> -- do -- </font></div></td> <td width=192 valign=top><font face="Verdana"> Iii) u/s 452, IPC </font></td> <td width=180 valign=top><font face="Verdana"> R.I. for 7 years and fine of Rs.1,000/- i/d S.I. for one month. </font></td> </tr> <tr> <td width=93 valign=top><div align="center"><font face="Verdana"> 2) Vinod </font></div></td> <td width=192 valign=top><font face="Verdana"> i) u/s 302, IPC for murder of Sunil, Par ashram and Sunil Dhoot. </font></td> <td width=180 valign=top><font face="Verdana"> Imprisonment for life and fine of Rs. 1,000/- i/d S.I. for one month. </font></td> </tr> <tr> <td width=93 valign=top><div align="center"><font face="Verdana"> -- do -- </font></div></td> <td width=192 valign=top><font face="Verdana"> ii) u/s 324, IPC for causing hurt to Neminath PW5. </font></td> <td width=180 valign=top><font face="Verdana"> R.I. for 3 years and fine Rs.500/- i/d S.I. for 15 days. </font></td> </tr> <tr> <td width=93 valign=top><div align="center"><font face="Verdana"> -- do -- </font></div></td> <td width=192 valign=top><font face="Verdana"> Iii) u/s 452, IPC </font></td> <td width=180 valign=top><font face="Verdana"> R.I. for 7 years and fine Rs.1,000/- i/d S.I. for one month. </font></td> </tr> <tr> <td width=93 valign=top><div align="center"><font face="Verdana"> 3) Gopikishan </font></div></td> <td width=192 valign=top><font face="Verdana"> u/s 324, IPC for voluntarily causing hurt to Neminath PW5 </font></td> <td width=180 valign=top><font face="Verdana"> R.I. for 3 years. </font></td> </tr> </TABLE>

(2.) The Confirmation Case No. 2 of 2008 has arisen out of submission of proceeding of said trial to this Court for considering question of confirmation of sentence of death awarded by the trial Court to original accused No. 1 Maroti. Criminal Appeal Nos. 633 of 2008 and 102 of 2009 are preferred by original accused No. 1 Maroti and accused No. 2 Vinod respectively against conviction and sentences awarded to them. Criminal Appeal No. 89/2009 has been preferred by State of Maharashtra against judgment and order of acquittal regarding original accused Nos. 3, 4 & 5. The accused/appellants/ respondents in aforesaid appeals are hereinafter referred as per their status before the learned trial Court.

(3.) The brief facts giving rise to the said trial are as under: