RAJARAM DADA TIKULE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel appearing on behalf of the Petitioners and the learned APP for the state.

(2.) The Petitioners are challenging the judgment and order passed by the J.M.F.C., who was pleased to convict the Petitioners for the offence punishable under Section 325 r/w. 34 of the Indian Penal Code and sentenced to suffer S.I. for six months and to pay fine of Rs. 500/- and, in default, to suffer further S.I. for one month. They were also convicted for the offence punishable under Section 324 r/w. 34 of the Indian Penal Code and sentenced to suffer S.I. for three moths and to pay fine of Rs. 250/- and, in default, to suffer further S.I. for 15 days. The Petitioners were also convicted by the Trial Court for the offence punishable under Section 323 r/w. 34 of the Indian Penal Code and sentenced to suffer S.I. for one month and to pay fine of Rs. 100/- and, in default to suffer further S.I. for 10 days. All the sentences were directed to run concurrently.

(3.) Against this order, they preferred an appeal in the Sessions Court vide Criminal Appeal No. 9 of 1997. The Appeal filed by the Petitioner Nos. 1 and 3 was dismissed and the Petitioner No. 2's appeal was partly allowed and his sentence was modified and he was sentenced to suffer S.I. for 2 days and to pay fine of Rs. 500/- on each count. The Petitioner No. 2 also was given set off for the period he was in jail.