CENTRAL BUREAU OF INVESTIGATION Vs. SAKRU MAHAGU BINJEWAR

JUDGEMENT

(1.) LAVANDE A.P., J. Confirmation Case No. 4/2008 along with connected four appeals are being disposed of by common judgment since they arose out of the judgment and order dated 15/24th September, 2008 passed by the Special Court at Bhandara in Special Criminal Case No. 01/2007 filed by Central Bureau of Investigation against eleven accused.

(2.) ALL the eleven accused were tried for the offences punishable under sections 302, 354, 449, 201, 148 read with sections 149, 120-B of the Indian Penal Code and sections 3(l)(x), 3(l)(xi), 3(2)(v) and 3(2)(vi) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities ) Act, 1989. By the impugned judgment accused Nos. 1 to 3; 6 to 9 and 11 have been convicted and sentenced for different offences and accused Nos. 4, 5 and 10 have been acquitted of all the offences for which they have been charged. The details of conviction and sentences imposed on accused Nos. 1 to 3, 6 to 9 and 11 are as under:

(3.) ON 13.9.2006 Siddharth Gajbhiye came to the house of Bhaiyyalal Bhotmange in the morning. Accused No. 2 Sakru met Siddharth Gajbhiye and demanded back wages on account of which there was a dispute between them. Sidharth slapped Sakru. ON the very day in the evening when Sidharth was proceedings towards Kandri he was assaulted by some villagers. ON hearing the news of assault Surekha Bhotmange and Priyanka rushed there and brought Sidharth to their house. After two days Sidharth lodged report at Andhalgaon Police Station pursuant to which Crime No. 52/06 was registered. Surekha Bhotmange gave statement identifying the persons / accused who assaulted Siddharth pursuant to which attackers were arrested. ON 29.9.2006 all the accused in Crime No. 52/06 were released on bail.