KAILAS GOVIND WADEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an appeal preferred by the four accused persons who are convicted by the Additional Sessions Judge, Ahmednagar, in Sessions Case No.222 of 1994, decided on 05.02.1998, whereby the Sessions Judge convicted the appellants of offences punishable under sections 452, 354, 323, 506 (2) all read with section 34 of the Indian Penal Code (for short "I.P.C.") and sentenced to suffer rigorous imprisonment for six months and to pay fine of I Rs. 100/- for offences punishable under sections I 452 & 506(2) both r/w. 34 of the I.P.C. Each I of the appellant is sentenced to suffer rigorous I imprisonment for one year and to pay fine of I Rs.100/- for offence punishable under section j 354 r/w. 34 of the I.P.C. For offence punishable under section 323 r/w. 34 of the I.P.C. each of the appellant is sentenced to suffer rigorous imprisonment for three months and to pay fine of Rs.100/-. The accused/appellants are also convicted of offence punishable under sections 3(l)(iii)(xi) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short "Atrocities Act") and sentenced to suffer rigorous imprisonment for one year and to pay fine of Rs. 100/-.

(2.) Brief facts giving rise to this appeal may be stated as below :-

(3.) In all 10 witnesses were examined and on the basis of said evidence, the learned Additional Sessions Judge, passed the order of conviction and sentence. It is this order, which is challenged in this appeal.