SK AYYUB SK KARIM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellants in Criminal Appeal No.230/2008 are original accused Nos.4 and 11 in Sessions Case No.6/ 2006. They are convicted for an offence punishable u/s.304, Part-I r/w. section 149 and u/s.147 of the Indian Penal Code. Accused No.4 was also convicted for an offence punishable u/s.148 of the Indian Penal Code. Accused No.4 was sentenced to suffer Rigorous Imprisonment for years and to pay a fine in the sum of Rs.3,000/, in default, to suffer further Rigorous Imprisonment for one year for the offence punishable u/s.304, Part-I r/w. section 149 of the Indian Penal Code. Accused No. 11 was sentenced to suffer Rigorous Imprisonment for 8 years and to pay a fine in the sum of Rs.3,000/ -, in default to suffer further Rigorous Imprisonment for one year for the offence punishable u/s.304, Part-I r/w. 149 of the Indian Penal Code. Both these accused were sentenced to suffer Rigorous Imprisonment for one year u/s.147 of the Indian Penal Code. Accused No.4 was also sentenced to suffer Rigorous Imprisonment for one year for an offence punishable u/s. 148 of the Indian Penal Code. All the substantive sentences were to run concurrently.

(2.) As all these four appeals filed by the accused and State, respectively, arise out of judgment and order dated 22.12.2007 in Sessions Case No.6/2006, they are being disposed of by this common judgment.

(3.) All the appellants will be referred by their nomenclature in the impugned judgment.