AMBALAL ZINGA PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present revision has been filed by original accused persons, who are the revision petitioners herein, who were convicted in Regular Criminal Case No.211/2003 by JMFC, Amalner on 16.1.2017 for having committed the offence punishable under Section 325 read with 34 of Indian Penal Code and were sentenced to suffer rigorous imprisonment for two years and to pay fine of Rs. 1,000/- each, in default, to suffer S.I. for one month. They have challenged the said conviction in Criminal Appeal No.3/2017 before learned Additional Sessions Judge, Amalner and their appeal came to be dismissed on 3.3.2020, thereby confirming the conviction. Hence, they approached this court by means of present revision.

(2.) Criminal Application No.854/2020 was filed by the revision applicants for suspension of sentence pending hearing and final disposal of the revision.

(3.) Criminal Application No.1491/2020 is filed by PW 5 - Prabhawati wd/o Aatmaram Patil, who is mother of deceased informant - Ravindra Aatmaram Patil. Said Ravindra Aatmaram Patil had expired before the trial could begin and, therefore, while convicting the present revision petitioners, the learned JMFC has granted compensation to PW 5 - Prabhawatibai, i.e. mother of the deceased.