RAMCHANDRA GOPAL KONDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These three appeals arise out of a Judgment and Order dated 29th August, 2003 passed by the learned Additional Sessions Judge, Pune in Sessions Case No. 19 of 2000.

(2.) Appeal No. 1380 of 2003 is filed by original accused nos. 1, 2 and 4 against conviction and sentence awarded by learned Additional Sessions Judge for the offence punishable under Section 324 r/w 34 of Indian Penal Code. However, Appeal Nos. 1498 of 2003 and 1499 of 2003 are filed by the State against acquittal and for enhancement of sentence, respectively.

(3.) By the said judgment and order, the learned Additional Sessions Judge convicted the accused Baburao Ramchandra Konde and Haridas Mahadeo Konde for the offence punishable under Section 324 r/w 34 of the Indian Penal Code and sentenced them to undergo rigorous imprisonment for three years each and to pay fine of Rs.10,000/- each, in default, to undergo rigorous imprisonment for six months.