STATE OF MAHARASTHRA Vs. VILAS GOVIND MULIK

JUDGEMENT

(1.) . Heard the learned APP for State and the learned Counsel for the respondents.

(2.) The State of Maharashtra being aggrieved by the inadequate sentence imposed upon the original Accused Nos. 1, 2 and 3 in Sessions Case No. 186 of 1991 by the Additional Sessions Judge, Satara vide Judgment and Order dated 12/2/1997 is seeking enhancement of sentence of the respondent Nos. 1, 2 and 3.

(3.) Learned APP has vehemently submitted that the sentence imposed upon the respondents herein is disproportionate to the offence committed by them and hence, the said sentence deserves to be enhanced.