POPAT DATTATRAYA AJABE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The revision applicants came to be tried in R.C.C. No. 116 of 2002 and the learned J.M.F.C. Ashti, District Beed has convicted them for the offences punishable under Sections 326 r.w. 34 of I.P.C. and 324 r.w. 34 of I.P.C. Being aggrieved by the same, the revision applicants have preferred criminal appeal No. 3 of 2018 and the Additional Sessions Judge, Beed vide judgment and order dated 3.7.2020 though dismissed the appeal, modified the judgment and order of the trial court by setting aside the conviction and sentence under Section 324 r.w. 34 of I.P.C. and confirmed the order of cran1238.20 conviction and sentence under Section 326 r.w. 34 of I.P.C. with modification about fine amount.

(3.) Learned counsel for the revision applicants submits that the applicants were on bail during the trial and even during pendency of the appeal. Even though the applicants are not surrendered in terms of the modification of the order passed by the Additional Sessions Judge, Beed vide judgment and order dated 3.7.2020 in criminal appeal No. 3 of 2018, the applicants' case is covered by the order of this Court dated 25.2.2019 passed in criminal appeal No. 711 of 2019 in criminal revision application No. 58 of 2019.