SHAILESH BALKRISHNA PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) ALL these appeals are hereby decided by this common judgment because all these appeals arise out of the same judgment which has been passed by the Court of Sessions for Greater Bombay in Sessions Case No. 655 of 1990 by which the appellants in the appeals mentioned above have convicted for offences punishable under sections 395 and 397 of the Indian Penal Code. Accused No. 2 Chandrakant Sudkoji Bhogal has been sentenced to undergo R. I. for 8 years and to pay fine of Rs. 5,000/- in default to undergo further S. I. for six months. Accused Nos. 2, 3, 5, 6, 7, 8 and 9 have been sentenced to undergo R. I. for 8 years and to pay fine of Rs. 5,000/- in default to undergo further S. I. for six months. (The names of those accused are-

(2.) SHRI Gavankar is appearing for accused No. 4 Shailesh Patil in Criminal Appeal No. 253 of 1995. Shri Gole is appearing for accused No. 3 Sanjay Pandurang Gaikwad in Criminal Appeal No. 318 of 1995. Shri Uday Warunjikar is appearing for accused No. 5 Babu Lahu Malwankar in Criminal Appeal No. 366 of 1995. Shri Sachin Shetye is appearing for other accused in Criminal Appeals Nos. 318 of 1995, 481 of 1995 and 283 of 1996 (as appointed at the expense of State) for defending these appellants Nos. 2, 6 and 9.

(3.) SESSIONS Case pertains to the year 1990, the appeals pertain to the years 1995-96 majority of the appeals pertain to the year 1995. Shri Gavankar, Gole and Warunjikar have argued their appeals at length and referred to the evidence at length. The same has been done by learned Public Prosecutor, Shri Singhal. Therefore, this Court does not find any necessity of waiting for Shri Sachin Shetye because as submitted by Shri Warunjikar, these accused have virtually undergone the sentence inflicted on them.