BHARAT PANDURANG PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against the conviction of all the Appellants, for the offences punishable under Section 307, 147 , 148 and 149 of the Indian Penal Code and sentence to suffer R.I. for five years and R.I. for five years and one year respectively imposed by the learned Additional Sessions Judge, Thane, on conclusion of Sessions Case No. 70 of 1988.

(2.) Facts which are material for deciding this appeal are as under:

(3.) All the Appellants pleaded not guilty to the charge under Section 147, 148, 307 read with Section 149 of the Indian Penal Code. Hence they were put on trial at which prosecution examined in all 11 witnesses in its attempt to bring home the guilt of the Appellants. After considering the prosecution evidence in the light of defense of denial raised by the Appellants, learned Additional Sessions Judge convicted the Appellants as aforementioned. Aggrieved thereby the Appellants are before this Court.