YOGESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by the judgment and order dated 29.4.2010 passed by the Special Judge & Additional Sessions Judge, Nagpur, in Special Case No. 19 of 2004, convicting and sentencing the appellants in these appeals to imprisonment for life and to pay fine of Rs.5,000/-, in default to suffer rigorous imprisonment for two months for the offence punishable under Section 302 read with Section 149 of Indian Penal Code and sentencing them to undergo imprisonment for five years and to pay fine of Rs.3,000/-, in default to suffer rigorous imprisonment for two months, for the offence punishable under Section 307 read with Section 149 of Indian Penal Code, so also sentencing them to suffer rigorous imprisonment for six months and to pay fine of Rs.500/- in default to suffer rigorous imprisonment for ten days for the offence punishable under Section 147 of Indian Penal Code, and sentencing accused no.2, 3 and 6 to suffer rigorous imprisonment for one year and to pay fine of Rs.1000/- in default to suffer rigorous imprisonment for one month for the offence punishable under Section 148 of Indian Penal Code, the present appeals were filed by the respective appellants.

(2.) FACTS :

(3.) After the first incident took place, the main incident took place in the evening of 16.6.2004 between 5-30 p.m. to 6 p.m. In one of the earlier incidents, P.W.4 Ravindra was manhandled by the accused persons and abuses were given by the accused persons.