VIJAY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These three Criminal Appeals are preferred by different accused persons, who were tried in Sessions Trial No. 64 of 2003 for commission of offence punishable under Section/s:-

(2.) The learned Sessions Judge convicted all accused persons and sentenced them to suffer:-

(3.) All accused have been acquitted of the charge of offence punishable under Section 4 read with Section 25 of the Arms Act and Section 135 of the Bombay Police Act.