NARAYAN MARUTI WAGHMODE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both the Appeal are filed against judgment and order of Sessions Case No. 126/2006 which is decided by Additional Sessions Judge, Ahmednagar Shri M.G. Shevalikar.

(2.) The first appeal is filed by original accused No. 1 Shri Narayan Waghmode as he is convicted and sentenced for offence punishable under Section 489A of I.P.C. The second appeal is filed by the State against all the original accused as the trial Court has not convicted accused Nos. 1,3,10,11,12 and 13 for offence of criminal conspiracy punishable under Section 120B of I.P.C. and as the trial Court acquitted the remaining accused. Accused Nos. 3,10,11,12 and 13 are convicted for the offence punishable under Section 489B of I.P.C.

(3.) The facts leading to the institution of these 2 appeals can be stated in brief as below: