RAKESH @ PINTYA RAMESH RANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These four criminal appeals arise from the judgment and order passed by the learned Additional Sessions Judge, Raigad-Alibaug dated 28 August 2010 in Sessions Case No. 104 of 2010.

(2.) Six persons, (1) Satish Yashwant Patil (2) Atul Suresh Thakur (3) Krishna Kashinath Patil (4) Sumedh @ Sumit @ Pappu Chandrakant Yerunkar (5) Rakesh @ Pintya Ramesh Rane and (6) Pradeep Mahadeo Mali were accused in Sessions Case No.104/2010 and charged for the offences punishable under section 302, 307, 120-B and 34 of the Indian Penal Code and sections 3, 25 of the Indian Arms Act, 1959.

(3.) Accused No.4- Pappu @ Sumedh Yerunkar and Accused No.5- Rakesh @ Pintya Rane have been convicted under section 302 read with section 34 of the IPC. Accused No.5 has filed Criminal Appeal No.257/2013, and Accused No.4 has filed Criminal Appeal No.259/2013 challenging their conviction.