BABA @ KAMALAKAR KISAN BODAKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants herein are convicted for the offence punishable under section 3(1)(i) of the Maharashtra Control of Organised Crime Act, 1999 (for short 'MCOC Act') and sentenced to suffer imprisonment for life and to pay fine of Rs. One Lakh i.d. to suffer R.I. for 6 months, by the Special Judge(MCOC) Pune in Special MCOC Case No. 1 of 2004 vide Judgment and Order dated 28/4/2006. Hence, this Appeal.

(2.) Such of the facts necessary for the decision of this appeal are as follows:

(3.) P.W. 2 Bajirao Bhikaji Jagtap was attached to Sahakar Nagar Police Station as Crime P.I. He was entrusted with the investigation of Crime No. 228 of 2003. In the course of investigation, he had arrested 5 accused. On 31st October, 2003, he had submitted detail report to Additional S.P. Crime for application of provisions of MCOC Act to the said crime as he learnt that there were 6 crimes registered against the said 5 accused persons at different police stations. He had submitted the charge-sheet in Crime No. 228 of 2003 in December, 2003.