LAXMAN BABULAL RAJPUT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved and dissatisfed with the impugned judgment and order dated 20.06.1998 passed by the Additional Sessions Judge, Greater Bombay in Sessions Case No.425/1984, the original Accused Nos.1, 2 and 3 have preferred this appeal (hereinafter called and referred as the appellants).

(2.) The appellants and the original Accused No.5 have been convicted for the ofences punishable u/s.144, 148, 302, 324, 449 r/w. Section 149 of the Indian Penal Code and they are sentenced to sufer rigorous imprisonment for life and to pay a fne of Rs.2000/-, in default to sufer further rigorous imprisonment for six months. The Appellants and co-accused No.5 also held guilty u/s.324 r/w. Section 149 of the IPC and they are sentenced to sufer rigorous imprisonment for six months and to pay a fne of Rs.300/-, in default to sufer further rigorous imprisonment for one month. No separate sentence was imposed on the Appellants and co-accused u/s.144, 148, 149 r/w. Section 149 of IPC.

(3.) The case of prosecution, in brief, can be summarized as under: