SAHEB Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE . Rule made returnable forthwith and taken for final disposal with the consent of learned Advocate for the petitioners and the learned APP for the respondents. In all, 11 accused were charged and tried for offences punishable u/ss. , , , , and of the Indian Penal Code. The trial ended in conviction of all the accused for offences punishable u/ss. , , and of the Indian Penal Code. Separate sentence for each offence was ordered, which was rigorous imprisonment for three months each and the sentences were to run consecutively and fine of Rs. 1,000/and in default of payment of fine, simple imprisonment for one month. All sentences were to run consecutively.

(2.) PETITIONERS herein were accused nos. 1 and 8 in Criminal Appeal No. 56/2006 which was filed by them against conviction.

(3.) PETITIONER 's grievance pursued in this petition is summarized in nutshell as follows: