POPAT BAJIRAO KOTWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants are the original accused Nos. 1 and 2 in Sessions Case No. 244 of 2014 on the file of Additional Sessions Judge at Pune. The appellants have challenged the impugned judgment and order passed by the learned trial Judge on 19/7/2017 in that case.

(2.) The appellants were convicted and sentenced as follows;

(3.) The substantive sentences of both the accused were directed to run concurrently. Both of them were granted set off under sec. 428 of Cr.P.C. for the period which they were in jail as under trial prisoners.