MOHD. LUTHPURA VAJIDALI SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants were convicted by judgment and order dtd. 7/12/2015, passed by Additional Sessions Judge, City Civil and Sessions Court Greater Mumbai in Sessions Case No.399 of 2012, for the offences punishable under Ss. 489'B and 489'C read with 120'B of Indian Penal Code ("IPC", for short). For the offence punishable under Sec. 489(B) of IPC, both the appellants were sentenced to stuffier imprisonment of 10 years and fine of Rs.25,000.00, each for the offence punishable under Sec. 489 (C) of IPC, they were sentenced to stuffier imprisonment for 7 years and fine of Rs.10,000.00, each. For conviction under Sec. 120 (B) of IPC, they were sentenced to stuffier imprisonment of one year and fin of Rs.3,000.00 each. Both were acquitted of the offence punishable under Sec. 489 (A) of IPC.

(2.) The case of prosecution is as under:

(3.) Accused nos.1, 4 and 5 are absconding. Charge was framed against accused no.3 and accused no.6 (appellants) under Ss. 489'A, 489'B and 489'C, 120'B and 34 of IPC.