PRAMOD DADASAHEB BHOSALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellants have challenged the judgment and order dtd. 8/11/2001 passed by the II Additional Sessions Judge, Solapur in Sessions Case No.102/1999. By the impugned judgment and order, the Appellants were convicted for commission of offence Deshmane(PS) punishable under Sec. 302 read with 149 of the Indian Penal Code and were sentenced to suffer imprisonment for life and to pay a fine of Rs.10,000.00 each; and in default to suffer R.I. for three months. The Appellants were convicted for commission of offence punishable under Sec. 324 read with 149 of IPC and were sentenced to suffer R.I. for six months and to pay a fine of Rs.500.00 each; and in default to suffer S.I. for one month. The Appellants were further convicted for commission of offence punishable under Sec. 147 of IPC and were sentenced to suffer S.I. for six months. The Appellants No.1, 2 and 8 were convicted for commission of offence punishable under Sec. 148 of IPC and were sentenced to suffer R.I. for six months and to pay a fine of Rs.500.00 each; and in default to suffer S.I. for one month. All the substantive sentences were directed to run concurrently.

(2.) During pendency of this Appeal, the Appellant No.7 Bharat Chaoudhari passed away on 6/6/2014. By a separate order passed in this appeal, the appeal as against the Appellant No.7 was directed to be abated. Therefore, we have considered this appeal for the remaining Appellants. For the sake of convenience, the Appellants are referred to by their original status as accused in the Sessions Case.

(3.) Heard Shri Shirish Gupte, learned Senior Counsel for the Appellants, Shri V.B. Konde-Deshmukh, learned APP for the State and Shri V.V. Purwant, learned counsel for the original complainant.