RAHUL @ TALYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) All these Appeals are filed against one and the same Judgment and Order dtd. 29/8/2019 passed by the Additional Sessions Judge, Dhule in Sessions Case No.59 of 2017. All these Appeals were therefore heard together and are being disposed of by this common Judgment.

(2.) By the impugned Judgment and Order, the Appellants who were accused before the Trial Court have been convicted for the offence punishable under Sec. 395 of Indian Penal Code and sentenced to suffer rigorous imprisonment for seven years and fine of Rs.5000.00 each and in default of payment of fine R.I. for one year. The Appellants have been further convicted for the offence punishable under Sec. 323 r/w. 34 of Indian Penal Code and sentenced to suffer R.I. for six months and fine of Rs.500.00 each and in default of payment of fine R.I. for fifteen days. In addition to above, accused No.1 -Rahul @ Talya Gajanan Thorat is convicted for the offence punishable under Sec. 152 of the Maharashtra Police Act and sentenced to suffer R.I. for one year and fine of Rs.200.00and in default of payment of fine further R.I. for two months.

(3.) The Trial Court acquitted the accused for the offence punishable under Ss. 504 and 506 r/w. 34 of Indian Penal Code.