ARVINDRASINGH SHRISATYADEVSING PATEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these Appeals arise out of the same Sessions Case challenging the same impugned judgment and order, therefore, are being decided by this common judgment. For the sake of convenience, the Appellants in these Appeals are referred to by their original status in the trial Court wherever necessary.

(2.) The Appellant in Criminal Appeal No.52/2019 i.e. Arvindersingh Shrisatyadevsing Patel was the original accused No.1 and the Appellant - Shivbahadursingh Avdarsingh Patel in Criminal Appeal No.1294/2018 was the original accused No.2 in Sessions Case No.508/2013. At the conclusion of the trial, the learned Additional Sessions Judge, Pune vide his judgment and order dtd. 23/3/2018 convicted both the Appellants for commission of offence punishable under Sec. 364-A read with 34 of IPC. They were sentenced to suffer imprisonment for life and to pay a fine of Rs.1,000.00 each and in default to suffer S.I. for 15 days. The Appellants were given set off for the period they had undergone as under-trial prisoners under Sec. 428 of Cr.P.C. There was one more accused i.e. accused No.3 Rajkumarsing Dadansing Patel. He was acquitted from all the charges faced by him. No information is placed on record to suggest that said acquittal order has been challenged by the State.

(3.) Heard Shri Nitin Sejpal, learned counsel for the Appellant in Criminal Appeal No.52/2019, Shri Satyavrat Joshi, learned counsel for the Appellant in Criminal Appeal No.1294/2018 and Smt. G.P. Mulekar, learned APP for the State.