JAGDISH BHAGOJI LAHANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these appeals are fled against one and the same judgment and order dtd. 5/2/2000 passed by the IInd Additional Sessions Judge, Raigad in Sessions Case No. 89 of 1994. Both these appeals were therefore, heard together and are being disposed of by this common judgment.

(2.) Appellant Nos.1 and 3 in Criminal Appeal No.128 of 2000 and appellant Nos.2,3,5 and 6 in Criminal Appeal No. 129 of 2000 have expired during the pendency of present appeal.

(3.) The appellant Nos.2 and 4 in Criminal Appeal No. 128 of 2000, who were accused Nos.10 and 13 respectively, and the appellant Nos.1, 4, 7, 8 and 9 in Criminal Appeal No.129 of 2000, who were accused Nos.1,5,11,14 and 15 respectively before the trial Court, were tried for the ofences punishable under Sec. 147, 148, 302, 307 and 323 read with 149 of the Indian Penal Code (for short "IPC "). By the impugned judgment and order, the trial Court convicted :