HASANKHAN S/O JABAJKHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These criminal appeals arise out of the same incident and as such those are being decided by this common judgment.

(2.) In this judgment, the appellants in Criminal Appeal Nos. 149/12, 150/12, 151/12 and 309/16 and the respondents in Criminal Appeal No.448/12 would be referred by their numbers and nomenclature before the trial Court.

(3.) Criminal Appeal No.149/2012 is filed by Hasankhan Jabajkhan (original accused no.2) and Nadimoddin Najmoddin (original accused no.4) ; Criminal Appeal No. 150/2012 is filed by Firozkhan alias Firdoskhan Jabajkhan (original accused no.3) and Shamiullakhan Anwarkhan (original accused no.21) ; Criminal Appeal No. 151/2012 is filed by Ijajkhan Jabajkhan Pathan (original accused no.1) and Ziullahkhan Jakaullahkhan (original accused no.18) ; and Criminal Appeal No. 309/2016 is filed by Nasrullah Khan Jabaj Khan (accused in S.T. No.19/2013), challenging their conviction. Criminal Appeal No. 448/2012 is filed by the State of Maharashtra, challenging acquittal of remaining 17 accused persons and also acquittal of the appellants/accused nos.1 to 4, 18 and 21 for the offence punishable under Sec. 307 read with Sec. 149 of the Indian Penal Code.