GANESH SURESH JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These appeals are by original accused No.1, 4, 5 and 6 who have been convicted of the offence punishable under sec. 302 r/w 34 of the Indian Penal Code (for short "I.P.C") and sentenced to suffer imprisonment for life, inter alia, fine of Rs.2000.00 each, in default, rigorous imprisonment for two months.

(2.) Original Accused No.2, 3 and 7 have been acquitted of the said offence.

(3.) All the accused have also been acquitted of the offence punishable under Sec. 143, 147, 148 of the I.P.C., 37(1) (a) and (3) punishable under sec. 135 of the Bombay Police Act, 1951 and sec. 4 punishable under sec. 25 of the Arms Act, 1959.