SANJIV SHESHRAO CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) ORIGINAL accused Sanjiv Sheshrao Chavan, Shahu sheshrao Chavan, Netaji Kishan Chavan and Madhukar Venkatrao Chavan. being dissatisfied with the order passed by the Special Judge, Latur, dated 18. 2. 1993 in Special Case No. 31/92, convicting the present petitioners for the offence under Section 323, 324 and 325 read with Section 34 of I. P. C. and directing them to suffer simple imprisonment for one month and directing them to suffer simple imprisonment for one month and to pay fine of Rs. 100/- by each of them, in default to suffer simple imprisonment for seven days for the offence under Sections 324 and 325 read with 34 of I. P. C. , filed the present Revision Petition.

(2.) THE facts, in brief, leading to the present Revision Petition, are that:

(3.) THE Special Judge, accordingly, framed charge on 27. 11. 1992 against the present petitioners original accused for the offence under Section 3 (1) (x) of the said Act read with Section 34 of I. P. C. and Section 7 (1) (d) of the P. C. R. Act read with Section 34 of I. P. C. They were also charged for the offence under Sections 323, 324, and 506 of I. P. C. read with Section 34 of I. P. C. The charge was read over and explained to the accused. The accused - present petitioners pleaded not guilty to the charge and claimed to be tried.