IMRAN NAYREAALM KHAIR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard advocates for the appellants, learned APP and perused the record. Four accused were tried for commission of offences under Section 307, 384, 387 read with Section 34 of the Indian Penal Code and Section 4 read with Section 25 of Arms Act by learned Extra Joint Ad-Hoc Additional Sessions Judge of City Sessions Fast Track Court, Court Room No. 2, Sewree, Mumbai.

(2.) Trial has ended in acquittal towards the charge under Section 307, 387 of the Indian Penal Code and for offences under Section 4 read with Section 25 of Arms Act. The accused were convicted for offences under Section 326 read with Section 34 of the Indian Penal Code and all four accused are sentenced to suffer R.I. For 5 years, fine of Rs. 10,000/- and R.I. For 6 months in default.

(3.) Accused Nos. 1 to 3 have preferred appeal, while accused No. 4 is in jail.