DEEPAK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the parties. Appellant--Deepak is convicted in Sessions Case No. 16/1999 for an offence under Section 307 r/w 34 of Indian Penal Code, directing to undergo S.I. for seven years and to pay a fine of Rs. 5,000/-, in default, R.I. for one year; for an offence under Section 326 r/w 34 of IPC, for five years and to pay fine of Rs. 3,000/-, in default, R.I. for six months. Both the sentences were directed to run concurrently.

(2.) Accused No. 1--Sanjay had preferred Criminal Appeal No. 10/2000, however, owing to his death, the appeal is already abated.

(3.) The other two accused are acquitted by the learned Additional Sessions Judge, for which no State appeal is preferred.