NOORA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) All the appeals are filed against the judgment and order of Sessions Case No. 96/2011, which was pending in the Court of Additional Sessions Judge, Ahmednagar. From the case, accused Nos. 2, 3, 5 and 7 are convicted and sentenced for offences punishable under sections 396, 457 and 380 of Indian Penal Code. The maximum substantive sentence of ten years is given, which is for the offence punishable under section 396 of I.P.C. and for offence under each section the fine of Rs. 5,000/- is imposed on each of the accused. Navnath (accused No. 2) has filed Criminal Appeal No. 375/2013, Gorakh (accused No. 3) has filed Criminal Appeal No. 592/2012 and Noora (accused No. 5) has filed Criminal Appeal No. 580/2012. Accused No. 7 has not filed any appeal. Both the sides are heard.

(2.) In short, the facts leading to the institution of the appeal can be stated as follows :-

(3.) The wife of Ashok was out of station. The old mother of Ashok and his sister Pramila were present in the house along with Ashok on that night. Satish Jadhav was out of station and he had put lock on his house, when he had left the station. Other persons were at home.