RAJABHAU DNYANDEO KHARAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocate for the appellants and learned A.P.P. Perused the record. 16 accused were tried for offence punishable under sections 147, 148, 149, 307, 337, 323 and 325 of IPC and under section 37(1) read with 135 of Bombay Police Act.

(2.) Accused Nos. 3, 10 and 13 are convicted for offences under section 325 of IPC read with 34 thereof and section 37(1) read with section 135 of Bombay Police Act. All other accused are acquitted of all charges.

(3.) Perusal of impugned judgment and order reveals that the conviction of accused is based on the findings contained in paragraphs No. 20 onwards.