SUBHASH YETAL WAGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Advocate for the appellant and A.P.P. Perused the impugned judgment and record.

(2.) In all 13 accused persons were charged for various offences under sections 147,148, 307 read with 149, 120B of Indian Penal Code and under section section 135 of the Bombay Police Act.

(3.) Considering the evidence led by the prosecution the learned Sessions Judge convicted accused no.1 for offence punishable under section 307 of IPC and sentenced him to suffer rigorous imprisonment for three years and fine amount of Rs.5,000/- and acquitted all accused including appellant for all other remaining offences.