SHAIKH LLIYAS SHAIKH YOUSUF Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned counsel for both sides.

(2.) ALL the present six appellants four (in Criminal Appeal No. 488/2006 and two in Criminal Appeal No. 520/2006) were convicted while two of the respondents (in Criminal Appeal No. 778/2006, filed by the State) were acquitted by the learned 2nd Adhoc Additional Sessions Judge, Jalgaon in Sessions Case No. 126 of 2002, vide judgement and order dated 12th May, 2008. Therefore, the present respective appeals are filed.

(3.) THE State of Maharashtra filed appeal against the acquittal of original accused No. 6 Sk. Siddik Sk. Ajij and accused No. 7 Khalid Asadkhan Ajamalkhan but did not file appeal against accused No. 4 Sharifkhan Sarfarajkhan and accused No. 10 Sayyad Shah Hasib Raja @ Tasib Raja @ Hasibbhai @ Hasif Raja s/o Firdosh Rajah.