SHEIKH AKRAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) This is an application seeking for suspension of executing of sentence passed under the provisions of the Maharashtra Control of Organized Crime Act, 1999, in Special Case No.3/2013, whereby both appellants have been convicted for the offence punishable under Ss. 302, 201 read with 34 of the Indian Penal Code , whilst acquitted from the rest of the charges including the offences under MCOC Act.

(3.) Though, at this stage, meticulous examination of material is not warranted, however, in the flow of submission both learned counsel took us virtually to entire evidence running in the form of oral version of several witnesses as well as the documents tendered on record. Though, in all six persons were led to face the trial, however, the trial Court held appellants (accused Nos.2 & 3) are guilty for the aforesaid offences whilst acquitted rest of the accused from all charges.