NAVNATH NAMDEO MASKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THERE were in all three accused in a case of gang rape who have been convicted by the trial court. Appeal No. 694 of 1999 is filed by original Accused Nos. 2 and 3 and Appeal No. 690 of 1999 is filed by original Accused No. 1.

(2.) MR. RAMRAO Adik, counsel, appearing for accused No. 2; Mr. Hudlikar, counsel, appearing for Accused No. 3 and Mr. Thorat, counsel, appearing for Accused No. 1. Even though Appeal no. 694 of 1999 is filed by two accused, I permitted both MR. ADIK AND MR. HUDLIKAR TO MAKE their submissions separately in respect of each accused and so also I heard Mr. Thorat. Mr. More, the learned APP, appearing for the State, gave replies to all the submissions.

(3.) ALL the three accused have been convicted by the II Addl. Session Judge, Solapur by his judgment dated 26. 11. 1999. Accused No. 1 dattatray Gaikwad is convicted under Section 363 of the Indian Penal Code and sentenced to suffer r. I. for three years and to pay a fine of rs. 1000/-, in default, R. I. for 9 months.