STATE OF MAHARASHTRA Vs. LAXMAN SAMBHAJI SHEJUL

JUDGEMENT

(1.) THIS is an appeal filed by the State of Maharashtra seeking to quash and set aside the judgment arid order passed by the Additional Sessions Judge, Sangli on 28-3-1988 in Sessions Case Nos. 112 of 1986 and 125 of 1986 acquitting all the accused being tried in the two sessions cases from the charges under sections 147, 148, 302 read with 34, section 324 read with 34, sections 323, 149 read with 34 of the Indian Penal code and the further charge against the accused No. 3 under section 324 of the Indian Penal Code, accused Nos. 1, 2 and 4 under section 302 of the indian Penal Code and accused Nos. 6 to 10 under section 323 of the Indian penal Code.

(2.) THE brief facts of the prosecution case were as under :

(3.) THAT, on the case being committed to the Court of Sessions, the trial court framed the charge. All the accused were charged for offences punishable under sections 147, 148, 149, 302 read with 34, 324 read with 149, 324 read with 34, 323 read with 149 and 323 read with 34 of the Indian Penal code. Accused Nos. 1, 2 and 4 were charged under section 302 of the Indian penal Code individually. Accused No. 3 was charged under section 324 individually and accused Nos. 6 to 10 were charged under section 323 of the indian Penal Code individually.