SHIVSING Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an appeal preferred against the judgment and order dated 09/10/2001 passed by learned Sessions Judge, Buldana, thereby convicting the appellants of the offences punishable under Sections 147, 148, 307 and 324 read with Section 149 of the Indian Penal Code.

(2.) Briefly stated, the facts of the case are as under.:

(3.) I have heard Shri Gupta, learned Counsel for the appellants and Smt. Mehta, learned Additional Public Prosecutor for the respondentState. I have carefully perused the impugned judgment and order and also record of the case.