PREMDAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides. The present petitioners were convicted by the learned Chief Judicial Magistrate, Nanded in R.C.C. No. 188 of 1992, for the offences punishable under section 147, 148, 324, 326 read with section 149 of the I.P. Code. Each of them were directed to suffer rigorous imprisonment for three months for the offences punishable under section 147 and 148 of the I.P. Code and to suffer rigorous imprisonment for a period of one year for the offence punishable under section 326 read with section 149 of the I.P. Code. Different sentences regarding the fine were imposed on the petitioners.

(2.) In Criminal Appeal No. 71 of 1993, the learned Sessions Judge, Nanded has confirmed the said order by dismissing the appeal. Hence, the present Criminal Revision Application.

(3.) In nutshell, the prosecution alleged as under:-