ARPAN JARU BHOSLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal appeal No. 97 of 2005 has been filed by the Appellant/Original Accused No.6, who stands convicted for an offence punishable under Section 3(1)(i) and also under Section 3(4) of the Maharashtra Control of Organized Crime Act, 1999 (for short M.C.O.C. Act) and sentenced to imprisonment for life and to pay fine of Rs.1,00,000/-, in default to undergo further R.I. for one year with no separate sentence being awarded for conviction under Section 3(4) of the MCOC Act by the Special Judge under the M.C.O.C. Act, Pune, by Judgment dated 10.9.2004 in M.C.O.C. Special Case No. 3 of 2002, by this Appeal challenges his conviction and sentence. Alongwith the Appellant, Original Accused No.2 Kakdya @ Vithoba Bhosale has also been convicted for an offence punishable under Sections 3(1)(ii) and also under Section 3(4) of the M.C.O.C. Act and under Section 3(1)(ii) of the M.C.O.C. Act and is sentenced to R.I. for five years and to pay fine of Rs.5,00,000/- in default of which to undergo further R.I. for one year with no separate sentence being awarded for conviction under Section 3(4) of the M.C.O.C. Act. Original Accused No.2, however, has not filed any Appeal.

(2.) Criminal Appeal No.984 of 2007 has been filed by the State, questioning the acquittal of Original Accused Nos.1,3 to 5 and 7 to 17.

(3.) Facts in brief as are necessary for the decision of this Appeal may briefly be stated thus.