ANKUSH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These Criminal Revision Applications have been filed by original accused in the matter of Regular Criminal Case No. 196 of 2003, which was disposed by Judicial Magistrate, First Class, Parli Vaijnath. Petitioner Limbaji Sopan Karle was Accused No. 1, Petitioner Sanjivan @ Sanjay Kisan Puri was Accused No. 2 and Petitioner Ankush Dhondappa Pujari was Accused No. 3 in the Criminal Case. Along with these Petitioners, one Sarjerao Bhaurao Hodbe was also tried as Accused No. 4. Said Sarjerao came to be acquitted. I will refer to these Petitioners as Accused Nos. 1 to 3.

(2.) Accused Nos. 1 to 3 along with acquitted Accused No. 4 Sarjerao were charged with the offences punishable under Sections 403, 408, 409, 418, 467, 468, 474 read with 34 of the Indian Penal Code, 1860 (for short "I.P.C."). Accused Nos. 1 to 3 were convicted and sentenced to various imprisonments and fines, under Section 409, 468 and 474 of I.P.C. The Accused Nos. 1 to 3 were acquitted of the offences punishable under Section 403 of I.P.C. by Judicial Magistrate, First Class, vide Judgment dated 18th May, 2007. Accused No. 1 Limbaji filed Criminal Appeal No. 34 of 2007, Accused No. 2 Sanjivan filed Criminal Appeal No. 31 of 2007 and Accused No. 3 Ankush filed Criminal Appeal No. 32 of 2007 to Sessions Judge, Ambajogai, Dist -Beed. The Appeals were dismissed vide Judgment dated 26th September, 2013. Thus the present Revision Applications have been filed by these Accused.

(3.) I have heard learned counsel for the Petitioners and learned A.P.P. for the State. The record has been perused.