KONDIBA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the applicants and the learned A.P.P. for the respondent.

(2.) The applicants have impugned the judgment and order of the learned Judicial Magistrate First Class, Shrigonda (Court No.2) passed in Regular Criminal Case No.237 of 1998, dtd. 13/5/2015, convicting the accused for the offences punishable under Ss. 504, 506, 143, 147, 148, 324, 326, read with Sec. 149 of the Indian Penal Code (for short, "I.P.C.") and the judgment and order of the learned Additional Sessions Judge, Ahmednagar, in Criminal Appeal No.146 of 2015, dtd. 6/12/2016, dismissing the appeal and confirming the judgment and order of the learned Judicial Magistrate First Class, Shrigonda.

(3.) Accused No.1 to 5 were sentenced to suffer imprisonment for the offence punishable under Ss. 143, 147, 148, 324, and 326 read with Sec. 149 of the I.P.C.