SANDIP HARI KARANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) All these three appeals are arising out of one and the same judgment and order dated 14.2.2008 of learned Sessions Judge, Pandharpur, in Sessions Case No.68 of 2006, hence they are being decided by this common judgment. For the sake of convenience, therefore, the parties are referred to by their original nomenclature.

(2.) By the impugned judgment, accused No.1 Hari is convicted for the offence punishable under Section 302 of the Indian Penal Code and sentenced to suffer imprisonment for life and to pay fine of Rs.10,000/- in default to undergo rigorous imprisonment for six months. He is also convicted for the offence punishable under Section 324 and 506 (II) of the IPC and is sentenced to suffer rigorous imprisonment for three years and to pay fine of Rs.2,000/-, in default to undergo rigorous imprisonment for three months on each count. Accused Nos 2 to 4 are convicted for offence punishable under Section 323 r/w Section 34 of Indian Penal Code and sentenced to suffer rigorous imprisonment for 1 year and to pay fine of Rs.1,000/- in default to suffer rigorous imprisonment for 45 days. Hence, being aggrieved by the same, Criminal Appeal Nos 224 of 2008 and 242 of 2008 are preferred by the accused Nos. 1 and 2 to 4, respectively.

(3.) Whereas Criminal Appeal No.859 of 2008 is preferred by the State against acquittal of accused No.1 for the offence punishable under Section 307 of IPC and also against acquittal of accused Nos 2 to 4 under Section 302, 307, 504 and 506 of IPC.