SACHIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides.

(2.) The appellant/accused has been convicted by learned District Judge2 and Addl. Sessions Judge, Shrirampur in Sessions Case No.49 of 2012 vide judgment and order dated 22nd January, 2014 for the offences punishable under Section 304 Part II and 506 of Indian Penal Code; and Section 3(25) of the Arms Act.

(3.) The appellant along with other four accused faced trial for the offences punishable under Section 120B, 384, 302, 506 of Indian Penal Code; Section 3(25) of Arms Act; and Section 37(1)(3) read with 135 of the Bombay Police Act. The other accused, however, were acquitted and the appellant came to be convicted, as detailed supra.