SUNIL KASHINATH CHANDANSHIVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) All these five Appeals are arising out of one and same Judgment dated 10th February, 2009 in Sessions Case No.260 of 2007 of the 6th Ad- Hoc Additional Sessions Judge, Sewree, Mumbai. Hence, they are being decided by this common Judgment. The Appellants are referred to, for the sake of convenience, by their original nomenclature.

(2.) By the impugned Judgment, Accused Nos.1 to 6 are convicted and sentenced as follows :

(3.) Accused Nos.1 to 3 are further convicted for the offence punishable under Section 302 r/w. 149 IPC and sentenced to suffer life imprisonment and fine of Rs.1,000/- each, in default to suffer R.I. for 6 months.