SAKHARAM GUNAJI CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These four Criminal Appeals preferred by Original Accused Nos.1 to 23 are arising out of the Judgment and Order dated 27th October, 2005 in Sessions Case No.79 of 2004 passed by the Additional Sessions Judge, Raigad-Alibag. Hence, they are being decided by this common Judgment. By the impugned Judgment, the Appellants/Original Accused Nos.1 to 23 have been held guilty and convicted for the various offences punishable under Sections 147, 148, 302, 325 and 427 r/w. 149 of the IPC and Section 37(1) and (3) punishable under Section 135 of the Bombay Police Act. Each of the Appellant is sentenced as follows :-

(2.) By the impugned Judgment, all the Appellants/Original Accused are however, acquitted for the offences punishable under Sections 307, 324, 323, 452, 341, 120-B, 504 and 506 r/w. 149 of the IPC and Section 25 of the Arms Act.

(3.) Being aggrieved by this Judgment, the Appellants/Original Accused have preferred these four Appeals, whereas, Respondent-State has not challenged their acquittal for the offences referred above.