(1.) Both the appellants, namely, Pradeep @ Shappu Janardhan Kokate in Criminal Appeal No. 364 of 2017 and Divya @ Hema Jitendra Bhatiya in Criminal Appeal No. 345 of 2017 are the original accused Nos. 1 and 2 in Sessions Case No. 240 of 2014, respectively. Both of them have challenged the judgment and order dtd. 17/6/2017 passed in the aforesaid Sessions case, by the learned Additional Sessions Judge-2, Ahmednagar (hereinafter referred to as'the learned trial Judge'). To avoid ambiguity, both the appellants are referred by their first names. Under the impugned judgment, the appellant Pradeep is convicted as follows :-
(2.) Whereas the appellant Divya is convicted as under :-
(3.) It is significant to note that in the aforesaid Sessions Case, there was one another accused i.e. accused No.3 Vikram @ Gotya Kishor Berad, who was convicted only for the offence under Sec. 5 read with 25 of the Arms Act, 1959 and was sentenced to suffer R.I. for four years and to pay fine of Rs.2000.00, in default to suffer R.I. for three months.
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