PRAKASH KASHINATH MASURKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These two appeals arise out of the judgment and order dtd. 29/8/2012 passed by the learned Additional Sessions Judge-4, Nagpur in Special Criminal Case No. 7/2010. The appellants in Criminal Appeal Nos. 388/2012 are original accused nos.1 and 2 and the appellants in Criminal Appeal No. 395/2012 are original accused nos.3 and 4. In this judgment, they would be referred by their nomenclature as accused with their number.

(2.) By the impugned judgment, the learned Judge convicted and sentenced accused nos.1 to 4 for the offence punishable under Sec. 448 read with Sec. 34 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for one month each and to pay fine of Rs.500.00 each and in default to suffer RI for fifteen days each. Learned Judge also convicted accused nos.1 and 2 for the offence punishable under Sec. 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as "the Atrocities Act" for short) and sentenced to suffer rigorous imprisonment for six months each and to pay fine of Rs.1,000.00 each, in default to suffer further RI for one month each.

(3.) BACKGROUND FACTS :