KUNDLIK BANDUJI BHOSALE Vs. RAMNATH LIMBAJI BHOSALE

JUDGEMENT

(1.) Rule Rule made returnable forthwith and heard finally by consent of parties Respective Counsel waive notice for Rule

(2.) The present petition is filed by original accused for quashing the proceeding initiated against them being Regular Criminal Case No 337/2002 in respect of offences punishable under section 326 read with 34 of the Indian Penal code

(3.) The relevant facts for purpose of deciding this petition are that the petitioners were prosecuted by the respondent No 2 for offences punishable under sections 326, 504 and 506 read with 34 ot the Indian Penal Code At the conclusion of the trial, learned 2nd Joint Judicial Magistrate, First Class, Jalna by his order dated 1-10-2003 convicted the petitioners of the offence punishable under section 326 read with 34 of the Indian Penal Code and sentenced them to suffer R I for six months and to pay fine of Rs 1000/- each, in default to suffer s I for one month The petitioners were, however, acquitted of the offence punishable under sections 504 and 506 read with 34 of the Indian Penal Code