DUMYA @ LAKHAN @ INAMDAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) All The Appellants In Present Five Appeals Were convicted by the learned Special Judge under the Maharashtra Control of Organised Crime Act, 1999 (for short, "MCOC Act"), Aurangabad in Special Cae No. 10 of 2009, by judgement and order dated 31st July, 2014, for the offences punishable under section 395 r/w. Section 120B of the Indian Penal Code and were sentenced to suffer rigorous imprisonment for a period of 10 years.

(2.) Original Accused No.1 Kiran, Who Is Appellant in Criminal Appeal No. 592 of 2014, original accused no.2 Suresh, who is appellant no.2 in Criminal Appeal No.745 of 2014, original accused no.4 Dumya alias Lakhan alias Inamdar Bhosale, who is appellant in Criminal Appeal No. 583 of 2014 and original accused no.5 Santosh, who is appellant in Criminal Appeal No.24 of 2015, were convicted for the offence punishable under section 3(1)(ii) of the MCOC Act r/w section 120B of the Indian Penal Code. Each of them were sentenced to suffer rigorous imprisonment for a period of 10 years and to pay fine of Rs.5,00,000/ each, in default to suffer rigorous imprisonment for 3 years, each.

(3.) Original accused no.6 Kishor, who is appellant no.1 in Criminal Appeal no.745 of 2014 and original accused no.7 Appa, who is appellant in Criminal Appeal No.584 of 2014, were convicted for the offence punishable under section 3(1)(ii) of the MCOC Act r/w section 120B of the Indian Penal Code and were sentenced to suffer rigorous imprisonment for 7 years each and to pay fine of Rs.5,00,000/ each, in default, they were directed to suffer further rigorous imprisonment for a period of 3 years each.