SAMPAT ARJUN DANGDE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellants - original accused Nos. 1 to 5 (hereafter referred as "accused") have been convicted in Sessions Case No.141 of 2002 by First Adhoc Additional Sessions Judge, Ahmednagar, on 13th December 2002 for offence punishable under Section 143 read with Section 34 of the Indian Penal Code, 1860 ("IPC" in brief) and sentenced to suffer rigorous imprisonment for two months and fine of Rs.300/ each. In default, they are liable to suffer simple imprisonment for fifteen days each. They have also been convicted for offence under Section 506 read with 34 of IPC and sentenced to suffer rigorous imprisonment for five months and fine of Rs.300/ each, in default to suffer simple imprisonment for fifteen days each.

(2.) The case of prosecution, in nutshell, is as follows:

(3.) Charge was framed against the accused persons for offences mentioned. They came to be convicted under Section 143, 506, 436 read with 34 of IPC and acquitted of the rest of the Sections.