MOHAN GANPATI SATHE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) These appeals arise from judgment dated 29.12.2006 passed by the learned Additional Sessions Judge, Satara in Sessions Case No.53 of 1998. The appellant in Criminal Appeal No.59 of 2007 was the accused No.1 whereas the appellants in Criminal Appeal No.110 of 2007 were the accused Nos.3 to 8 in Sessions Case No.53 of 1998 and shall be hereinafter referred to as accused - as arrayed before the trial court.

(2.) The aforesaid accused along with one Shivprasad Sathe (accused No.2) were tried for offences punishable under sections 147, 148 and 326 r/w. 149 of the IPC. The accused No.1 was also charged for offence punishable under sections 302 and 307 of the IPC and section 30 of the Indian Arms Act.

(3.) By the impugned judgment the learned Additional Sessions Judge has convicted and sentenced the accused as under: