(1.) These appeals arise from the judgment and order dated 10.5.2013 passed by the learned Addl. Sessions Judge -1, Raigad, District Alibag, in Sessions Case No.134 of 2009. The accused were tried for the offences under Sections 302, 307, 326, 325, 324, 504, 143, 144, 147, 148 and 149 of the IPC and under section 37(1), 135 of the Bombay Police Act and under sections 4 and 25 of the Indian Arms Act.
(2.) By the impugned judgment and order the learned trial Judge has held the accused nos.1, 2, 5, 6, 7, 8 and 10 guilty of offences under Sections 143, 144, 147, 148, 302 r/w. 149 of the Indian Penal Code. They have been sentenced to undergo imprisonment for six months in respect of offence under Section 143 IPC, imprisonment for one year each in respect of offence under Section 144, 147 and 148 of IPC and life imprisonment and fine of Rs.2000/ - , i.d. one year imprisonment for offence under Section 302 r/w. 149 of IPC. The accused no.7 is also held guilty of offence under Section 307 r/w. 149 of IPC and has been sentenced to undergo life imprisonment.
(3.) The accused nos.1, 6, 8 and 10 have challenged their conviction and sentence in criminal appeal No.667 of 2013 whereas accused nos.2, 5 and 7 have challenged the conviction and sentence by filing criminal appeal no.668 of 2013.
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