ATUL SADANAND DHANAWADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellants herein are convicted for offence punishable under section 307 r/w 149 of Indian Penal Code and sentenced to suffer rigorous imprisonment for 10 years and fine of Rs. 2,000/- each i/d to suffer simple imprisonment for 6 months. They are also convicted for offence punishable under sections 147, 148 of Indian Penal Code and sentenced to suffer rigorous imprisonment for 6 months with fine of Rs. 500/- each i/d to suffer simple imprisonment for 1 month. They are also convicted for offence punishable under section 135 of Bombay Police Act and sentenced to suffer simple imprisonment for 4 months and fine of Rs. 500/- each i/d to suffer simple imprisonment for 1 month by Additional Sessions Judge, Jaysingpur vide Judgment and Order dated 29/09/2010 in Sessions Case No. 8 of 2008. Original accused Nos. 2, 4, 5 & 6 preferred Criminal Appeal No. 869 of 2010. Original accused No. 1 preferred Criminal Appeal No. 901 of 2010.

(2.) Learned counsel for the appellants has sought an adjournment, however, since the appeal is of the year 2010, this court is not inclined to adjourn the matter. With the help of learned APP, this Court has perused the records and proceedings, evidence of witnesses and other documents.

(3.) Such of the facts necessary for the decision of this appeal are as follows.