SANTOSH GANPATRAO MARAKWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides.

(2.) All the present Criminal Appeals have arisen out of the judgment and order dated 08/11/2001 passed by the learned Sessions Judge, Nanded in Sessions Case No. 57 of 2000. Therefore all the three appeals are decided by the present common judgment.

(3.) Present 4 appellants along with other 2 accused were charged of the commission of the offences punishable under section 147, 148, 302 read with section 149 of the Indian Penal Code and also for the offence punishable under section 323 read with section 149 of the Indian Penal Code and also for the offence punishable under section 135 of the Bombay Police Act.