MAULALI MEHBOOBSAB NADAF Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants in Criminal Appeal No.765 of 2009 were the accused nos.1, 2, 3, whereas the appellants in Criminal Appeal No. 753 of 2009 were accused nos.4 to 12 in Sessions Case No.168 of 2009 on the file of the Addl. Sessions Judge, Solapur (hereinafter referred to as accused, as arrayed before the trial court).

(2.) The accused were tried for the offences under Section 143, 147, 148, 302, 307, 324, 336, 337, 435, 427 r/w. 149 of the I.P.C. and under Section 135 of the Bombay Police Act, and Section 3, 25 of Arms Act and Section 3(1)(x) and 3(2)(iv) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities ) Act.

(3.) By the impugned judgment dated 25.5.2009 the learned Adhoc Addl. Sessions Judge acquitted the accused for the offences under Sections 307, 324, r/w. 149 of IPC, 3, 25, 135 of Bombay Police Act and 3(1)(x) and 3(2)(iv) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act) 1989 and held the accused guilty of offence under Sections 147, 148, 302, 323, 326, 336, 337, 427, 435 all r/w. 149 of IPC and sentenced them as under: