GANESH BABAN NIMSE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the respective counsels. Criminal Appeal Nos. 306 of 2023 and 308 of 2023 takes exception to the judgment passed by the District Judge-1 and Additional Sessions Judge, Ahmednagar dtd. 29/3/2023 in Sessions Case No. 336 of 2016.

(2.) In Criminal Appeal No. 306 of 2023, the appellants Ganesh, Subhash, Macchindra, Jalindar, Jitendra, Nanda and Shivaji have challenged the conviction awarded for commission of offence punishable under Ss. 307, 323, 324, 325, 506, 147, 148 and 149 of the Indian Penal Code and under Sec. 4 and 25 of the Arms Act. The maximum punishment awarded to them is of rigorous imprisonment for years and fine of Rs.5,000.00 each. Default sentence is also imposed.

(3.) In Criminal Appeal No. 308 of 2023, the appellant - Kanifnath has challenged the same judgment convicting him for commission of offences mentioned hereinabove and sentence awarded is also the same as of other accused. All the sentences imposed on the appellants were ordered to run concurrently.