NARSHYA BHAGA GAUND Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) SINCE these three connected matters arise out of the same set of facts and a common impugned Judgement, we propose disposing them off by one judgment.

(2.) THE matters before us, arise out of a Judgment dated 29-8-1983 passed by the Additional Sessions Judge, Nasik, in Sessions Case No. 99 of 1982. By the said Judgment, the learned trial Judge convicted and sentenced the four accused persons in the manner stated hereinafter :-

(3.) THROUGH Criminal Appeal No. 552 of 1983 the four accused persons named in the preceeding paragraph, have challenged the aforesaid convictions and sentences. Criminal Appeal No. 614 of 1983 has been preferred by the State of Maharashtra, under section 377 (1) Cr. P. C. , for enhancement of the sentence of the respondents. Criminal Revision Application No. 466 of 1983 arises out of a suo motu notice for enhancement of sentence issued by Tated, J. , on 13-10-1983 against respondent Narshya Bhaga Gaund.