LAXMIKANT MAHADEO PENDAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal Appeal Nos.147 of 2006 and 134 of 2006 have been preferred by accused nos.1 and 2 respectively assailing the judgment and order dated 06.02.2006 passed in Sessions Case No.194 of 2004 by the learned 2nd Additional Sessions Judge, Jalgaon, whereby they have been convicted for the offence punishable under Section 364A read with Section 34 of the Indian Penal Code ("I.P.C.", for short) and sentenced to suffer imprisonment for life and to pay a fine of Rs.1,000/ each, with default stipulation.

(2.) For the sake of convenience, the appellants, hereinafter, would be referred to as accused no.1 and accused no.2.

(3.) The informant namely, Nishikant Mangesh Kakade, r/o. Vikas Colony, Bhusawal was working as a Manager in the State Bank of India at Bhusawal in the year 2004. His daughters namely, Janhavi and Vaishnavi, aged about 11 years and 7 years, respectively, were studying in St. Aloysius Marathi Primary School, at Bhusawal, in 6th standard and 2nd standard, respectively. Their school hours were from 7.00 a.m. to 12.00 noon. An autorickshaw was engaged to facilitate them to attend the school.