SAYYED ISSAQ SAYYED RAZZAK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These three appeals are being disposed of together inasmuch as they arise out of same Judgment rendered by learned Sessions Judge, Parbhani, in Sessions Trial No.1/2007. By the impugned Judgment, appellants, named above, have been convicted for offence punishable under Section 414 read with 34 of the Indian Penal Code. Each of them is sentenced to suffer rigorous imprisonment for 3 (three) years and to pay a fine of Rs.5,000/- (Rs.Five thousand), in default, to suffer rigorous imprisonment for three months.

(2.) Original accused Nos.1 to 3 have preferred Criminal Appeal No.497 of 2007, original accused No.4 has preferred Criminal Appeal No.484 of 2007 whereas, original accused Nos.5 and 6 have preferred Criminal Appeal No.485 of 2007. All of them challenge the impugned Judgment on identical grounds.

(3.) Background facts of the prosecution case, stated briefly, are as follows :