ANKUSH BANSI WAGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY way of present appeal, the appellants have challenged the judgment and order dated 2nd March 2006 passed by the learned IInd Ad hoc Additional sessions Judge, Aurangabad, in Sessions Case No. 76 of 2005, thereby convicting the present appellants for the offence punishable under Section 395 of the Indian penal Code and sentencing each of them to suffer rigorous imprisonment for seven years and to pay a fine of Rs. 1,000/- each, in default, to suffer further rigorous imprisonment for six months.

(2.) THE prosecution case, in nutshell, is as under :

(3.) AFTER completion of investigation, charge was filed against 14 accused including the deceased. Since the offence was exclusively triable by the Court of Sessions, the case was committed to the Court of Sessions. The charges were framed. The accused pleaded not guilty and claimed to be tried.