BHARAT KALURAM GHANCHI @ GHELOT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal Appeal No.817 of 2014 filed by accused No.2 Bharat Polaji Ghanchi @ Ghelot, is directed against the Judgment and Order dated 2 nd September, 2014 passed by the Additional Sessions Judge, Pune thereby convicting accused No.2 Bharat Polaji Ghanchi @ Ghelot for the offence punishable under Section 302 of the Indian Penal Code (for short, " IPC ") and sentencing him to suffer life imprisonment and to pay fine of Rs.2,000/- and in default to suffer further rigorous imprisonment for three months. The Trial Court also convicted accused No.2 Bharat Polaji Ghanchi @ Ghelot for the offence punishable under Section 380 of IPC and sentenced him to suffer rigorous imprisonment for five years and to pay fine of Rs.2,000/, in default to suffer further rigorous imprisonment for three months. All the sentences were directed to be run concurrently.

(2.) Criminal Appeal No.977 of 2014 filed by accused No.1 Bharat Kaluram Ghanchi @ Ghelot is directed against the Judgment and Order dated 2 nd September, 2014 passed by the Additional Sessions Judge, Pune thereby convicting him for the offence punishable under Section 302 read with 34 of IPC and sentencing him to suffer life imprisonment and to pay fine of Rs.2,000/- and in default to suffer further rigorous imprisonment for three months. The Trial Court also convicted accused No.1 Bharat Kaluram Ghanchi @ Ghelot for the offence punishable under Section 380 read with 34 of IPC and sentenced him to suffer rigorous imprisonment for five years and to pay fine of Rs.2,000/, and in default to suffer further rigorous imprisonment for three months. All the sentences were directed to be run concurrently.

(3.) Criminal Application No.953 of 2018 is filed by original informant Nagraj Chandmal Chajed, seeking permission to intervene in Criminal Appeal No.817/2014. The Applicant has further prayed to return him the 10 ornaments as mentioned in Annexure C to the Application.