VIKAS @ BALU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present appeal, the appellants are challenging their conviction and the sentence imposed upon them by the learned

(2.) nd Ad-hoc Additional Sessions Judge, Wardha, vide judgment and order dated 20.8.2004 in Sessions Trial No. 24/2002.

(3.) The present appellants with four others were charged for the offences punishable under Sections 147 , 148 , 337 and 436 read with Section 149 of the Indian Penal Code by the learned Court below.