ARUN LAXMAN MORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal Appeal No.645 of 2013 and Criminal Appeal No.222 of 2016 are directed against the Judgment and Order dated 12th April, 2013 passed by the Additional Sessions Judge, Pune in Sessions Case No.899 of 2009 thereby convicting accused No.3 Arun Laxman More and accused No.4 Vilas Manik More for the offence punishable under Section 302 read with Section 34 of the Indian Penal Code [for short 'IPC'] and sentencing them to suffer life imprisonment and to pay a fine of Rs. 2000/-, in default to suffer rigorous imprisonment for three months each. The trial Court also convicted accused Nos.3 and 4 for the offence punishable under Section 506 [2] read with Section 34 of the IPC and sentenced them to suffer rigorous imprisonment for one year and to pay a fine of Rs. 500/-, in default to suffer rigorous imprisonment for one month each. All the sentences were directed to be run concurrently.

(2.) Criminal Appeal No.1178 of 2013 is filed by the State against the acquittal of accused Nos.1 to 7 for the offence punishable under Section 120B of the IPC, acquittal of accused Nos.1 and 2 for the offence punishable under Section 109 read with Section 302 of the IPC, and acquittal of accused Nos.3 to 7 for the offence punishable under Sections 143, 147, 148, 149 read with Section 302 of the IPC.

(3.) All these three Criminal Appeals are arising out of one and the same Judgment and Order passed by the trial Court, hence the same are being decided by this common Judgment.