DALBIRSINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) We appoint Mr. P.M. Shinde, learned Counsel to represent the cause of appellants in Criminal Appeal No.415 of 2007 and the respondents in Criminal Appeal Nos.625 of 2008 and Criminal Appeal No.626 of 2008.

(2.) The challenge in all these three appeals is to the impugned judgment and order dated 12.09.2007 passed by learned Additional Sessions Judge, Nanded in Sessions Case No.2 of 2007.

(3.) By the impugned judgment and order, the appellants in Criminal Appeal No.415 of 2007 and the respondents in Criminal Appeal Nos.625 and 626 of 2008, were convicted for the offences punishable under Sections 452 and 324 read with Section 34 of the Indian Penal Code ("I.P.C.", for short) and sentenced to suffer rigorous imprisonment for two years and to pay a fine of Rs.1,000/each and rigorous imprisonment for one year and to pay a fine of Rs.500/each, respectively. In default of payment of fine amounts, the appellants were directed to suffer simple imprisonment for two months. They were acquitted of the offences punishable under Sections 392 and 394 read with Sections 397, 458, 34 and 427 so also under Section 4 punishable under Section 25 of the Arms Act.