HARIDAS KISAN HEPTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These two appeals are decided by this common judgment in view of the fact that these two appeals arise out of judgment and order of conviction dated 31.12.2002 in Sessions Case No.25/2001. By the impugned judgment, the appellants in these two appeals are convicted for an offence punishable under Sections 147, 148, 149, 324, 304-II of the Indian Penal Code (IPC). Their sentence for conviction under Section 147 of the IPC is rigorous imprisonment for one year and to pay a fine of Rs.300/-, under Section 148 of the IPC is rigorous imprisonment for one year and to pay a fine of Rs.300/-, under Section 149 of the IPC is rigorous imprisonment for one year and to pay a fine of Rs.300/-. For an offence under Section 324 of the IPC sentence is rigorous imprisonment for one year and to pay a fine of Rs.300/- and for an offence under Section 304-II of the IPC, sentence is for rigorous imprisonment for eight years and to pay a fine of Rs.300/-. All the sentences are directed to run concurrently.

(2.) Criminal Appeal No. 31/2003 is filed by accused no.2- Kisan and accused no.3-Haridas. They are represented by Mr. R. S. Khemuka, Advocate. Criminal Appeal No. 260/2003 is filed by accused no.1-Bhujang, accused no.6-Kawadu and accused no.9- Rajeshwar. They are represented by Mr. R. P. Joshi, Advocate. The State is represented by Mr. A.M. Joshi, A.P.P. In both these appeals, appellants will be referred to by their position in the trial Court.

(3.) In Sessions Case No.25/2001, charge was framed against in all 14 accused persons including these five persons in these two appeals.