HEDYA SONAJI GAVIT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appeal is filed against the judgment and order of Sessions Case No.13 of 2012, which was pending in the Court of learned Additional Sessions Judge, Nandurbar. The Trial Court has convicted and sentenced the Appellants for the offences punishable under Section 302 read with 149, Section 307 read with 149 and Section 147 of the Indian Penal Code. Appellant Nos.1, 2 and 4 are convicted for the offence punishable under Section 148 of the Indian Penal Code also. Original Accused No.5 (Katya Gavit) is acquitted by the Trial Court of all these offences.

(2.) Both the sides are heard.

(3.) In short, the facts leading to institution of the appeal can be stated as follows: