RANJITSINGH GULABSINGH CHUNGADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant is assailing the judgment of conviction dated 30-6-2017 rendered by the Additional Sessions Judge, Akola in Sessions Trial 234/2002.

(2.) The appellant, who shall be hereinafter referred to as the accused, and one Bajrang faced trial for offences punishable under Sections 353, 294, 506 and 307 read with Section 34 of the Indian Penal Code and Section 25 read with 4 of the Arms Act.

(3.) The co-accused Bajrang is convicted for offence punishable under Section 353 of the Indian Penal Code and is sentenced to suffer rigorous imprisonment for six months and to payment of fine of Rs. 500/-. Bajrang is further convicted for offence punishable under Section 506 of the Indian Penal Code and is sentenced to suffer rigorous imprisonment for six months and to payment of fine of Rs. 500/- and is further convicted for offence punishable under Section 294 of the Indian Penal Code and is sentenced to suffer rigorous imprisonment for three months and to payment of fine of Rs.500/-. It is stated at the bar that the accused Bajrang has not preferred an appeal presumably as he served the sentence as under trial.