ANDY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Yesterday, when the matter was called out for orders, none appeared on behalf of the intervener, and therefore, we adjourned the matter to the date and have taken up for hearing today.

(2.) We have heard Mr. Mundargi, learned senior counsel appearing on behalf of the Applicant and Mr. Hulke, learned APP for the Respondent-State.

(3.) The Applicant - who is original accused No.7 along with 10 others was tried by the Additional Sessions Judge, Nashik in Sessions Case No.266 of 2017 for the offences punishable under sections 120-B, 143, 147, 148, 302, 307 read with 149 of the Indian Penal Code, 1860 and section 37(1)(3) read with section 135 of the Maharashtra Police Act. The Applicant and 6 others came to be convicted for the offence punishable under sections 302 and 307 read with 149 and 120-B of IPC and sentenced to suffer rigorous imprisonment for life and 7 years respectively.