GAURI SINGH Vs. MANGHRU

JUDGEMENT

(1.) -The appellants are aggrieved by the judgment and order dated 20th April, 2007 passed by the High Court of Judicature at Bombay in Criminal Appeal No.533 of 1990 whereby they have been convicted under Sections 147, 149, 302 read with Sections 149, 324 and 326 of the Indian Penal Code and sentenced to undergo imprisonment for life, apart from other lesser sentences which are to run concurrently and payment of fine, setting aside their acquittal by the trial court.

(2.) Originally there were 16 accused namely:-

(3.) The trial court acquitted all the accused. The High Court upheld acquittal of accused Nos. 8, 9, 12, 13, 14, 15 and 16.