- (1.)THIS is a petition under section 482 of the Criminal Procedure Code, read with Article 226 of the Constitution of India.
(2.)THE petitioner Sadashiv Sable has been convicted under section 394 I. P. C. along with other co-accused, and sentenced to suffer R. I. for 5 years and to pay fine of Rs. 500/- in default, R. I. for 1 month by the learned Additional Sessions Judge, Greater Bombay, in Sessions Case No. 519 of 1986, decided on 20th February 1989. On that very date by the very Sessions Judge he has also been convicted under section 392 read with section 397 of the I. P. C. and sentenced to suffer R. I. for 7 years in Sessions Case No. 615 of 1986.
(3.)A brief background of the two cases may be noted :
(1) Sessions Case No. 519 of 1986:---On 25-10-1985 at about 2 a. m. the petitioner and his co-accused armed with weapons and travelling in a car followed a taxi coming from Sahar Airport, intercepted it at Vellore Gate, attempted to commit robbery and caused hurt in the process;

(2) Sessions Case No. 615 of 1986 : On 12-11-1985 the petitioner armed with a sword travelling in a car followed a taxi going from Bombay to Surat, overtook it soon after it crossed the city border and committed robbery by touching the sword to the throat of the passenger.