CHANDRAKANT KRISHNA JADHAV Vs. CHANDRAKANT KRISHNA JADHAV

JUDGEMENT

(1.) Heard rival arguments at length on all the three appeals. Criminal Appeal No.433 of 2010 is preferred by all eighteen appellants original accused challenging the judgment and order dated 7th June, 2010 passed by Additional Sessions Judge, Kolhapur. By the said impugned judgment and order all 18 accused were convicted for the offence punishable under Section 304 Part II, Section 326 and 341, all read with Section 149 and Sections 144, 147, 148 of IPC. For the offence under Section 304 Part II of IPC all the appellants-accused were sentenced to suffer R.I. for five years each. For the offence under Section 326 read with Section 149 of IPC, they were sentenced to suffer RI for three years each and to pay fine of Rs.1000/- in default to suffer RI for one month each. For the offence under Section 341 read with Section 149 of IPC all the appellants/accused were sentenced to pay a fine of Rs.500/- each, in default to suffer SI for 15 days each.

(2.) Criminal Appeal No. 752 of 2010 is also preferred by the State for enhancement of the punishment imposed against all the appellants/accused for the offence under Section 304 Part II, read with Section 149 of the IPC.

(3.) The case of the prosecution in nut-shell is as under : -