Y. K. Sabharwal, J. - (1.)Criminal Appeal No. 501 of 1999 is a statutory appeal. It has been filed by Ganesh K. Gulve challenging the judgment and order of the High Court dated 25-2-1999 setting aside the judgment of acquittal passed by the trial Court in his favour. The High Court has held him guilty for offences punishable under Sections 147, 148, 302, 307 and 452 read with Section 149, IPC and sentenced him to life imprisonment.
(2.)Criminal Appeal Nos. 324 of 2000, 156, 158 and 159-161 of 2002 have been filed by accused challenging the judgment and order of the High Court confirming their conviction and sentence imposed by the trial Court.
(3.)For commission of offences punishable under Sections 147, 148, 149, 302, 307, 324, 326, 452 and 34, IPC and certain other offences, 60 accused persons were tried in the Sessions Court. The trial Court convicted 13 of them for offences punishable under Sections 147, 302 read with Section 149, Sections 149 and 307 read with Section 149 and Section 452 read with Section 149, IPC. They are accused No. 20 Ramchandra Krishna Kamble, accused No. 21 Bhawan alias Dharmaji Krishna Kamble, accused No. 22 Narhari Krishna Kamble, accused No. 23 Pandurang Krishna Kamble, accused No. 25 Babu Sopan Mandate, accused No. 27 Namdev Pandurang Kamble, accused No. 28 Venkati Govind Yenjane, accused No. 36 Madan Kerba Jagtap, accused No. 44 Rukhmaji Babarao Jagtap, accused No. 49 Shivaji Kerba Jagtap, accused No. 50 Ashok Dattarao Jagtap, accused No. 52 Uttam Chandrabhan Jagtap and accused No. 53 Shesherao Tukaram Kodale. Imprisonment for life was imposed on them for offence under Section 149 read with Section 302, IPC besides payment of fine and imprisonment in case of default in payment of fine as also varied punishments in respect of other offences.