- (1.) Both these appeals can be decided by this common judgment. Criminal Appeal No.363 of 2010 is filed by original accused Nos.1 to 11 and 16 of Sessions Case No. 1 of 2008 and Criminal Appeal No.391 of 2010 is filed by original accused No.13 of same case.
(2.) The appellants were convicted for offences punishable under sections 143, 147, 148, 302, 307, 323, 324, 325 read with section 149 of the Indian Penal Code. They were sentenced to suffer imprisonment for life and to pay a fine of Rs.1000/ with a default clause for offence punishable under section 302 read with section 149 of the Indian Penal Code. They were also sentenced to suffer rigorous imprisonment for six years and to pay a fine of Rs.500/ each with a default clause for the offence punishable under section 307 read with section 149 of the Indian Penal Code. They were further sentenced to suffer rigorous imprisonment for three years for offence punishable under section 148 of the Indian Penal Code, but they were not separately sentenced for offences punishable under sections 143, 323, 324, 325 read with section 149 of the Indian Penal Code.
(3.) In addition to this, original accused Nos.6 Popat & accused No.7 Rambhau (appellant Nos. 6 & 7 in Criminal Appeal No.391 of 2010) are also convicted for the offence punishable under section 4 read with section 25 of the Arms Act and were sentenced to suffer rigorous imprisonment for one year.;