GOVIND RANGRAO BIRAJDAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is filed challenging the judgment and order of crapl285.99 conviction dated 5.7.1999, in Sessions Case No. 39 of 1998 passed by the learned Additonal Sessions Judge, Nilanga thereby convicting the appellants for the offences punishable under Section 324 r.w. 34 of I.P.C. and sentencing them to suffer R.I. for one year each with fine of Rs.1000/- each i/d to suffer R.I. for one months.

(2.) The prosecution case, in brief, is as under;-

(3.) The learned Additional Sessions Judge, Nilanga after framing necessary points and recording evidence and after hearing the parties has acquitted all the accused for the offence punishable under Section 302 r.w. 34 of I.P.C. However, the learned Judge has convicted the present appellants, who are original accused Nos. 1 and 2 for the offences punishable under Section 324 r.w. 34 of I.P.C. and sentenced them to suffer R.I. for one year each with fine of Rs.1000/- each i/d to suffer R.I. for one months. Hence, the judgment of the learned Sessions Judge is under challenge in this appeal. crapl285.99