Vithal Pandurang Mandare vs State Of Maharashtra
2016 Latest Caselaw 522 Bom

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                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               CRIMINAL APPELLATE JURISDICTION




                                                                                    
                           CRIMINAL APPEAL NO. 594 OF 1996




                                                            
          1.     Mahadeo Pirappa Mehtre                          )
          2.     Gurusiddha Pirappa Mehtre                       )




                                                           
          3.     Shivanna Pirappa Mehtre                         )
          4.     Malsiddha Pirappa Mehtre                        )
          5.     Sidharam Mahadeo Jodmote                        )
          6.     Mallu Mahadeo Jodmote                           )
          7.     Vithal Mahadappa Adole                          )




                                                
          8.     Dattu Malsidha Rupnar                           )
          9.     Dagadu @ Sikandar Mh.Nadaf
                                     ig                          )
          10.    Jilani Amin Nadaf                               ).Appellants.
                                   
                                                                 Orig.Accusd Nos.1 to
                                                                 10)
                       vs.
          1.     The State of Maharashtra                        )
          2.     Soma Amanna Pujari                              )
            


          3.     Malsidha Naikwade                               )
          4.     Sonabai Malsidha Naikwade                       )..Respondents
         



          Mr.A.A.Kumbhakoni, Senior Counsel a/w Mr. S.B.Lolge a/w Mr. Shardul





          Singh a/w Mr. Udayan A. Shah i/b. Mr. P.G. Sarda for the appellants.
          Ms. A.A.Mane, APP, for the State.

                                          CORAM: SMT. SADHANA S.JADHAV, J.
                                          DATE : 10th March, 2016.





          P.C.

                          For the reasons to be recorded separately, the following order




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          is passed :-

                                           ORDER

(i) The appeal filed by original accused No. 3 - Shivanna Pirappa

Mehtre, accused No.4 - Malsiddha Pirappa Mehtre, accused No.7 - Vithal

Mahadappa Adole, accused No.8 - Dattu Malsidha Rupnar and accused

No.10 - Jilani Amin Nadaf is allowed.

(ii) They are acquitted of the offence punishable under Section 324

of Indian Penal Code.

(iii) Appeal stands abated as against original accused No.1 -

Mahadeo Pirappa Mehtre.

(iv) Appeal against original accused No.2 - Gurusiddha Pirappa

Mehtre, accused No.5 - Sidharam Mahadeo Jodmote, accused No.6 - Mallu

Mahadeo Jodmote and accused No.9 - Dagadu @ Sikandar Mh.Nadaf is

hereby dismissed.

(v) The conviction of the said persons for the offence punishable

under Section 324 read with Sections 147,148 and 149 is hereby confirmed.

They are sentenced to the period already undergone.

(vi) The sentence of fine is maintained.

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          (vii)           Their bail bonds stand cancelled.

          (viii)          The learned Sessions Judge, Solapur, shall call upon the




                                                                                      

complainants - (1) Soma Amanna Pujari, (2) Malsidha Naikwade and (3)

Sonabai Malsidha Naikwade and award them compensation as recorded by

the Sessions Court.

Appeal stands disposed of accordingly.

(SMT.SADHANA S.JADHAV, J.)