IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.92 OF 2000

Dilip V. Parmar & Anr.        ...Appellant(s)

Versus

State of Maharashtra       ...Respondent(s)

With Criminal Appeal No.93 of 2000

O  R  D  E  R

Heard learned counsel for the parties.

The appellants of these appeals were convicted by the Trial Court under

Section 330 read with Section 34 of the Indian Penal Code, 1860.  Appellant No.1 in

Criminal Appeal No.92 of 2000 was sentenced to undergo rigorous imprisonment for

a  period  of  three  years  and  to  pay  fine  of  Rupees  three  thousand;  in  default,  to

undergo further imprisonment for a period of six months.  So far as Appellant No.2 in

Criminal Appeal No.92 of 2000 and appellants in Criminal Appeal No.93 of 2000 are

concerned, they were sentenced to undergo rigorous imprisonment for a period of two

years and to pay fine of Rupees five hundred each; in default,  to undergo further

imprisonment for a period of one month.  On appeal being preferred, High Court

confirmed the conviction.  Hence, these appeals by special leave.

...2/-

- 2 -  

Having  heard  learned  counsel  appearing  on  behalf  of  the  parties  and

perused the records, we are of the view that the Trial Court as well as the High Court

have recorded conviction of the appellants upon threadbare discussion of evidence

and no interference by this Court is called for.

The appeals, accordingly, fail and the same are dismissed.

The bail bonds of the appellants, who are on bail, are cancelled and they

are directed to be taken into custody forthwith to serve out the remaining period of

sentence  for which  the matter shall  be reported to this  Court by the  Trial  Court

within two months from the date of receipt of copy of this order.

......................J.       [B.N. AGRAWAL]

......................J.       [G.S. SINGHVI]

......................J.       [AFTAB ALAM]

New Delhi, October 22, 2008.