The appellants Santosh Manohar Chavan Amit Ashok Shinde Yogesh Madhukar Chavan and Mahesh Dhanaji Shinde who were tried as accused Nos and hereinafter referred to as A- A- A- and ... A- in Sessions Case Nos and have assailed the impugned common judgment and order of the High Court of Bombay dated whereby their conviction in Sessions Case Nos and inter alia under Section B of the IPC and for offences under the Arms Act have been upheld by the High Court The death penalty imposed on the appellants by the learned Trial Judge has been confirmed by the High Court by the order under appeal apart from the punishment imposed under different Sections of the Penal Code as well as the Arms Act