NANA KESHAV LAGAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These two appeals are against the common judgment of the High Court of Bombay at Aurangabad, in Cri.A.No.611 of 2003, dated 16.01.2006.

(2.) The appellant in Crl.A.No.1010 of 2008 is A4 and the appellants in Crl.A.No.1011 of 2008 are A2 and A3. In all, four accused were prosecuted and convicted by the learned Sessions Judge. The accused preferred an appeal before the High Court against the conviction and sentence imposed on them by the learned Sessions Judge in Sessions Case No.191 of 2002, by its judgment dated 21.08.2003.

(3.) All the accused were convicted for offences under Section 302 read with Section 34 and Section 324 read with Section 34 of I.P.C. They were sentenced to undergo rigorous imprisonment for life, apart from payment of fine of Rs.500/- and in default to undergo further rigorous imprisonment for six months for the offence under Section 302 read with Section 34 of I.P.C. and one year rigorous imprisonment, along with fine of Rs.300/- and in default to undergo one month rigorous imprisonment for the offence under Section 324 read with Section 34 of I.P.C. The appellants stated to have paid the fine amount on 21.08.2003 itself. The High Court having upheld the conviction and sentence imposed against the appellants, they have come forward with these appeals. The first accused-Keshav died and the remaining accused are before us.