DIGAMBAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present criminal appeals arise out of the common Judgment & Order dtd. 13/12/2021 passed by the Aurangabad Bench of the Bombay High Court in Confirmation Case No. 1 of 2019 and Criminal Appeal Nos. 808 and 810 of 2019 whereby the High Court confirmed the death penalty and life imprisonment imposed upon the Accused No. 1-Digambar (Appellant in Criminal Appeal Nos. 221-222/2022) and Accused No. 2-Mohan (Appellant in Criminal Appeal No. 280/2023) respectively, for conviction for the offence punishable under Sec. 302 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") read with Sec. 34 IPC.

(2.) These Criminal Appeals arise from conspectus of facts adumbrated as follows:

(3.) We have heard Shri Sudhanshu S. Choudhari and Shri Subodh S. Patil, learned counsel appearing on behalf of the appellants and Shri Chinmoy Khaladkar, learned counsel appearing on behalf of the State.