SUNIL KHERGADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant along with his younger brother was convicted under Section 302 read with Section 34 of the Indian Penal Code (45 of 1860) (hereinafter referred to as 'IPC') and sentenced to undergo life imprisonment by the Court of 2nd Additional Sessions Judge, Nagpur. They were also sentenced to pay a fine of Rs.300/- each, a default sentence of two months. .

(2.) In appeal before the High Court of Judicature Bombay, Nagpur Bench, the High Court declined to interfere with the conviction and sentence, and hence, the present appeal.

(3.) The appellant's younger brother-Sanjay had also filed a Special Leave Petition before this Court as Special Leave Petition (Criminal) No. 7667 of 2007. Since he had not surrendered, as required under the Rules, the Special Leave Petition filed by him was dismissed by Order dated 02.05.2008.