UDAY RAMESH CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS criminal appeal is filed by the appellants original accused Nos. 1, 2 and 3, being aggrieved by the judgment and order dated 21st September, 1999, passed by the learned Sessions Judge, Ratnagiri. By the impugned judgment and order, the learned Sessions Judge convicted all the three accused for the offence punishable under section 302 read with section 34 of the Indian Penal Code and sentenced each of them to suffer life imprisonment and to pay a fine of Rs. 1,000/- each, or in default, to undergo rigorous imprisonment for a period of one year.

(2.) THE learned Sessions Judge also convicted the appellants for offence punishable under section 376 (g) read with section 34 of the Indian Penal Code and sentenced each of them to suffer life imprisonment and to pay a fine of Rs. 1,000/- each, or in default, to undergo rigorous imprisonment for a period of one year.

(3.) THE learned Sessions Judge also convicted all the three accused/appellants for offence punishable under section 201 read with section 34 of the Indian Penal Code and sentenced each of them to undergo rigorous imprisonment for a period of two years and to pay fine of Rs. 1,000/- each, or in default, to undergo further rigorous imprisonment for a period of one year.