KAMALBAI GORAKH KOLI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants, who stand convicted for offence punishable under Section 302 read with section 34 of the Indian Penal Code and sentenced to imprisonment for life and to each pay fine of Rs. 1,000/- with a default condition of undergoing simple imprisonment for two months in the event of non payment of fine, by the Additional Sessions Judge, Dhule, by judgment dated 21.8.2009. by this appeal question the correctness of their conviction and sentence.

(2.) Such of the facts as are necessary for the decision of this appeal may briefly be stated thus.

(3.) On committal of the case to Court of Sessions, charge vide Exh.4 came to be framed against the appellants for offence punishable under Section 302 read with section 34 of the Indian Penal Code. Original accused No.l Kamalbai is the mother-in-law of deceased Motanbai while original accused No.2 Rajendra and original accused No.3 Sunandabai are the brother-in-law and sister-in-law of deceased Motanbai, respectively. The trial Court accepted the evidence of the prosecution and convicted and sentenced the appellants as aforestated.