ASHOK PUNDALIK GAVADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 2nd December, 2015, passed by the learned Additional Sessions Judge, Gadhinglaj, in Sessions Case No.11 of 2014, whereby the appellants (accused no.1 Ashok and accused no.2 Ramesh) came to be convicted for the offence punishable under Section 302 read with Section 34 of the Indian Penal Code, 1860 ('the Penal Code') and sentenced to suffer imprisonment for life and pay fne of Rs.5,000/- each, with further direction to accused no.1 Ashok to pay a sum of Rs.3,00,000/- by way of compensation to Laxmi, Rugved and Rutik, the wife and sons of Gurunath Tarlekar (the deceased), with default stipulation.

(2.) Shorn of superfuities the prosecution case runs as under:

(3.) Being aggrieved by and dissatisfed with the impugned judgment of conviction and order of sentence, accused nos.1 and 2 have preferred this appeal.