BABU BHAIRU OVHAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant/original accused No.1 in this appeal, challenges his conviction under Section 302 of the Indian Penal Code (for short 'IPC') in Sessions Case No. 192 of 1993, by the learned Sessions Judge, Pune. The original accused No.2 challenges his conviction under Section 304 Part II of the IPC.

(2.) The prosecution case in short is as under :-

(3.) Heard the learned counsel for the appellants and the learned APP for the State. With their able assistance, we have perused the grounds raised in the Appeal Memo and the record including the notes of evidence.