BHAGTAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal Appeal No. 643/2005 is filed by the appellants original accused Nos. 2 and 3 challenging their conviction under Section 304-I read with Section 34 of the Indian Penal Code and imposition of sentence of 7 years rigorous imprisonment and fine of Rs. 2,000/- each, recorded by the learned Sessions Judge, Gondia in Special Criminal Case No. 11/2001.

(2.) Criminal Appeal No. 240/2006 is filed by the State seeking enhancement of sentence awarded to the accused.

(3.) The prosecution case, in short, is that :-