(1.) This appeal is preferred under Sec. 374 of Code of Criminal Procedure challenging the Judgment and order dtd. 25/6/2013 passed by the learned Additional Sessions Judge, Gr. Bombay in Sessions Case No.39 of 2012 convicting the appellants for offence punishable under Sec. 302 r/w Sec. 34 of Indian Penal Code (for short "IPC") and sentencing them to suffer rigorous imprisonment for life and to pay fine of Rs.10,000.00 each.
(2.) The brief facts of the prosecution case which led to the trial are as follows :
(3.) Charge was framed against the accused for offence punishable under Sec. 302 r/w 34 of IPC vide order dtd. 15/6/2012.