GANESH BACHHU VALVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 18th February 2016 in Sessions Case No.581 of 2014 passed by the K. Talekar learned Additional Sessions Judge, Thane, whereby and whereunder the appellants were convicted for the offence punishable under section 302 read with 34 of the Indian Penal Code , 1860 ('the Penal Code ') and sentenced to suffer imprisonment for life and pay fine of Rs.1,000/- each, with default stipulation, for having committed murder of Rajaram Bambre ('the deceased').

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

(3.) Being aggrieved by and dissatisfied with the judgment of conviction and order of sentence for the offence punishable under section 302 of the Penal Code, the accused-husband and wife, duo- have preferred this appeal.