AMRUTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal has been preferred by the Appellants challenging their conviction and sentence awarded by the 3rd Addl. Sessions Judge, Nanded in Sessions Case No. 123 of 1996. The learned trial Judge has convicted the Appellants for offence punishable under Section 324 r.w. 34of I.P.C. and sentenced them to suffer S.I. for six months and to pay a fine of Rs. 1000/-, in default, to suffer S.I. for three months.

(2.) On perusal of the impugned judgment and the record and proceedings made available, the prosecution story, in nutshell is as under:

(3.) Consequent upon committal of the case, the Sessions Court framed charge for the offences punishable under Section 307 r.w. 34 of I.P.C. and Section 324 r.w. 34 of I.PC. Against the accused. The learned trial Court, after trial, convicted and sentenced the original accused Nos. 1 and 2 as mentioned above and acquitted the original accused No. 3 of the charges levelled against him. Hence, this appeal by the Appellants- original accused Nos. 1 and 2.