MURLIDHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is filed by the accused Nos. 1 and 3 of Sessions Case No. 128 of 1996 against their conviction for offence punishable under Sections 302, 364, 394 and 201 read with Section 34 of the Indian Penal Code (for short, "I.P.C.").

(2.) The Appellants along with one Sheikh Shabbir (accused No. 2) were tried for the said offences alleging that they all in furtherance of their common intention kidnapped Dilip Vithalrao Domade and Ashok Hemsingh Mohare in order that they could be robbed and murdered and accordingly robbed them of the amount of Rs. 1,25,000/- and committed their murder and thereafter knowingly caused the evidence of the said offence to disappear by burying and disposing of the dead bodies of Dilip and Ashok with intent to screen themselves from the legal punishment.

(3.) The prosecution examined in all 22 witnesses. But the witnesses who are relevant are as follows.: