SAMAYYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellants were charged for commission of offence punishable under Section 302 read with Section 34 of Indian Penal Code for intentionally and knowingly causing the death of Hanmantu Sambayya Torem on 15th June, 2002 between 10-00 p.m., and 10-30 p.m., at village Nandigaon.

(2.) Both the appellants-accused were convicted for offence punishable under Section 302 read with Section 34 of Indian Penal Code, and were sentenced to undergo Life Imprisonment and a fine of Rs.500/- each, in default thereof, further Rigorous Imprisonment for three months each.

(3.) The appellants are, therefore, before this Court in the present appeal.