GANGARAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by the judgment and order dated 5.8.2008, passed by the Ad hoc Additional Sessions Judge, Pandharkawda (Kelapur)in Session Trial convicting the appellants for the offence punishable under Section 302 r/w 34 of Indian Penal Code and sentencing them to suffer imprisonment for life and to pay a fine of Rs.2000/- each, in default of payment of fine to further suffer rigorous imprisonment for one year and further convicting the appellants for the offence punishable under Section 201 r/w 34 of Indian Penal Code and sentencing them to suffer rigorous imprisonment for three years and to pay a fine of Rs.2000/- each, in default of payment of fine to further suffer rigorous imprisonment for one year, the present criminal appeals have been filed by both the accused persons.

(2.) In support of the criminal appeals, learned Counsel for the appellants in both appeals made the following submissions.

(3.) Learned A.P.P. for respondent in both appeals supported the impugned judgment and order and took us through the impugned judgment, stating that enough evidence was on record to convict the appellants. He, therefore, prayed for dismissal of both the appeals.