GITA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is filed by the accused persons who were tried in Sessions Trial No. 207/2001, and convicted for offence punishable under section 302 read with section 34 of the Indian Penal Code.

(2.) The accused No. 1 Sau. Gita and the accused No. 2 Lata are the real sisters of the deceased Vimal, who is the wife of the accused No. 4 Uttam. The accused No. 3 is the brother of the deceased, whereas accused No. 5 is her father.

(3.) It was alleged by the prosecution is as follows :-