NIRMALA MARUTI GUNJAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal is directed against the judgment and order dated 15 th November, 2003, passed by the 5 th Additional Sessions Judge, Nashik, in Sessions Case No.79 of 2003, convicting the Appellants, who were the accused in the said case, of offences punishable under Section 302 of the IPC read with Section 34 of the IPC, Section 451 of the IPC read with Section 34 of the IPC and Section 342 of the IPC read with Section 34 of the IPC. The learned Additional Sessions Judge, Nashik, sentenced the Appellants as follows :

(2.) The Appellants, being aggrieved by the said judgment and order, have appealed to this Court. It would be convenient to refer to the Appellants, by the position held by them in the trial Court.

(3.) The prosecution case before the trial Court was in brief as follows :