AJIT ASHOKRAO GARJE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present criminal appeals, the Appellants have questioned the correctness of their conviction Under Section 302 r/w 34 of the Indian Penal Code and sentence of imprisonment for life and to pay a fine of Rs. 5000/ each with default stipulation of undergoing sentence of Simple Imprisonment for 3 months, awarded by Additional Sessions Judge, Parbhani, vide judgment and order dated 18.11.2009, rendered in Sessions Case No. 118/2008. As both these appeals arise out of Sessions Case No. 118/2008, they are being disposed of by this common judgment.

(2.) Case of the prosecution, as unfolded during the trial, is as follows:

(3.) Before we embark upon the submissions advanced before us by the rival parties, it may be useful, for better appreciation of the evidence, to advert to the material prosecution witnesses examined before the trial court.