HANUMAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants have questioned the correctness and legality of their conviction u/s. 302 r/w. 34 of The IPC, for which they were sentenced to suffer life imprisonment and for the offence punishable u/s. 201 r/w. 34 of The IPC, they were sentenced to suffer rigorous imprisonment for 3 years in Sessions Case No.10/2008 vide judgment and order dated 05/06/2009 by The Additional Sessions Judge, Gangakhed.

(2.) Such of the facts as are necessary for the decision in this appeal can be summarized as follows :

(3.) For the proper appreciation of the submissions of learned counsel for the appellants and of learned A.P.P. it is necessary to advert to the evidence of material witnesses examined by the prosecution before the Trial Court.