PRAKASH DATTARAM KOLGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The two appellants have fled the present appeal, being aggrieved by their conviction for the offence punishable under Sec. 325 read with Sec. 34 of the Indian Penal Code (for short, "the IPC") and on being sentenced to suffer R.I. for a period of two years and assail their conviction under Ss. 504, 506 read with Sec. 34 of the IPC.

(2.) I have heard learned counsel Mr.Bhatkar for the appellants and learned APP Mr.Dabake for the State.

(3.) The present appellants are the original accused Nos.1 and 2 in Sessions Case No.8 of 1994, tried by the Additional Sessions Judge, Ratnagiri, for the offences punishable under Ss. 307, 504 and 506 read with Sec. 34 of the IPC. The prosecution case can be briefy narrated as under :-