(1.) This appeal is directed against the judgment and order dated 17th April, 2015, passed by the learned Additional Sessions Judge, Mangaon, District Raigad, in Sessions Case No.20 of 2012, whereby and whereunder the appellants - accused were convicted for the offences punishable under Sections 302, 307, 324, 504 and 506 read with Section 149 and Sections 147 and 148 of the Indian Penal Code, 1860 ('the Penal Code'), and sentenced to suffer imprisonment for life and pay fne of Rs.15,000/- each for the offence punishable under Section 302 read with Section 149; rigorous imprisonment for the period of 10 years and fne of Rs.15,000/- each for the offence punishable under Section 307 read with Section 149 and varying periods of imprisonment and fne for the rest of the offences, with default stipulation.
(2.) The gravamen of indictment against the accused runs as under:
(3.) Being aggrieved by and dissatisfed with the impugned judgment of conviction and order of sentence, the accused are in appeal.
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