KAMALABAI DEELIP DEORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants herein are convicted for the offence punishable under section 302 of Indian Penal Code and sentenced to suffer RI for life with fine of Rs.5,000/- each, in default to suffer further RI for one year by the learned Sessions Judge, Nashik in Sessions Case No.35 of 2008 in Crime No.175 of 2006.

(2.) Such of the facts necessary for the decision of this Appeal are as follows:-

(3.) The prosecution has examined P.W. 3 Kamal Wagh and P.W.