SURESH Vs. STATE

JUDGEMENT

(1.) Heard Mr. Anoop Gaonkar, learned Counsel under the Legal aid scheme for the appellants and Mr. Pravin Faldessai learned Additional Public Prosecutor for the respondent.

(2.) The present appeal challenges the judgment and sentence dated 13.03.2015, passed by the learned Additional Sessions Judge-1, Margao-Goa, in Sessions Case No.07/2014, by which both the appellants/accused were convicted under Section 302 read with Section 34 of Indian Penal Code and sentenced to undergo imprisonment for life and to pay fine of Rs. 10,000/- each, in default, to undergo simple imprisonment of one year.

(3.) Facts that are material for deciding this appeal are as under :