SHIVAJI KEDARJI GHORPADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the original accused nos. 2 to 7 - appellants herein, have impugned the judgment and order of conviction rendered by the Additional Sessions Judge, Kolhapur in Sessions Case No. 47 and 48 of 1997 dated 3rd April, 1998.

(2.) The appellants have been convicted of the offences punishable under Ss. 148, 302 r/w 148 and 149 of the Indian Penal Code for having committed two murders and were sentenced to suffer life imprisonment on two counts along with fine of Rs.5,000.00 each. Rest of the nine accused have been acquitted.

(3.) The prosecution story, in brief, can be stated as follows :-