PRAKASH @ BUDDHA RAMCHANDRA SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants herein are convicted for the offence punishable under section 120B, 302 read with section 34 of the Indian Penal Code and sentenced to suffer R.I. for the period of 3 years each for offence punishable under section 120B of the Indian Penal Code and further sentenced to suffer Imprisonment for Life and to pay fine of Rs. 10,000/- each I.d. to suffer R.I. for two years for offence punishable under section 302 read with section 34 of the Indian Penal Code, by Sessions Judge, Solapur in Sessions Case No. 164 of 2011 vide Judgment and Order dated 8/5/2014. Hence, these appeals.

(2.) Such of the facts necessary for the decision of these appeals are as follows :

(3.) At the trial, the prosecution has examined 12 witnesses to bring home guilt of the accused. It is the case of the prosecution that the original accused Nos. 3, 4, 5 and 6 had conspired to eliminate Bajrang Dhavane. That the accused Nos. 1 and 2 had assaulted him on the spot.