JAFAR KHIJAR SHEIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants herein take exception to the judgment and order passed by District Judge- 10 and Additional Sessions Judge, Pune in Sessions Case No. 1085 of 2009 dated 27th of April 2012, thereby convicting the appellants for the offence punishable under section 302 and 307 read with 34 of Indian Penal Code and sentencing them to suffer rigorous imprisonment for life and to pay fine of Rs.5000 (Rs. Five Thousand only) each in default, to suffer rigorous imprisonment for six months as well as for the offence punishable under section 201 read with 34 of Indian Penal Code and sentencing them to suffer rigorous imprisonment for 3 years and to pay fine of Rs.3000 (Rs. Three Thousand only) each in default, to suffer rigorous imprisonment for three years.

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

(3.) The case needs to be appreciated under four categories :-