GULAB DASHRATH OHOL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the appellants/accused and learned APP for the respondent State. By the present appeal, appellant Nos. 1, 2 and 3 (i.e. original accused Nos. 1, 2 and 3) take exception to the conviction and sentence imposed upon them by way of judgment and order dated 18th May, 1992 rendered by the learned Additional Sessions Judge, Pune, in Sessions Case No. 652 of 1988 thereby convicting them for the offences punishable under section 302 read with section 34 of Indian Penal Code and sentencing them to suffer imprisonment for life.

(2.) It is to be noted that the Criminal Appeal No. 285 of 1992 preferred by accused No. 4 Mahesh Phadatare, was abated and disposed of by an order dated 24th February, 2012, since he expired during the pendency of the appeal.

(3.) Brief facts of the prosecution case giving rise to the present appeal can be summarized as under: