(1.) Heard learned counsel for the appellants (original accused Nos. 1 and 2) and the learned APP for the respondent State. The challenge in both the present appeals is to the judgment and order dated 21st November, 2002 rendered by the learned Additional Sessions Judge, Palghar, in Sessions Case No. 90 of 1999 thereby convicting the appellant No. 1 Allimohammad Ajgaralli Khan and appellant No. 2 Shakil alias Sunil Abdul Raheman Khan, for the offence punishable under Section 302 read with Section 34 of Indian Penal Code and sentencing them to suffer imprisonment for life and also convicting them for the offence punishable under Section 307 read with Section 34 of Indian Penal Code and sentencing them to suffer R.I. for 10 years and also convicting them for the offence punishable under Section 397 read with Section 34 of Indian Penal Code and sentencing them to suffer R.I. for five years and also convicting them for the offence punishable under Section-341 read with Section 34 of Indian Penal Code and sentencing them to suffer R.I. for one month and further convicting them for the offence punishable under Section 201 read with Section 34 of Indian Penal Code and sentencing them to suffer R.I. for seven years.
(2.) Briefly stated, the prosecution case, which gave rise to the present appeals, is as follows:--
(3.) Accordingly, the learned Additional Sessions Judge, Palghar, framed the charge against accused Nos. 1 and 2 for the offences punishable under Sections 302, 307,394,397, 341 and 201 read with Section 34 of Indian Penal Code on 22nd November, 2009 at Exh.4, However, the accused Nos. 1 and 2 pleaded not guilty to the said charges and claimed to be tried.