RAVINDRA PREMDAS DHOKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these appeals are being disposed of by common judgment since in both these appeals the challenge is to the judgment and order dated 27 th April, 2005 passed by Addl. Sessions Judge, Palghar at Thane in Sessions Case No. 149 of 2003 convicting the appellants-accused for the offence punishable under Section 302 r/w 34 of IPC. By the impugned judgment and order the appellants have been sentenced to suffer imprisonment for life and to pay fine of Rs.500/- each and in default to suffer RI for 15 days. The appellants-accused3 have been acquitted for the offences punishable under Sections 504 and 510 of IPC.

(2.) The appellant in Criminal Appeal No. 920 of 2005 was accused No. 1 and the appellant in Criminal Appeal No. 930 of 2005 was accused No. 2 in Sessions Case No. 149 of 2003 and they would be referred to as per their status before the trial court.

(3.) Briefly, the prosecution case is as under: