PANDURANG SHANKARRAO PADWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the respective parties.

(2.) The challenge in this appeal is to the judgment and order dated 4 th October, 2008 rendered by the learned Additional Sessions Judge, Pune, in Sessions Case No.437/2007 thereby convicting the appellant nos.1 to 3 (original accused nos.1 to 3) (hereinafter referred to as per their original status as "accused nos.1 to 3") for the offence punishable under Section 302 read with 34 of IPC and sentencing each of them to suffer imprisonment for life and to pay fine of Rs. 5000/-, in default, to suffer simple imprisonment for six months and also convicting them for the offence punishable under Section 352 read with 34 of IPC and sentencing each of them to suffer imprisonment of three months and pay fine of Rs.500/-, in default, to suffer simple imprisonment for seven days and directing that parents of deceased Mayur Damle be paid compensation under Section 357 of Cr.P.C. after depositing the fine amount of Rs.15,000/-, after the period of appeal is over.

(3.) Brief facts of the prosecution case which gave rise to the present appeal are as follows :-