REVAN SUDAM KANHERE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants have challenged the judgment and order dtd. 31/3/2018 passed by the Additional Sessions Judge, Solapur in Sessions Case No.305/2014. Both the appellants were convicted for commission of the offence punishable under Sec. 306 read with 34 of the Indian Penal Code. They were sentenced 3 of 24 01-apeal-547-18(STM) to suffer RI for ten years each and to pay fine of Rs.1,000.00 each and in default to suffer further RI for three months each. They were also convicted for commission of the offence punishable under Sec. 498-A read with 34 of IPC and were sentenced to suffer RI for three years each and to pay fine of Rs.500.00 each and in default of payment of fine to suffer RI for 15 days each. Both the sentences were directed to run concurrently. They were given set off for the period undergone as under-trial prisoners under Sec. 428 of Cr.P.C.

(2.) The appellant No.1 was directed to pay compensation of Rs.1.00 Lakh to the parents of the deceased Rekha under Sec. 357(3) of Cr.P.C. within a period of three months from the date of the judgment and order. Learned trial Judge directed that if the same was not tendered in the stipulated time, the same was to be recovered in accordance with law after the appeal period was over and if there was no stay by this Court. respectively. There was one more accused i.e. accused No.2 Audumbar Kanhere. He was brother of accused No.1 and son of accused No.3. He was acquitted from both these charges.

(3.) Heard Shri Jaydeep Mane, learned counsel for the appellants and Smt. Veera Shinde, learned APP for the State.