SANTOSH DATTU PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an appeal by the appellants who are the original accused, against the judgment and order passed in Sessions Case No. 58/2013 dtd. 18/4/2014 by the learned Additional Sessions Judge, Kopargaon (hereinafter referred to as the "trial Court "). Under the impugned judgment, both the appellants have been convicted for the offence punishable under Sec. 302 read with Sec. 34 of the Indian Penal Code (for short "I.P.C. "). Accordingly both of them are sentenced to suffer imprisonment for life each and to pay fne of Rs.5,000.00 each, in default to suffer rigorous imprisonment for one year each.

(2.) The appellants - accused are in jail since their arrest made on 1/4/2013 in this crime.

(3.) The story of the prosecution, in nutshell, is as under :