SACHIN LAXMAN DANDEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal Appeal No. 1032 of 2015 is filed by Original Accused No. 2 and Criminal Appeal No. 1033 of 2015 is filed by Original Accused No. 1. Accused No.1 is the father of Accused No. 2.

(2.) Both Appeals question legality of Judgment and Order dtd. 18/8/2015 passed by learned Additional Sessions Judge, Palghar in Sessions Case No. 31 of 2011, convicting both Appellants under Sec. 235(2) of the Code of Criminal Procedure Code, 1973 (for short "Cr.P.C.") for offence punishable under Sec. 302 read with 34 of The Indian Penal Code, 1860 (for short "IPC") and sentencing both to suffer imprisonment for life with fine of Rs.1000.00 each, in default, to suffer rigorous imprisonment for one month.

(3.) Shorn of unnecessary details, facts of prosecution case which emerge from the record are as follows: