KIRAN ARJUNSINGH RATHOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) This appeal is preferred against the judgment and order dtd. 1/1/2020 passed by the learned Additional Sessions Judge, Yavatmal in Sessions Trial No.100 of 2014, whereby the learned Additional Sessions Judge, convicted the appellants for the offences punishable under Ss. 307 and 324 r/w Sec. 34 of the Indian Penal Code. The appellant No.1 is convicted for the offence punishable under Sec. 506 of the Indian Penal Code. The sentence awarded to them on different counts is as under:

(3.) The facts relevant for the decision of this appeal may be stated in brief. :