DHARMENDRA PARAS CHAUHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Since the aforesaid four separate appeals are arising out of one and the same judgment dtd. 19/01/2013 passed by the Additional Sessions Judge, Vasai, with the consent of the learned counsel appearing for the parties, the same are being decided by this common judgment.

(2.) These four appeal are directed against the judgment and order dtd. 19/01/2013 passed by Additional Sessions Judge, Vasai, thereby convicting the appellants-original accused Nos.1 to 4 for the offence punishable under Sec. 302 of the Indian Penal Code (for short "IPC ") and sentenced to suffer imprisonment for life and to pay a fine of Rs.2500.00 each and in default to suffer further imprisonment for six months. The Accused Nos. 1 to 4 are further convicted for the offence punishable under Sec. 394 of IPC and sentenced to suffer R.I. for 5 years with fine of Rs.2500.00 each in default to suffer further R.I. for six months. Both the substantive sentences to run concurrently.

(3.) The prosecution story in nutshell can be summarized as under-