NAVNATH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The challenge in this appeal is to the judgment of conviction and order of sentence dtd. 29/3/2018 in Sessions Case No.282 of 2012. Vide the impugned judgment and order, the appellants herein have been convicted for the offence punishable under Sec. 307 read with Sec. 34 of Indian Penal Code and therefore, sentenced to suffer rigorous imprisonment for ten years and to pay a fine of Rs.25,000.00, in default, to suffer rigorous imprisonment for six months.

(2.) The facts, giving rise to the present appeal, are as follows:-

(3.) Crime came to be investigated. Statements of the persons acquainted with the facts and circumstances of the case were recorded. The medical papers of both the injured were obtained. The appellants, thus, came to be proceeded against by filing charge sheet.