ROCKY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Though this appeal, the appellants are challenging the judgment and order dtd. 15/2/2019 passed by learned Additional Sessions Judge, Nagpur in Sessions Trial No. 207/2017, whereby the appellants have been convicted and sentenced to undergo rigorous imprisonment for life and to pay fine of 5,000/- for the offence Rs. 5,000/- for the offence punishable under Sec. 302 read with 34 of the Indian Penal Code (IPC).

(3.) Shortly stated, the persecution's case in brief runs as under:-