RAMESH LASHA PALVA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellants have questioned the legality and correctness of Judgment and Order dtd. 12/11/2014 passed by 2nd Additional Sessions Judge, Thane in Sessions Case No.83 of 2011, convicting them under Sec. 302 read with 34 of The Indian Penal Code (for short, "I.P.C. ") and are sentenced to suffer imprisonment for life and also to pay a fine of Rs.1,000.00each, in default of payment of fine to further suffer rigorous imprisonment for 3 months by each of Appellants.

(2.) Heard Ms.Megha Bajoria, learned Advocate appointed by Legal Aid Committee to represent Appellants and Mr.Ajay Patil, learned A.P.P. for Respondent-State. Perused entire record.

(3.) The facts which are necessary to decide present Appeal can briefly be stated thus :-