MANGESH ARJUN BHOSALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) All these appeals are fled against one and the same judgment and order dtd. 12/8/2015 passed by the Ad-hoc Additional Sessions Judge, City Civil and Sessions Court at Mumbai in Sessions Case No. 233 of 2014. All these appeals were therefore, heard together and they are being disposed of by this common judgment.

(2.) The appellants were accused Nos.1 to 3 before the trial court. By the impugned judgment and order, the trial court convicted them for the ofences punishable under Sec. 302 and 506 (ii) read with 34 of the Indian Penal Code (for short 'IPC ') and awarded life imprisonment and rigorous imprisonment for three months respectively.

(3.) The deceased Kamal Hanumant Mane was the mother of accused No.3 Naina. At the relevant time, the deceased was residing at Mankhurd with accused No.3, accused No.2 Atul, who is the husband of accused No.3 and son of accused No.3 namely Aakash from her frst husband.