JAGDISH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By these appeals preferred under Sec. 374 of the Criminal Procedure Code ('Cr.P.C'), the appellants have impugned the judgment and order dtd. 31/1/2020 passed by the learned Additional Sessions Judge, Solapur, in Sessions Case No. 63/2014, by which the learned Judge was pleased to convict the appellants for the offences punishable under Ss. 302, 120-B r/w 302, 34 of the Indian Penal Code and sentence them to suffer rigorous imprisonment for life and to pay fine of Rs.2,000.00 each and in default of payment of fine, to undergo simple imprisonment for two months each.

(2.) A few facts as are necessary to decide the appeals, are as under :

(3.) After hearing the parties, the learned Sessions Judge, Solapur, convicted and sentenced the appellants as stated aforesaid in para 2.