RITESH @ RAJAN JANAJI BHALERAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr Aniket Vagal, learned Counsel for the Appellant in both the appeals and Ms M.M. Deshmukh, learned APP for the State.

(2.) Both these appeals challenge the Judgment and Order dtd. 17/12/2019 made by the learned Sessions Judge, Nashik, in Sessions Case No. 286 of 2015, convicting both the appellants for offences punishable under sec. 302, 201 read with sec. 34 of the Indian Penal Code. As a result, the appellants were sentenced to suffer imprisonment for life for the offence punishable under sec. 302 of the Indian Penal Code. Since both the appeals question the same Judgment and Order, learned Counsel for the parties agree that a common Judgment and Order can dispose of both these appeals.

(3.) One Rahul Bhalerao was also charged for the offence punishable under sec. 302, 201 read with sec. 34 of the Indian Penal Code, along with two appellants. However, by the above-impugned Judgment and Order, the learned Sessions Judge has acquitted him. Similarly, the learned Sessions Judge also acquitted the Appellant and said Rahul for an offence punishable under sec. 364 of the Indian Penal Code.