CHETAN RAMDAS DUMBRE Vs. CHETAN RAMDAS DUMBRE

JUDGEMENT

(1.) This appeal takes an exception to the judgment and order dtd. 20/10/2011 passed by the Additional Sessions Judge, Pune in Sessions Case No.925 of 2009. The appellants and one more accused were tried in the aforesaid sessions case for the ofences punishable under Sec. 394 and 302 read with 34 of the Indian Penal Code, 1860 (for short "IPC ").

(2.) By the impugned judgment and order, the appellants, who were accused nos.1 and 2 respectively before the trial court, have been convicted for the ofence punishable under sec. 302 read with 34 of the IPC and sentenced to sufer Imprisonment for Life and to pay fne of Rs.2,000.00 each and in default of payment of fne, to sufer further Rigorous Imprisonment for one year. The appellants have been further convicted for the ofence punishable under sec. 394 of the IPC and sentenced to sufer Imprisonment for Life and to pay fne of Rs.2000.00 each and in default of payment of fne, to sufer further Rigorous Imprisonment for one year. Both the sentences are directed to run concurrently. The trial court has however, acquitted the accused No.3 of all the ofences.

(3.) We have heard the learned appointed counsel for the appellants and the learned APP for the respondent/State.