RAJU VILAS WAGHMODE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal is preferred under Sec. 374 of Cr.P.C., challenging judgment and order dtd. 17/10/1998 passed by Sessions Judge, Solapur, in Sessions Case No.72 of 1998. The appellants were convicted for the offence punishable under Sec. 304 Part II read with Sec. 34 of Indian Penal Code ("IPC", for short) and sentenced to suffer rigorous imprisonment for 10 years and to pay fne of Rs.2,000.00 each. Appellant No.1 was also convicted for the offence under Sec. 324 of IPC, and, sentenced to suffer imprisonment for one year.

(2.) The brief facts of the prosecution case are as under:

(3.) Learned advocate for the appellants submitted as under: