VIKRAM PURSHOTTAM CHAUHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE Appellants who stand convicted for the offence punishable under Section 302 r/w Section 34 of the Indian Penal Code ('IPC') and sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.3,000/ - each, and in default, to undergo further imprisonment for a period of three months; and under Section 324 r/w Section 34 of the IPC to undergo rigorous imprisonment for two years and to pay a fine of Rs.1,000/ - each, and in default, to undergo further imprisonment for a period of one month, by the Additional Sessions Judge, Vasai, by the Judgment and Order dated 26th October, 2010 in Sessions Case No.288 of 2007, by this Appeal, question the correctness of their conviction and sentence.

(2.) THE prosecution case can briefly be stated as under:

(3.) WE have heard the learned Counsel for the Appellants, Shri Jagdish Shetty and the learned A.P.P. for the State, Shri H.J. Dedhia.