UMESH SHANKAR JAIGUDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants who stand convicted for offences punishable under Sections 302, 452, 504 and 506 r/w 34 of the Indian Penal Code ('IPC') and in addition, the appellant No.2 Dinesh who stands convicted for an offence punishable under Section 307 of the IPC and sentenced to imprisonment for life and each accused to pay fine of Rs.5,000/-, in default, to undergo SI for three months; RI for seven years and each accused to pay fine of Rs.3,000/-, in default, to undergo SI for one month; RI for two years; RI for seven years and each accused to pay fine of Rs.3,000/-, in default, to undergo SI for one month, respectively and appellant No.2 Dinesh being sentenced to RI for ten years and to pay fine of Rs.3,000/-, in default, to undergo SI for one month for an ofence punishable under Section 307 of the IPC, by the Ad-hoc District Judge-2 and Additional Sessions Judge, Pune by Judgment dated 6th April, 2013, in Sessions Case No.321/2012, challenged their conviction and sentence.

(2.) This Court at the time of hearing of the bail applications, directed that the record and proceedings be called for and further dispensed with the preparation of the paper-book and directed that the appeal be set down for final hearing as soon as the record and the proceedings were received. In the light of the aforesaid order, therefore, this appeal is listed before us for final hearing, though this appeal is of the year 2013.

(3.) The facts in brief as are necessary for the decision of this appeal may briefly be stated thus: