BALU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appeal is filed against the judgment and order of Sessions Case No.113 of 2005, which was pending in Sessions Court, Beed. 7th Ad hoc Additional Sessions Judge, Beed has convicted and sentence the Appellants for the offence punishable under Sections 307 read with 34 of the Indian Penal Code. They are also convicted and sentenced for the offence punishable under Sections 323 read with 34 of the Indian Penal Code and also for the offence punishable under Section 504 read with 34 of the Indian Penal Code and the provisions of the Bombay Police Act.

(2.) Both the sides are heard.

(3.) In short, the facts leading to the institution of the appeal can be stated as follows: