SUBHASH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellants (hereinafter referred to as "the accused), take exception to the judgment and order dated 29.11.2008 passed by the Additional Sessions Judge-1, Achalpur, in Session Trial No. 34/2007, convicting the accused for the offence punishable under section 302 read with section 34 of the Indian Penal Code and sentencing each one of them to undergo imprisonment for life and to pay fine of Rs. 100/in default to suffer rigorous imprisonment for 15 (fifteen) days.

(2.) The appellants are accused Nos. 1 and 2 in Session Trial No. 34/2007. Accused No. 3 Sau. Sindhu Pralhadrao Kale died during the pendency of the Sessions trial.

(3.) Briefly, the prosecution case is as under: