NITIN RAMDAS SONAWANE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these appeals are arising out of common judgment rendered in Sessions Case No. 535 of 2011 dated 25th October, 2012. Appellants were tried in Sessions Case No. 535 of 2011. They were charged for an offence punishable under Section 307 read with Section 34 of the Indian Penal Code.

(2.) The learned Sessions Judge found that the accused were identified and considering the collective effect of identification and about recovery of weapons, held them guilty of the offences charged and ordered conviction under Section 307 of the Indian Penal Code and sentence.

(3.) Heard both learned advocates and learned APP. Perused the record.