BAPU SHANKAR DHARME Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS criminal appeal has been filed by original accused Nos. 1 and 2 and is directed against the judgment and order dated-31.11.1990, passed by learned Sessions Judge, Aurangabad in Sessions Case No. 199/1989, whereby the present appellants were convicted for the offence punishable under Section304 Part II read with Section34 of the Indian Penal Code and each of them were sentenced to suffer R. I. for three years. By the same order, the accused No. 3 came to be acquitted.

(2.) ZAR, Zoru and Zameen are the matters on which people fight, it is said. The facts, which gave rise to the present incident, in which Syed Mukhtyar, the father of complainant Syed Mansur (examined as P. W.1) lost his life, arose out of dispute with regard to possession of land.

(3.) DISPUTE arose between the deceased Syed Mukhtyar, purchaser from Thakubai and the appellants who are the sons of Thakubai, sister of Mainabai with regard to possession.