GANGARAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal challenges the judgment and order dated 2nd November, 2000, passed by the Additional Sessions Judge, Biloli, in Sessions Case No.147 of 1993 by which the appellant who was accused No.1 in the lower Court was convicted for the offence punishable under section 302 and 404 of the Indian Penal Code (for short "IPC") and sentenced to undergo imprisonment for life etc. There were two accused in the lower Court. Accused No.1 is the appellant and accused No.2 was one Laxmi, who was acquitted of the offence. Both these accused were prosecuted for the offence punishable under section 302, 404 r/w 34 of IPC.

(2.) The facts leading to this appeal can be narrated as under :

(3.) The appellant and other accused were arrested and prosecuted.