RAMKISHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is filed by the appellants, aggrieved by the judgment and order passed by the Additional Sessions Judge2, Ambajogai on 24th December, 2013, thereby convicting the appellants for the offence punishable under section 302 of Indian Penal Code and sentencing to suffer imprisonment for life and to pay fine of Rs. 2,000/each, in default, to suffer further S.I. for three months and further convicting the appellants for the offence punishable under Section 201 r/w Section 34 of the Indian Penal Code and sentencing them to suffer two years rigorous imprisonment and to pay fine of Rs. 1000/each, in default to suffer S.I. for one months.

(2.) The case of the prosecution, in brief, is as under :

(3.) As observed in para no.1 hereinabove, the Additional Sessions Judge2, Ambajogai convicted the appellants for the offence punishable under Sections 302, 201 r/w 34 of the Indian Penal Code, hence this appeal by the original accused persons.