ASHOK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants take exception to the judgment and order passed by the learned Sessions Judge, Gadchiroli in Sessions Case No. 87/09 dated 3.5.2010 thereby convicting the appellant no.1 for the offence punishable under Section 302 of the Indian Penal Code and sentencing him to suffer R.I. for life and to pay fine of Rs.1000/ and in default, to suffer R.I. for six months and convicting both the appellants for the offence punishable under Section 201 read with Section 34 of the Indian Penal Code and sentencing them to suffer R.I. for five years and to pay fine of Rs.500/ and in default, to suffer R.I. for six months.

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

(3.) A complaint came to be filed by PW.1 Jairam Damji, the Police Patil of the village. On the basis of the said information, FIR came to be registered. Spot panchnama was prepared and the dead body was sent for postmortem. According to the P.M. report, following injuries were sustained by the deceased :