ASHOK @ CHATI LADKE JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants, original accused nos.1,2 and 3, have challenged the judgment and order dated 23rd December 2011 passed by the learned Extra Joint Adhoc Additional Sessions Judge, C.R. No.2, Sewree, Mumbai, thereby convicting the appellants for the offence punishable under Section 302 read with Section 34 of the Indian Penal Code and sentenced them to suffer imprisonment for life and to pay fine of Rs.10,000/by each in default of payment of fine to suffer rigorous imprisonment for one year by each.

(2.) The facts which can be enumerated from the record, may briefly be stated thus:

(3.) The investigation of the said crime was thereafter proceeded in usual manner and after completion of the investigation, the chargesheet came to be filed in the Court of learned Metropolitan Magistrate, 27th Court, Mulund, Mumbai.