BAPPASAHEB BHASKAR AWARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is filed challenging the judgment and order passed by the Additional Sessions Judge, Beed in Sessions Case No. 44 of 2010 on 04/07/2011. Originally there were five accused persons, who faced the trial. Out of them, original accused No. 1 Bappasaheb Bhaskar Aware i.e. appellant No.1 herein and original accused No. 3 Bhaskar Tukaram Aware i.e. appellant No.2 herein, (for the sake of brevity hereinafter they will be referred as 'the appellants') are convicted for the offence punishable under section 302 read with Section 34 of the Indian Penal Code and are sentenced to suffer Rigorous Imprisonment for life and to pay fine of Rs. 1000/.

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

(3.) The Judicial Magistrate, First Class, Patoda committed the case to the Court of Sessions, Beed being exclusively triable by the Court of Sessions.