APPARAO RAJARAM PUND Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These two appeals are directed against the judgment and order of conviction, dated 11.4.2011, passed by the learned Sessions Judge, Parbhani, in Sessions Trial No. 80 of 2008, by which learned Sessions Judge convicted the appellants in both the appeals, principally for the offence punishable under Section 302 r/w Section 149 of the Indian Penal Code and sentenced each of them to suffer imprisonment for life and to pay fine of Rs. 10,000/-.

(2.) In Criminal Appeal No. 215 of 2011, appellant no.1-Apparao Pund is the original accused no.1; whereas appellant no.2-Achyut is the original accused no.3.

(3.) The appellants hereinafter will be referred to in the present judgment as per their position before the trial court.