LAVESH RAMCHANDRA JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD rival submissions on both these criminal appeals respectively preferred by the original accused No.2 and accused No.1 challenging the judgment and order of their conviction passed in Sessions Case No.145 of 2011 by the Additional Sessions Judge, Satara. As in both the Criminal Appeals, the same judgment and order is challenged, both the appeals are being disposed of by this common judgment.

(2.) BY the impugned judgment and order dated 29.3.2012 both the appellants were convicted for the offence punishabel under Section 302 read with Section 34 of IPC and were sentenced to suffer imprisonment for life each and to pay fine of Rs.500/ - each, in default to suffer SI for six months each. They were also convicted for the offence punishable under Section 452 read with Section 34 of IPC and were sentenced to suffer RI for five years each and to pay fine of Rs.500/ - each, in default to suffer further SI for six months each.

(3.) AT the threshold it must be mentioned that one more juvenile accused was tried separately by the Special Juvenile Court and we are concerned with the present appeals preferred by these original accused Nos.1 and 2 as they were so mentioned in Sessions Case No.145 of 2011.