NARAYAN ABA PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants who stand convicted for an offence punishable under Section 302 read with Section 34 of Indian Penal Code (IPC) and Section 324 read with 34 of IPC and sentenced to imprisonment for life and each to pay fine of Rs.5000/-, in default of which to undergo further RI for 1 year, and further RI for 1 year and to pay fine of Rs.1000/- each and in default of which to undergo further RI for 3 months, with a direction that the substantive sentence shall run concurrently, by the Ad-hoc Additional Sessions Judge, Islampur, by judgment dated 22.1.2007, in Sessions Case No.103 of 1999, by this appeal question the correctness of their conviction and sentence.

(2.) The facts in brief, as are necessary for the decision of this appeal, may briefly be stated thus:

(3.) In order to effectively deal with the submissions advanced before us by Shri Kuldeep Patil, learned Counsel for the appellants and the learned APP, it would be useful to refer to the evidence of the prosecution witnesses.