SHEIKH AKRAM AND ORS. Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present appeal, the appellants are challenging their conviction and sentence awarded to them by learned Sessions Judge, Nagpur, vide Judgment dated 27th April, 2012 passed in Sessions Trail No. 479 of 2010, for the offence punishable under Sec. 302, Indian Penal Code, and directing that they shall suffer Imprisonment for Life and to pay a fine of Rs. 1,000/ - each, and, in default, to suffer Rigorous Imprisonment for six months.

(2.) The Investigating Officer conducted investigation and submitted the charge -sheet in the Court of Judicial Magistrate. Since the offence was exclusively triable by a Court of Sessions, the case was committed to the Sessions Court and it was registered as Sessions Trial No. 479 of 2010.

(3.) The learned Sessions Judge on 3rd January, 2011 was pleased to frame the charge against the appellants for committing the murder of deceased Pappu Bhaurao Deshbhartar. Both the appellants denied the charge and claimed for their trial.