MADHAV BALAJI DANGARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants-original accused nos.1 and 2 have preferred this appeal against the judgment and order dated 8.7.2011 passed by the learned Additional Sessions Judge-2, Niphad, in Sessions Case No.34 of 2010. By the said judgment and order, the learned Additional Sessions Judge convicted both the appellants under Section 302 of IPC and sentenced each of them to life imprisonment and fine of Rs.1000/-, in default SI for 6 months.

(2.) The prosecution case briefly stated, is as under:

(3.) Charge came to be framed against the appellants as well as their mother Salubai Dangare under Section 302 read with 34 of IPC, and Sections 504 and 506 of IPC. All the accused pleaded not guilty to the said charge and came to be tried. The defence of all the accused was of total denial and false implication. After going through the evidence adduced in this case the learned Sessions Judge acquitted the original accused no.3- Salubai. However, the learned Sessions Judge convicted and sentenced both the appellants as stated in para 1 above and, hence, this appeal.