EKNATH LAXMAN SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present Appeals are directed against the Judgment and Order dtd. 12/12/2014, passed by the learned Additional Sessions Judge, Pune in Sessions Case No.570/2012 whereby Appellants (hereinafter referred to as 'accused Nos.1, 2 and 3 ') have been convicted under Sec. 302 read with Sec. 34 of the Indian Penal Code ( for short 'the I.P.C.') and sentenced to suffer imprisonment for life and to pay a fine of Rs.2,000.00 each i/d. to suffer rigorous imprisonment for one month and further been convicted for the offence punishable under Sec. 37 (1) r/w. Sec. 135 of the Bombay Police Act and sentenced to suffer rigorous imprisonment for four months and to pay a fine of Rs.500.00 each i/d. to suffer rigorous imprisonment for 15 days. The substantive sentences are directed to run concurrently.

(2.) Heard Mr. Daulat Khamkar, learned Advocate for the accused nos.1 and 2, Mr. Vrushabh M. Savla, learned Advocate for the accused no.3 and Ms. A.A. Takalkar, learned APP for the Respondent-State. Perused entire record.

(3.) The prosecution case leading to the Appeals is as under :-