PARMESHWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these appeals are being decided by this common judgment, since the challenge therein is to one and the same judgment and order of conviction and consequential sentence dtd. 1/4/2021, passed by learned Addl. Sessions Judge, Ahmednagar, in Sessions Case No.384 of 2019. Vide the impugned judgment and order, the appellants were convicted for the offences punishable under Sec. 302 r/w. 34 and Sec. 506 of Indian Penal Code and therefore, sentenced to suffer life imprisonment with fine of Rs.10,000.00; and R.I. for three months with fine of Rs.1,000.00, respectively, with default stipulation for non payment of the amount of fine.

(2.) One Krushna Punamsing Bhond was also an accused in the sessions case. He, however, passed away, pending trial. The case, therefore, stood abated against him.

(3.) The facts, in brief, giving rise to the present appeals are as follows:-