JAYANAND Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against the judgment and order dtd. 2/2/2021 passed by the learned Additional Sessions Judge, Pusad (for short- 'the learned Judge') in Sessions Trial Case No. 51/2015, convicting the appellants for the offence punishable under Sec. 302 read with Sec. 34 of the Indian Penal Code (for short, 'IPC') and sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.500.00 each, in default to suffer rigorous imprisonment for one month each. They are also convicted for an offence punishable under Sec. 452 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for two years and to pay a fine of Rs.500.00 each, in default to suffer further rigorous imprisonment for one month each.

(2.) FACTUAL MATRIX :

(3.) SUBMISSIONS OF THE ADVOCATE FOR THE APPELLANTS :