SANJAY PRAKASH MANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellants have impugned Judgment and Order dtd. 2/4/2013 passed by the learned Additional Sessions Judge, Sangli in Sessions Case No. 97 of 2011, convicting the Appellants under Sec. 302 read with 34 of the Indian Penal Code (for short, 'I.PC.') for committing murder of Suraj @ Balu Shabbir Magdum and are sentenced to undergo life imprisonment and to pay a fine of Rs.1,000.00 each, in default of payment of fine to further undergo rigorous imprisonment for six months and under Sec. 307 read with 34 of I.PC. for attempting to commit murder of Rohan S. Sakate (PW-3) and are sentenced to undergo rigorous imprisonment for 10 years and to pay a fine of Rs.500.00 each. The Trial Court has directed that, both the substantive sentences to run concurrently.

(2.) Appellant in Criminal Appeal No. 916 of 2021 is original Accused No.1 and Appellants in Criminal Appeal No. 675 of 2013 are original Accused Nos.2 to 4. The Appellants hereinafter will be referred to as per their original nomenclature before the trial Court i.e. Accused Nos.1, 2, 3 and 4 respectively.

(3.) Heard Dr. Chaudhry, learned counsel for Accused No.1, Mr. Patil, learned counsel for Accused Nos.2 to 4 and Ms. Takalkar, learned A.PP for State. Perused entire record.