RAJU APPASAHEB PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellants have questioned the correctness of Judgment and Order dtd. 16/1/2017, passed by the District Judge-1 and Additional Sessions Judge, Sangli, convicting them under Sec. 302 read with Sec. 34 of the Indian Penal Code I.P.C.. and sentenced them to suffer imprisonment for life and to pay a fine of Rs.2,000.00 each, in default of payment of fine, to suffer further rigorous imprisonment for three months by each. By the same Judgment and Order, the trial Court has acquitted the Appellants for offences punishable under Ss. 323, 504 and 506 read with Sec. 34 of I.P.C..

(2.) Heard Dr. Chaudhry, learned counsel for Appellants and Mr. Chate, learned A.P.P. for Respondent-State. Perused entire record.

(3.) The Appellants are original accused Nos.1 and 2 respectively. The name of the deceased is Mahadeo Bhimsu Kurane. The date, time and place of incident is 21/7/2012 at about 12.30 p.m., in the field of the Appellants, situated at village Lingnur Kurane Mala), situated at Taluka Miraj, District Sangli.