SHAIKH SHAHBAJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These are the three Appeals (Criminal Appeal Nos.464 of 2018, 785 of 2018, 560 of 2022) under Sec. 374 (2) of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Cr.P.C.') against the Judgment and order dtd. 22/6/2018 passed by the learned Additional Sessions Judge, Beed in Session Case No.52 of 2016 convicting the Appellants for the offence punishable under Ss. 302 r/w. Sec. 34 r/w. Sec. 120B of the Indian Penal Code, 1860 (for short, 'I.P.C.') and sentencing them to suffer Rigorous Imprisonment for Life and fine of Rs.10,000.00 each, in default to undergo Rigorous Imprisonment for two (2) years and one Appeal (Criminal Appeal No.786 of 2018) against the acquittal of Accused No.2 by the same Judgment and order.

(2.) The Prosecution's case as revealed from the Police Report is as under:

(3.) Heard the learned Advocates for the Appellants, the learned Additional P.P. for the State and the learned Advocate for Respondent ' Informant. Scrutinized the evidence on record.