RAVINDRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. The appellants have been convicted by the Additional Sessions Judge, Amravati in Sessions Case No.52/2015 for the offence punishable under Ss. 302, 324, 506 read with Sec. 34 of the Indian Penal Code vide judgment and order dtd. 13/4/2022. Being aggrieved by the said order of conviction, this appeal in terms of Sec. 374(2) of the Code of Criminal Procedure ('Cr.P.C.').

(2.) The appellants were charged for committing homicidal death amounting to murder of one Pramod in furtherance of their common intention. They were also charged for causing hurt to the prosecution witnesses and for the offence of criminal intimidation. The Trial Court has sentenced to suffer imprisonment for life alongwith fine of Rs.10,000.00 for the offence punishable under Sec. 302 read with Sec. 34 of the Indian Penal Code. They were sentenced to suffer simple imprisonment for one month and fine of Rs.3000.00 for the offence punishable under Sec. 324 read with Sec. 34 of the Indian Penal Code, and sentenced to suffer simple imprisonment for one year and fine of Rs.5000.00 for the offence punishable under Sec. 506 read with Sec. 34 of the Indian Penal Code. All sentences were directed to run concurrently. Though accused No. 3 Kamal was jointly tried for aforesaid offences, however she was acquitted from all offences. The State has not challenged the acquittal of accused No.3 Kamal.

(3.) Appellant No.1 Ravindra (accused No.1) is father of appellant No.2 Ashish (accused No.2) and appellant No. 3 Vaibhav (accused No.4). Accused No.3 Kamal (acquitted) was wife of accused No.1 Ravindra. Accused No.1 Ravindra, accused No.2 Ashish and accused No.4 Vaibhav have been convicted for committing murder of their neighbour Pramod by means of sticks and sentenced as aforementioned.