MANGESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These Appeals are against the Judgment and Order dtd. 29/09/2020, passed by the learned Additional Sessions Judge, Bhoom, District Osmanabad, in Sessions Case No.173/2014 convicting the Appellant/s for the offences punishable under Sec. 302 read with Sec. 34 of the Indian Penal Code [for short 'IPC'] and sentencing them to suffer rigorous imprisonment for life and to pay fine of Rs.10,000.00 each, in default of payment of fine to suffer rigorous imprisonment for one (01) year each. Hence this common Judgment.

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

(3.) The learned Trial Court framed the Charge against the Appellants and acquitted accused at Exhibit - 40 for the offences punishable under Ss. 120-B, 143, 147, 148, 149, 201 and 302 of IPC, Sec. 25(4) of Arms Act, 1959 and Sec. 135 of Bombay Police Act, 1951, to which, they pleaded not guilty and claimed to be tried.