ANJANA DAYARAM DHAKATE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by judgment and order dated 30.05.2012 passed by Additional Sessions Judge, Chandrapur in Sessions Case No. 65/2010, by which the appellants Anjana Dayaram Dhakate and Arun Mahadeo Mehar were convicted for an offence punishable under Sections 302 read with section 34 of the Indian Penal Code and were sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs. 2000/- each, so also for an offence punishable under Section 201 read with section 34 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for 7 years with fine of Rs. 500/- each, the present appeal has been filed.

(2.) In support of both the appeals, Mr. Mandpe, learned counsel for appellant Anjana and Mr. Daga, learned counsel for appellant-Arun made the following submissions:

(3.) Mr. Ukey, learned APP for the State, supported the impugned judgment and order of conviction and submitted that there is evidence on record, which has been relied upon by the trial Court. There is no perversity on the part of the trial court in looking at the evidence which has been found to be trustworthy. The trial court has not relied on any evidence, which is natural. The learned A.P.P., therefore, prayed for dismissal of appeal and submitted that no interference is called for with the conviction and sentence.