YESHWANT PANDURANG KEER Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these Appeals are arising out of the judgment dated 24th March, 2006 passed by the 4th Ad hoc Additional Sessions Judge, Sewree, Mumbai in Sessions Case No.137 of 2005, thereby convicting the Appellants for the offence punishable under Section 302 r/w. 34 of the IPC and sentencing them to suffer imprisonment for life and to pay fine of Rs.500/- each, in default to suffer imprisonment for one month.

(2.) For the sake of convenience, in these Appeals also, the Appellants are referred to by their original nomenclature as 'Accused Nos.1 and 2' .

(3.) Facts, as are necessary, for deciding these Appeals may be stated as under :