NAMDEO AND ORS. Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellants who stand convicted for offence punishable under Section 302 r.w. 34 of I.P.C. and sentenced imprisonment for life and to pay fine of Rs. 1000/ - each, in default of which to undergo further R.I. for one month by the Additional Sessions Judge, Ahmedpur by judgment dated 2/3/2013 in Sessions Case No. 6/2012, by this Appeal challenge their conviction and sentence.

(2.) THE facts as are necessary for the decision of this Appeal may briefly be stated thus:

(3.) ON the case being committed to Court of Sessions, trial Court vide Exh. 28 framed charge against the appellants for offences punishable under Section 302 r.w. 34 and 201 r.w. 34 of I.P.C. The accused denied their guilt and claimed to be tried. Prosecution in support of its case, examined 10 witnesses. The entire prosecution case revolves around the evidence of P.W. 4 Rekha wife of deceased Vijay kumar and P.W. 7 Daivshala mother of deceased Vijay kumar. Prosecution has also relied on the evidence of P.w. 9 Pandurang.