RAJU AND ORS. Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS Appeal is preferred by the appellants -original accused Nos. 1 and 2 against the Judgment and Order dated 26th March, 2012 passed by the learned Sessions Judge, Parbhani in Sessions Case No. 123 Of 2011. By the said Judgment and Order learned Sessions Judge convicted the appellants for the offence punishable under Section 302 read with Section 34 of the Indian Penal Code and sentenced each of them to suffer imprisonment for life and to pay fine of Rs. 5000/ - each in default to suffer further rigorous imprisonment for six months.

(2.) FOR the sake of convenience, we shall refer the appellants in their original status as accused as they were referred before the trial court. Prosecution case, briefly stated, is as under : -

(3.) CHARGE came to be framed against the accused at Exhibit 6. They pleaded not guilty to the charge and claimed to be tried. Regarding alleged commission of offence, defence of accused was of total denial and false implication.