ASHOK 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 19.12.2013 passed by the learned Ad -hoc District Judge -2 and Additional Sessions Judge, Malegaon in Sessions Case No. 31 of 2012. By the said judgment and order, the learned Sessions Judge convicted both the appellants under Sections 302 and 504 r.w. Section 34 of IPC. For the offence under Section 302 read with Section 34, each of the appellants has been sentenced to life imprisonment and fine of Rs. 1000/ -i/d R.I. for one month. For the offence under Section 504 read with Section 34, each of the appellants has been sentenced to S.I. for one month. The learned Judge directed that both the substantive sentences of imprisonment shall run concurrently.

(2.) THE prosecution case, briefly stated, is as under:

(3.) WE have heard the learned counsel for the appellants and the learned A.P.P. for the State. After giving our anxious consideration to the facts and circumstances of the case, arguments advanced by the learned counsel for the parties, the judgment delivered by the learned Judge and the evidence on record, for the below mentioned reasons, we are of the opinion that both the appellants set Thagubai on fire and caused her death.