BALASAHEB Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these appeals are decided by this common judgment, since the appellants therein take exception to the judgment of their conviction and consequential order of sentence dtd. 25/4/2018, passed by learned Addl. Sessions Judge, Beed (Trial Court), in Sessions Case No.135 of 2014. Vide the impugned judgment and order, the appellants have been convicted and consequently sentenced as under :-

(2.) The facts, in brief, giving rise to the present appeals are as follows:-

(3.) A crime, vide C.R. No.67 of 2014, was registered with Beed Rural Police Station. Both the appellants were arrested. It was revealed during investigation that appellant - Balasaheb brought 'Restyl-0.5 mg.' pills. The pills were administered to the deceased and during his sleep, he was strangled. The statements of the persons acquainted with the facts and circumstances of the case were recorded. Upon completion of the investigation, the charge sheet was filed against both the appellants.