ARVIND SANGITRAO DESHMUKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The appeal is an exception to the judgment and order of conviction dtd. 28/8/2019 passed in Sessions Trial No. 84/2016 by the learned Sessions Judge, Yavatmal, thereby convicting the appellants for the offence punishable under Ss. 302 r/w. 34 of the Indian Penal Code (for short, "IPC") and sentenced the appellants to suffer rigorous imprisonment for life and to pay a fine of Rs.10,000.00 and sentenced to suffer rigorous imprisonment for 7 years each and to pay a fine of Rs.10,000.00 under Sec. 307 r/w. 34 of the IPC.

(3.) The facts of the case can be put in a narrow compass as under:-