AMBADAS SHRIPATI JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Three Appeals filed by the four convicts raise a challenge to the judgment and order dtd. 11/5/2015 passed by the Addl. Sessions Judge, Pune in Sessions Case No. 74/2010 by which all the appellants stand convicted for committing offence under Sec. 302 of the IPC read with 34 of the IPC, for committing murder of Smt. Smita Patki and Smt. Sulabha Pachapurkar and are sentenced to imprisonment for life. They are also convicted for committing house trespass in order to commit offence punishable with death under Sec. 449 of the IPC and sentenced to undergo Imprisonment for life, along with the penalty of Rigorous Imprisonment for seven years on being convicted under Sec. 392 and 397 read with Sec. 34 of the IPC.

(2.) We have heard Mr.Hrishikesh Shinde for the appellant in Appeal No.1016/2024, Ms.Farhana Shah, appointed Advocate for accused no.1 in Appeal No.811/2015 and Ms.Farhana Shah i/b Ms. Anjali Patil for accused no.4 for appellants in Appeal No.811/2015, Ms.Anita Agarwal for appellant in Appeal No.215/2024, Mr.Dileep Satale for respondent no.2 complainant and Mr.Agarkar, APP for the State.

(3.) On 17/4/2010, the two deceased, Smita Patki and Sulabha Pachapurkar residing in Shakambari Bunglow, Raghukul Society, Karve Nagar, Pune, were found lying in a pool of blood inside the house by PW-3, the maid servant Kalpana Hule, when she entered the house to attend the household chores by using the key in her possession. It is she who informed the neighbor who then arrived on the spot.