ANILKUMAR CHHOTELAL YADAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellants assail the Judgment and Order dated 30 th March 2015 passed by the Additional Sessions Judge, Greater Bombay in Sessions Case No.111 of 2012. By the impugned Judgment and Order, the Appellants are convicted for the offence punishable under Sec. 302 read with Sec. 34 of the Indian Penal Code ('IPC'), 1860 and are sentenced to suffer imprisonment for life and to pay a fine of Rs.20,000.00 each, in default of which, to undergo imprisonment for a further period of six months. The Appellants are also convicted for the offence punishable under Sec. 392 read with Sec. 34 of the IPC for which they are sentenced to suffer rigorous imprisonment for seven years and to pay a fine of Rs.5,000.00 each, in default of which, to undergo imprisonment for the period of three months. Both the sentences are to run concurrently. The period undergone in jail till today is to be set off against the sentence of imprisonment.

(2.) The case of the prosecution is as follows:

(3.) Mr. Manan Dave, learned counsel appeared for the Appellants and Ms. Sharmila Kaushik, learned APP represented the State.