PHULARAM NAVRAMJI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these Appeals are decided by this common Judgment because they arise out of the same Sessions Case.

(2.) The Appellants have challenged the Judgment and Order dtd. 07/11/2015 passed by the learned Additional Sessions Judge, Mangaon, District Raigad in Sessions Case No.11/2014. The Appellants were the Original Accused Nos.1 and 2. The learned Judge convicted the Appellants for commission of the offences punishable under Sec. 302 read with 34 of the Indian Penal Code, 1860. They were sentenced to suffer imprisonment for life and to pay a fine of Rs.2,000.00 each and in default to suffer S.I. for two months. They were granted set-off under Sec. 428 of Cr.P.C. for the period which they had spent in custody since their arrest on 03/12/2013.

(3.) Heard Mr. Shashikant Chaudhari, learned Counsel for the Appellants and Ms. Geeta Mulekar, learned APP for the Respondent - State.