VINOD SHASHIKANT INGLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, appellants (the accused persons) have challenged judgment and order dtd. 17/5/2018 passed by learned Sessions Judge, Akola (learned Judge of the trial court) in Sessions Trial No.96/2017.

(2.) By the said judgment impugned in this appeal, the accused persons are convicted for offence punishable under Sec. 302 read with 34 of the IPC and sentenced to undergo rigorous imprisonment for life each and pay fine Rs.5000.00, in default, to undergo rigorous imprisonment for 3 months.

(3.) Brief facts of the prosecution case are as under: