GAJANAN HARIDAS GAWRANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these Appeals arising out of the judgment and order of sentence passed by the Additional Sessions Judge, Yavatmal in Sessions Trial No.82/2016 dtd. 24/10/2018 by which the accused No.1/Gajanan Haridas Gawrane is convicted of the offence punishable under Sec. 302 of the Indian Penal Code (for short "IPC") and sentenced to suffer imprisonment for life and to pay a fine of Rs.5,000.00, in default to undergo further Rigorous Imprisonment for 6 months.

(2.) The accused No.1/Gajanan Haridas Gawrane, accused No.2/Sanjay Haridas Gawrane and accused No.3/Mahesh Haridas Gawrane are convicted of the offence punishable under Sec. 307 read with Sec. 34 of IPC for attempting to murder Subhash Gawrane and sentenced to suffer Rigorous Imprisonment for 10 years and fine of Rs.2,000.00 each, in default to further suffer Rigorous Imprisonment for 6 months.

(3.) They are also convicted of the offence punishable under Sec. 307 read with Sec. 34 of IPC for attempting to murder Ashok Gawrane and sentenced to suffer Rigorous Imprisonment for 10 years and fine of Rs.2,000.00 each, in default to further suffer Rigorous Imprisonment for 6 months.