KARUNABAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these appeals are heard together and are disposed of by this common Judgment inasmuch as they are directed against one judgment delivered on September 17, 1984, by the Additional Sessions Judge, Nanded, in Sessions Case No. 17/1984. Appellants in Criminal Appeal No. 210/84 were the original accused Nos. 1 and 3 in the said Sessions trial while appellant Abdul Latif in Criminal Appeal No. 211/84 was the original accused No. 2 in the said trial.

(2.) All the three appellants were charged for offence of murder punishable under section 302/34 of the Penal Code as also for the offence under sections 201/34 of the Penal Code.

(3.) The allegations on behalf of the prosecution were that on August 19, 1983, between 9 to 11.30 p.m. in the house of Babusing s/o Vithalsing Bais situated in Gadipura, Nanded, they had with common intention committed the murder of Narsingh husband of Karuna (accused No.1) by intentionally causing his death by strangulation and that, they gave false information with the intention of screening themselves from the clutches of law.