SURYABHAN AND ORS. Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these appeals take exception to the Judgment and Order passed by the Learned Additional Sessions Judge, Khamgaon in Sessions Case No.79 of 2010 thereby convicting the appellants for the offence punishable under Section 302 r/w. Sections 148 and 149 of the Indian Penal Code and sentencing them to suffer life imprisonment and to pay a fine of Rs.5,000/ each and in default to suffer rigorous imprisonment for one year.

(2.) The Prosecution Case, As Could Be Gathered From The Facts Of the case, is thus :

(3.) On 16.4.2010, The Marriage Of Cousin Sister Of Raju Bhat (PW5) namely Buri was to be performed at village Warkhed near Khamgaon. Deceased Ajay along with the other relatives and friends reached Warkhed on 15.4.2010. Raju Bhat (PW5) along with others went separately by Indica Car. They all stayed in the house of one Nijan Lal.