SUNIL S/O RAMESH SAKHARKAR, AGED ABOUT 37 YEARS, OCC. NIL, R/O AMATHA WARD, PADOLI (MORWA), TQ. DIST. CHANDDRAPUR Vs. STATE OF MAHARASHTRA THROUGH, POLICE STATION OFFICER, GHUGGUS, DIST. CHANDRAPUR

JUDGEMENT

(1.) These three appeals, since arise out of the judgment and order of conviction passed by the learned Sessions Judge, Chandrapur in Sessions Case No. 158/2011 dated 31.01.2013, they are decided by this common judgment.

(2.) By the impugned judgment, these three appellants are convicted by the learned Judge of the Court below for the offence punishable under Sec. 302 read with Sec. 34 of the Penal Code and all of them are directed to suffer imprisonment for life and to pay a fine of Rs.25,000.00 by each of them and in default to suffer rigorous imprisonment for one year.

(3.) The prosecution case in nutshell is as under.