MOHD IQBAL @ MUNNA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These two appellants are before this Court since they are aggrieved by the judgment and order of conviction, dated 3 rd of April, 2014, passed by the Additional Sessions Judge ­ 4, Nagpur in Session Trial No.548 of 2009. By the said judgment, the appellants are convicted for the offence punishable under Section 302 read with Section 34 of the Indian Penal Code and they were directed to suffer imprisonment for life and also to pay a fine of Rs.1000/ by each of them and in default of payment of fine to suffer simple imprisonment for three months.

(2.) The prosecution case which was unfurled during the course of the trial is stated herein under :

(3.) When he was parking autorickshaw in front of his house that time appellants Munna Sattar and Bablu Sattar came to her husband and demanded Rs.10/ for drinking liquor. Her husband did not oblige to them and therefore they picked up quarrel with him and thereafter they went towards their own house. It is further stated in the report that after ten minutes both Munna and Bablu came armed with deadly weapons and in front of the house of first informant, her husband was assaulted resulting into receiving severe injuries. After the registration of the Crime, Pandurang Rangari (PW 8), ASI, handed over investigation to API Shri Nagarale (PW 15).