DEVIDAS @ SAHADEO SUKHDEO WANKHEDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These two appeals can be taken together and disposed of by this common judgment since both arise out of the judgment and order of conviction passed by learned Sessions Judge, Akola, dated 10th of July, 2014 in Session Trial No.108 of 2009.

(2.) Criminal Appeal No.452 of 2014 is filed by original accused no.2 Devidas @ Sahadev Sukhadeo Wankhade. Criminal Appeal No.463 of 2015 is filed by original accused no.1 Laxman Harishchandra Bhatkar. They will be referred to in the judgment by their original position. By the impugned judgment, both the accused are convicted for the offence punishable under Section 302 read with Section 34 of the Indian Penal Code and they are directed to suffer rigorous imprisonment for life and to pay a fine of Rs.2000/ by each of them and in default of payment of fine to suffer rigorous imprisonment for three months.

(3.) The prosecution case, as it is disclosed during the course of the trial, can conveniently be stated as under :