AMOL VIJAY DESHMUKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. C.S. Dharmadhikari, learned counsel for the appellants, and Mr. I.J. Damle, learned APP for the respondent/State.

(2.) The present appellants, father and son, have approached this Court challenging the impugned judgment dated 2 nd March, 2021 passed by the learned Additional Sessions Judge, Pusad, in Sessions Trial No.56 of 2012, whereby the learned Sessions Court acquitted the appellants of the offence punishable under Sec. 498-A read with Sec. 34 of the IPC and also acquitted Sau. Annapurnabai Vijay Deshmukh of the offences punishable under Ss. 302 and 498-A of the IPC. However, the learned Sessions Court convicted the present appellants for the offence punishable under Sec. 302 of the IPC and sentenced them to suffer imprisonment for life and to pay a fine of Rs.500.00 each, in default of payment of fine, to further undergo rigorous imprisonment for one month.

(3.) The prosecution case in brief leading to the conviction of the present appellants is as follows: