BALAJI KASHINATH KAWADKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both the above criminal appeals are filed by the present appellants seeking challenge to the impugned judgment dtd. 29/1/2020, passed by the learned Additional Sessions Judge-9, Nagpur, in Sessions Trial No.190 of 2018. Since both the appeals are filed against the same judgment and even a common paper book has been prepared for both the appeals, we are deciding the present appeals by this judgment.

(2.) Heard Shri. A. S. Band, learned counsel for appellant in Criminal Appeal No.166 of 2020, Shri. R. M. Daga, learned counsel for appellant in Criminal Appeal No.387 of 2020 and Shri. N. R. Rode, learned Additional Public Prosecutor, for respondent/State in both the appeals.

(3.) The appellants - original accused stand convicted for the offences punishable under Ss. 302, 307 and 323 read with Sec. 34 of the Indian Penal Code, 1860 (hereinafter referred to as "the IPC") at the hands of the learned Trial Court, which has sentenced them to suffer life imprisonment and to pay a fine of Rs.10,000.00 each, in default to undergo simple imprisonment for six months each for the offence punishable under Sec. 302 read with Sec. 34 of the IPC, and Rigorous Imprisonment for seven years and to pay a fine of Rs.5,000.00 each, in default to suffer Simple Imprisonment for three months each for the offence punishable under Sec. 307 read with Sec. 34 of the IPC.