RAVINDRA KONDIBA POL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) SINCE both these appeals arise out of the same set of facts we propose disposing them of by a common judgment.

(2.) VIDE judgment and order dated 15-1-1982 passed by the Additional Sessions Judge, Pune, in Sessions Case No. 139 of 1982 the appellants were convicted and sentenced to undergo imprisonment for life under section 302 read with section 34 I. P. C. Feeling aggrieved by the said judgment they have come in appeal before us:

(3.) BRIEFLY stated the prosecution case runs as under:-