PANDURANG Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appeal is filed against judgment and order of Sessions Case No. 168/2000, which was pending in the Court of 2nd Additional Sessions Judge, Osmanabad. The Trial Court has convicted all the appellants for the offences punishable under section 302 r/w. 34 of Indian Penal Code ('IPC' for short) and under section 342 r/w. 34 of IPC. Both the sides are heard.

(2.) The facts leading to the institution of the appeal can be stated as follows :-

(3.) There was dispute between Dixit and the appellants as appellants were not giving agricultural land of the share of Dixit in his possession and they were not effecting partition. Due to that, the deceased and Dixit used to pick up quarrels with the parents.