REGENT COMPUTRONICS PVT. LTD.

Milind S/O Sahebrao Lahane Appellant

V/S

State Of Maharashtra, Through G P , High Court Of Judicature Of Bombay High Court, At Aurangabad Respondents

Referred Judgements :-

SAMADHAN DHUDAKA KOLI VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE THROUGH C.B.I. VS. MAHENDER SINGH DAHIYA [REFERRED TO]
SHIVAJI VASANT BAGALE VS. THE STATE OF MAHARASHTRA [REFERRED TO]
HUKAM SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
INDERJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
BABUBHAI UDESINH PARMAR VS. STATE OF GUJARAT [REFERRED TO]
STATE OF U P VS. RAM BALAK [REFERRED TO]
NIRANJAN PANJA VS. STATE OF WEST BENGAL [REFERRED TO]
SUNIL RAI ALIAS PAUA VS. UNION TERRITORY CHANDIGARH [REFERRED TO]
PANCHO VS. STATE OF HARYANA [REFERRED TO]
SAHADEVAN VS. STATE OF TAMIL NADU [REFERRED TO]
SHYAMAL GHOSH VS. STATE OF WEST BENGAL [REFERRED TO]
RAMBRAKSH @ JALIM VS. STATE OF CHHATTISGARH [REFERRED TO]

JUDGEMENT

(1.) As both these Criminal Appeals are arising out of one and the same Judgment and order passed by the trial Court, both the Appeals are being decided by this common Judgment.

(2.) Both these Appeals are directed against the Judgment and order dated 4th December, 1999, passed by the IInd Additional Sessions Judge, Aurangabad in Sessions Case No.246 of 1997 thereby convicting accused No.1 Milind s/o Sahebrao Lahane and accused No.2 Sumanbai @ Kalpana w/o Prakash Lahane for the offence punishable under Section 302 read with 34 of the Indian Penal Code (for short "I.P. Code") and sentencing them to suffer imprisonment for life and to pay fine of Rs.500/ each, and in default, to suffer further imprisonment for six months.

(3.) The prosecution case, in brief, is as under:

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MILIND S/O SAHEBRAO LAHANE Vs. STATE OF MAHARASHTRA, THROUGH G P , HIGH COURT OF JUDICATURE OF BOMBAY HIGH COURT, AT AURANGABAD

Referred Judgements :-

JUDGEMENT

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