AJAY SHIOSHANKAR GIRHEPUNJE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by the Judgment and Order passed by the learned Sessions Judge, Bhandara in Sessions Trial No.40 of 2014, dated 4.9.2015 thereby convicting each of the appellants for the offence punishable under Section 302, r/w. 34 of the Indian Penal Code and sentencing them to suffer rigorous imprisonment for life and to pay a fine of Rs.5,000/- and in default to suffer rigorous imprisonment for six months, the appellants have approached this Court.

(2.) Each of the appellants have also been convicted for the offence punishable under Section 449, R/w. 34 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for five years and to pay a fine of Rs.1,000/-, in default to suffer further rigorous imprisonment for three months. Each of them have also been convicted for the offence punishable under Section 392/397, R/w. 34 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for seven years and to pay a fine of Rs.3,000/-, in default to suffer further rigorous imprisonment for five months. Each of them have also been convicted for the offence punishable under Section 307, R/w. 34 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for seven years and to pay a fine of Rs.3,000/-, in default to suffer further rigorous imprisonment for five months. Each of them were further convicted for the offence punishable under Section 201, R/w. 34 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for two years and to pay a fine of Rs.1,000/-, in default to suffer further rigorous imprisonment for two months.

(3.) The prosecution case, as could be gathered from the material placed on record, is thus :