JANARDHAN JAGOBA WAGHADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants seek to assail the judgment and order dated 09.05.2002 passed by the 2 nd Additional Sessions Judge, Wardha in Sessions Trial 93/1996, by and under which, the appellants are convicted for offence punishable under section 304 Part II read with section 34 of the Indian Penal Code and are sentenced to suffer rigorous imprisonment for ten years and to payment of fine of Rs.500/- and are further convicted for offence punishable under section 326 read with section 34 of the IPC and are sentenced to suffer rigorous imprisonment for seven years and to payment of fine of Rs.250/- and are further convicted for offence punishable under section 324 read with section 34 of IPC and are sentenced to suffer rigorous imprisonment for two years and to payment of fine of Rs.250/-. The appellants, who faced trial along with one Ambadas Gadekar are acquitted of offence punishable under sections 147 , 148 and 302 read with section 149 of IPC while accused 5 Ambadas Gadekar is acquitted of all the offences.

(2.) Heard Shri Abhay Sambre, the learned counsel for the appellants and Shri N.B. Jawade, the learned Additional Public Prosecutor for the respondent/State.

(3.) The gist of the prosecution case, as is unfolded during the trial, is thus:-