DIGAMBAR VISHWANATH PANDHARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These two separate appeals are preferred by original accused Nos. 1 and 2 being aggrieved by the judgment and order dated 7th March, 2012 in Sessions Case No. 98 of 2010, of Additional Sessions Judge, Mumbai, at : Sewri, thereby convicting them for the offence punishable under Section 302 read with 34 of the Indian Penal and sentencing them to undergo imprisonment for life.

(2.) For the sake of convenience, appellants are referred to in these appeals also, by their original nomenclature as accused Nos. 1 &

(3.) Brief facts of the appeals can be stated as follows :-