UKANDA HARISINGH RATHOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against judgment and order in Sessions Case No. 192 of 2001 passed by II Additional Sessions Judge, Akola whereby the learned Sessions Judge has found appellants (original accused nos. 1,2 and 9 in Sessions Case No. 192 of 2001) guilty for the offence punishable under Section 302 read with Section 149 of the Indian Penal Code. Each of the appellants was sentenced to suffer imprisonment for life and to pay a fine of Rs. 1000/-, in default, to undergo further rigorous imprisonment for three months.

(2.) The facts which led to prosecution and conviction of the appellants may be stated as under.

(3.) Meera, wife of Rajesh Rathod upon knowing about the incident reported it to police. Nawalchand was declared dead at hospital and his dead body was sent for post-mortem examination. Dr Mankar (PW 9) performed post-mortem examination.