SURICHAND Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Ms. Kalsi, learned Counsel for the appellant no.1, Shri Daga, learned Counsel for the appellant no.2, and Shri Mandpe, learned Additional Public Prosecutor for the respondent.

(2.) The criminal appeal is directed against the judgment and order dated 29.4.2003 passed by the 5th Additional Sessions Judge, Nagpur in Sessions Trial No. 131/1992 whereby the appellants were convicted for the offence punishable under Section 302 read with Section 34 of Indian Penal Code and sentenced to suffer rigorous imprisonment for life and to pay fine of rupees five hundred each, in default to suffer rigorous imprisonment for six months. Both the appellants were acquitted for the offence punishable under Section 324 read with Section 34 of Indian Penal Code for causing hurt to Bhaskar Annaji Naik.

(3.) The circumstances which have given rise to the prosecution of the appellants, in nutshell, are as follows :