NANA BABURAO KEDARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) All these appeals are directed against the order of conviction and sentence passed by the learned Additional Sessions Judge, Jalgaon in Sessions Case No.9 of 1989 decided on 30.04.1992, whereby all the appellants from all these appeals were convicted of the offence punishable under Section 302 r/w 149 of Indian Penal Code (IPC) and each is sentenced to suffer imprisonment for life and to pay fine of Rs.200/- in default to undergo rigorous imprisonment for two months. All the appellants are also convicted of the offences punishable under Section 147, 148 and 152 of IPC, but no separate sentence is awarded.

(2.) Briefly stated the facts giving rise to these appeals may be stated as below:-

(3.) On 01.12.1986, as per complaint lodged by Kamalbai (P.W.6), appellants Nana, Babanna, Chhotelal, Raju and Ashok Kedare went to the house of deceased Ashok. He was not at home, but he came soon. Deceased Ashok was given threats, so immediately at about 9 a.m. he went to the Police Station and informed Police about threats given to him.