(1.) This appeal is directed against the judgment and order delivered in Sessions Case No.126 of 2005, dated 15th December, 2005, by IInd Ad-hoc Additional Sessions Judge, Jalgaon, by which both the appellants were convicted for an offence punishable under section 302 read with section 34 of Indian Penal Code and sentenced to suffer life imprisonment with fine and were further sentenced for an offence punishable under section 201 read with section 34 of I.P.C. to suffer Rigorous Imprisonment for three years with fine.
(2.) The deceased Ramchandra Namdeo Sonwane was husband of appellant No.1 Ranjanabai and father of appellant No.2 Deepak. He was earlier serving in military. He retired from his service prior to 20 years of the incident. He was doing nothing to earn his livelihood. Prosecution alleges that he was habituated to drinking liquor practically daily and after reaching house there used to be intermittent quarrels between himself and the appellants. The family was staying in a small room. Adjacent to their house, there were neighbours. Their house was abutting to a small internal road.
(3.) Both the appellants pleaded not guilty and claimed to be tried.
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