AMJAD SHAIKH KAMRODDIN MANSURI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Original Accused Nos.2 and 4 preferred this Appeal against the judgment and order passed by the learned Additional Sessions Judge, Shahada, Dist. Nandurbar in Sessions Case No.44 of 2001 dated 10.01.2003 by which the appellants are convicted for the offence punishable under Section 302 read with Section 34 of the Indian Penal Code and sentenced to suffer imprisonment for life and to pay fine of Rs.500/.

(2.) The brief facts of the matter may be stated as follows:

(3.) The case was committed to the Court of Sessions. The Additional Sessions Judge framed the charge against the accused persons and its contents were read over and explained to the accused, to which they pleaded not guilty and claimed to be tried.