KHUSHAL Vs. PRAVIN

JUDGEMENT

(1.) The appellants seeks to assail the judgment and order dated 23.8.2002 passed by the 7th Adhoc Assistant Sessions Judge, Nagpur, in Sessions Trial 619 of 2000, by and under which the appellants (hereinafter referred to as "the accused") are convicted for offence punishable under section 307 of Indian Penal Code (" IPC " for short) and are sentenced to suffer rigorous imprisonment for period of ten years and to payment of fine of Rs. 200/- each.

(2.) Heard Shri R.B. Gaikwad, the learned counsel for the accused and Shri. A.V. Palshikar, the learned Additional Public Prosecutor for the respondent State.

(3.) One Chandrashekhar Mukunda Raipure lodged oral report at the Jaripatka Police Station on 8.11.1999 (Exh. 24), the gist of which is thus: