SHEIKH AHMED MUNSHI SHEIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By way of present appeals, both the appellants challenged the judgement and order dated 29th Dec., 2012 passed by Adhoc Additional Sessions Judge 4, Nagpur in Sessions Trial No. 160 of 2012, thereby convicting the appellants for the offence punishable under Sec. 302 of the Indian Penal Code and sentenced to suffer imprisonment for life and to pay a fine of Rs. 1,000/each, in default, to further suffer RI for one month.

(2.) The case of the prosecution against the appellants (hereinafter referred as accused in short), is as under:

(3.) On 09.12.2011, accused No.1 called deceased in the shop of accused No.2. Accused No.2 assaulted deceased by bamboo stick. Accused No.2 felled down deceased. Accused No.1 poured kerosene on the person of deceased and accused No.2 set deceased on fire. Deceased sustained severe burn injuries. Incident took place at about 09:45 in the night.