FIROJ AKBAR SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appeal is filed against the judgment and order of Sessions Case No.301 of 2013, which was pending in the Court of learned Additional Sessions Judge, Ahmednagar. The Trial Court has convicted all the Appellants for the offences punishable under Section 302 read with 34 of the Indian Penal Code. Each of the Appellants is sentenced to suffer imprisonment for life and to pay fine of Rs. 10,000/-.

(2.) Both the sides are heard.

(3.) In short, the facts leading to the institution of the appeal can be stated as follows: