SAU. MONA Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both the appellants assailed the judgment of conviction passed by learned Additional Sessions Judge, Bhandara in Sessions Trial No. 29/2015. Both the appellants came to be convicted for the offence punishable under Section 302, 404 and 201 read with Section 34 of the Indian Penal Code and sentenced them as under :

(2.) The case of the prosecution against the appellants can be summarized as under.

(3.) Heard Shri Thakur, learned counsel for the appellants and Shri Pathan, learned Additional Public Prosecutor for the State/respondent.