SHEGAR KAVERIAPPA KAUNDER Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THROUGH these appeals the appellants challenge the Judgment and Order dated 31-8-94 passed by the Additional Sessions Judge, Gr. Bombay, convicting and sentencing them to undergo rigorous imprisonment for life for the offence punishable under section 302 read with section 34 of Indian Penal Code.

(2.) SINCE both these Appeals arise out of the same set of facts and a common Judgment, we are disposing them off by one Judgment.

(3.) IN short, the prosecution case runs as under :-