DEVCHAND PUNAJI SUKTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) We have heard the learned counsel for the appellant as well as the learned A.P.P., for the State.

(2.) Present appeal is preferred by the appellants (original accused Nos.l to 3) challenging their conviction passed by the learned Ad hoc Additional Sessions Judge, Sewree, Mumbai dated 14/11/2006 in Sessions Case No.439/2006. By the said impugned judgment and order all the three accused were convicted for the offence punishable under Section 302 read with section 34 of the Indian Penal Code and they were sentenced to suffer life imprisonment and to pay a fine of Rs.200/ in default to suffer R.I.,for one month each.

(3.) Being aggrieved by the said judgment and order, the present appeal is preferred by the appellants who are hereinafter referred to as accused persons by their respective numbers. Accused Nos. 1 and 3 are the sons of Accused No.2. It is their say that accused no.l is schizophrenic and as such separate application is preferred for directions to the State to produce the medical record of said accused No.l.