MANOJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellants are convicted for the offence under Section 302 read with 34 of Indian Penal Code ("IPC", for short) and sentenced to undergo imprisonment for life and to pay fine of Rs.10,000/-, each, vide judgment and order dated 29 th February, 2012, passed by Additional Sessions Judge, Mangaon, District­Raigad, in Sessions Case No.42 of 2010.

(2.) In brief, the prosecution case is as follows:

(3.) Prosecution examined eight witnesses in support of its case. Statements of accused were recorded under Section 313 of Cr.P.C. The defence of the accused was of total denial. Vide judgment and order dated 29th February, 2012, the appellants were convicted. Hence, the impugned judgment and order of conviction has been challenged by preferring this Appeal under Section 374(2) of Cr.P.C.