MARUTI BHAURAO PHAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the respective counsel.

(2.) The appellants hereinabove are convicted by the learned 5th Additional Sessions Judge, Nashik vide judgment and order dated 21st Dec. 2012 for the offence punishable under Sec. 307 of Indian Penal Code and sentenced to suffer rigorous imprisonment for a period of seven years, to pay a fine of Rs.3,000.00 in default to suffer rigorous imprisonment for six months.

(3.) Such of the facts necessary for the decision of these appeals are as follows :