SY. AZHAR SY. KALANDAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These two appeals are taken up for final hearing and they are disposed of by this common judgment. These two appeals arise out of judgment and order of conviction passed by learned Additional Sessions Judge, Washim in Sessions Case No.10/2017 on 23.02.2018. By the said judgment and order of conviction, the appellants in these two appeals are convicted for an offence punishable under Section 307 of the Indian Penal Code and directed to suffer the rigorous imprisonment for 10 years by each of them and to pay a fine of Rs.10,000/ to each of them with default clause of sufferance of three months rigorous imprisonment by each of them.

(2.) Criminal Appeal No.243/2018 is filed by original accused no.1Syed Azhar Syed Kalandar. Criminal Appeal No. 136/2018 is filed by accused no.2Mohd. Lukman Mohd. Shaikh Irfan and accused no.3Sk. Rashid Sk. Gani. In the present judgment, they will be referred by their original positions.

(3.) These three appeals are argued by Mr. A. S. Deshpande with Mr. S. D. Chande, Advocates. The State is represented by Mr.M. K. Pathan, learned A.P.P. for the State.