ANANDRAO @ ANIL BABAN KHARADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants have preferred these appeals challenging the Judgment and Order dated 21st March 2012 passed by ad-hoc Additional Sessions Judge, Greater Bombay at Sewree in Sessions case No. 60 of 2010. The Appellants were convicted for the offence under Section 302, read with Section 34 of the IPC and sentenced to suffer life imprisonment and to pay fine of rupees five thousand each. The Appellants were also convicted for the offences punishable under Section 392 read with Section 34 of the IPC and they were sentenced to suffer RI for five years and to pay fine of rupees two thousand each. They were also found guilty for the offence punishable under Section 201 read with Section 34 of the IPC and they were sentenced to suffer RI for five years and to pay fine of rupees 2 thousand each.

(2.) The case of prosecution in nutshell is as under:

(3.) Since the offence is triable by the Court of Sessions, the case was committed to the Sessions Court. The charge was framed on 28th July 2010 under Section 302 read with Section 34 of the IPC, Section 392 read with Section 34 of the IPC and Section 201 read with Section 34 of the IPC.