MANOJ PURAN BAGDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal Appeal No.551 of 2017 is preferred by Original accused no.1 Manoj Puran Bagde and Original accused no.2 Puran Sakharam Bagde challenging their conviction for the offence punishable under Section 302 r/w. 34 of the Indian Penal Code for which they are sentenced to suffer life imprisonment and to pay a fine of Rs.25,000/- each and in default of payment of fine, to suffer rigorous imprisonment for two years each.

(2.) Criminal Appeal No.363 of 2018 is preferred by State of Maharashtra against acquittal of Original accused no.3 Sanjay Puran Bagde and Original accused no.4 Rajratna @ Nandu Puran Bagade of the offence punishable under Section 302 r/w. 34 of the Indian Penal Code. For the sake of convenience, accused are referred as shown in Charge (Exh.12). The Judgment impugned in both these appeals is passed in Sessions Case No.11 of 2016 by the learned Additional Sessions Judge, Akot, District Akola, dated 14th September, 2017.

(3.) Case of prosecution, in brief, is stated as under :