RAMESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri R.D. Hajare, the learned counsel for the appellant and Shri T.A. Mirza, the learned Additional Public Prosecutor for the respondent/State. With consent the appeal is finally heard.

(2.) The appellant Ramesh Sahare and three other accused faced trial for offence punishable under Section 302 read with 2 apeal50.19.J.odt Section 34 of the Indian Penal Code.

(3.) All the accused are convicted for offence punishable under Section 304 Part-I of the IPC and are sentenced to suffer rigorous imprisonment for seven years and to payment of fine of Rs.2000/- and in default to suffer further rigorous imprisonment for six months.