RAJESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellants were accused in Sessions Trial No. 22 of 2003. THEy were charged for offence punishable under section 302 read with section 34 of Indian Penal Code, for killing Kishore Hiraman Sakhare of Paraswada on 2nd February, 2003 at about 4-00 p.m. at village Paraswada, individually or in furtherance of common intention to intentionally or knowingly cause his death.

(2.) THE learned Sessions Judge convicted both the accused for offence punishable under section 302 read with section 34 of Indian Penal Code, and sentenced them to undergo Life Imprisonment and to pay a fine of Rs. 2000/- each. THE learned Sessions Judge further convicted the Accused No. 1 for offence punishable under section 142 of the Bombay Police Act, 1951, and sentenced him to suffer Rigorous Imprisonment for one year and to pay a fine of Rs. 500/- in default, to undergo Simple Imprisonment for fifteen days.

(3.) THE defence has examined DW1 Pralhad Shriram Dongre and DW2 Nandkishor Kamalkishor Bhelawe in its support.