- (1.)Heard rival submissions at length on this appeal preferred by all the appellants/original accused Nos.1 to 4, challenging the judgment and order of conviction dated 23rd July, 2010 passed by the Ad hoc Additional Sessions Judge, Kandhar district Nanded.
(2.)The impugned judgment and order was passed in Sessions Case No.17/2007, wherein all the four accused were charged for committing offence of murder of one Bhimrao Jamale in the morning of 2nd February, 2007 by using the weapons, like "Kattis" and wooden sticks and in furtherance of common intention of all the accused.
The accused were also charged for the offences punishable under Sections 323 and 324 of IPC for causing injuries to PW No.1 - Sarubai wife of the victim and causing hurt to PW No.9 - Baby, married daughter of the victim.

(3.)All the four accused were convicted for the offences punishable under Sections 302, 323, 324 r/w Section 34 of the Indian Penal Code, however, were acquitted for the offence punishable under Section 504 r/w Section 34 of IPC and under Sections 4 and 25 of the Arms Act.