LAWS(BOM)-2012-2-41

MADHAV KESU KHARAT Vs. STATE OF MAHARASHTRA

Decided On February 08, 2012
MADHAV KESU KHARAT Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard the parties.

(2.) Perused the record.

(3.) The appellants were charged for offence punishable under Section 302 r/w 34 of the Indian Penal Code for committing murder of appellant no.1 s brother Deochand by stick or other deadly weapon.