LAWS(BOM)-2014-7-209

SUDHAKAR Vs. STATE OF MAHARASHTRA

Decided On July 28, 2014
SUDHAKAR Appellant
V/S
THE STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) THIS appeal challenges judgment and order dated 27th June, 2001, passed by learned II Additional Sessions Judge, Ahmednagar, in Sessions Case No. 53 of 1999, in which the appellants/original accused nos. 1 to 4 were convicted for the offence punishable under Section 302 read with Section 34 of the Indian Penal Code and were sentenced to suffer life imprisonment and to pay a fine of Rs. 500/ - each with a default clause. The appellants were also convicted for the offence punishable under Section 323 read with Section 34 of the Indian Penal Code and were sentenced to suffer rigorous imprisonment of one month and to pay a fine of Rs. 500/ - with a default clause. Both the substantive sentences were directed to run concurrently.

(2.) THE facts leading to the case, in short, can be stated as under: -

(3.) UPON hearing the submissions at bar and perusal of impugned judgment as well as evidence on record, following questions/points arose for our consideration: -