GOVINDRAMJIJADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Special leave granted.

(2.) The notice was issued on the special leave petition limited to the question whether the High court had jurisdiction to enhance the sentence without issuing notice and affording to the appellant an opportunity of showing cause against such enhancement of the sentence, or in the absence of an appeal by the State for enhancement of sentence on the ground of inadequacy.

(3.) This appellant along with two others were convicted for murdering Kumari Mangala in furtherance of their common intention and causing disappearance of evidence of the said offence with the intention of screening themselves from legal punishment under S. 302 read with S. 34 Indian Penal Code and under S. 201 read with S. 34 Indian Penal Code respectively and sentenced to suffer imprisonment for life under the first count and to suffer rigorous imprisonment for a period of 3 years and to pay a fine of Rs. 2,500. 00 each with a default clause and directed both the substantive sentences to run concurrently.