GAJENDRA BABU GORAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal is directed against the Judgment and order dated 20th June, 2013, passed by the Sessions Judge, Osmanabad in Sessions Case No.55 of 2012 thereby convicting accused No.1/ Appellant No.1 - Gajendra Babu Gorad and accused No.2/Appellant No.2 - Sou. Padminbai Gajendra Gorad for the offence punishable under Section 302 read with 34 of the Indian Penal Code (for short "I.P. Code") and sentencing them to suffer imprisonment for life and to pay fine of Rs.25000/- each, and in default, to suffer further rigorous imprisonment for five years each.

(2.) The prosecution case, in brief, is as under:-

(3.) After recording the evidence and conducting full fledged trial, the trial Court convicted both the accused/ Appellants for the offence punishable under Section 302 read with 34 of the I.P. Code and sentenced them to suffer life imprisonment and to pay fine, as afore-stated. Hence this Appeal is preferred by the original accused challenging the conviction and sentence.