VICKY GANPAT LAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellant-orig.accused No.1 Vicky Ganpat Lad has preferred Criminal Appeal No.205 of 2006 and appellant-orig.accused No.2 Jitu Lalchand Sonkar has preferred Criminal Appeal No.1233 of 2005.

(2.) In both these appeals, the appellants have challenged the judgment and order dated 17th December, 2005 passed by the learned IIIrd Additional Sessions Judge, Thane in Sessions Case No.30 of 2004. By the said judgment and order, the learned Sessions Judge, convicted both the appellants under Section 302 read with 34 of Indian Penal Code and sentenced them to imprisonment for life and to pay fine of Rs.1000/-, in default, RI for three months.

(3.) The prosecution case, briefly stated, is as under :