JAGADISH ANANT NARVEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the appellant/ accused and the learned Additional Public Prosecutor for the respondents - State.

(2.) The Criminal Appeal is directed against the Judgment and Order dated 6th May 2004 passed by the Additional Sessions Judge, Greater Mumbai, whereby the appellant / accused came to be convicted for the offence punishable under Section 302 of the Indian Penal Code and was sentenced to suffer rigorous imprisonment for life.

(3.) The prosecution case in nutshell is as follows: