ALLWYN LIGUORY FURTADO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant herein impugns the judgment and order dated 9th December 1997 passed by the Additional Sessions Judge, Greater Bombay in Sessions Case No. 465 of 1995, wherein the accused stands convicted for the offences punishable under section 302 and 201 of Indian Penal Code and sentenced to suffer imprisonment for life.

(2.) Such of the facts necessary for the decision of this appeal are as follows:-

(3.) At the trial the prosecution has examined as many as 10 witnesses to bring home the guilt of the accused.