ALLABAKSH GAFUR SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an Appeal preferred by the Appellant (Original Accused) against the judgment and order dated 28th June, 2017, passed by the learned Additional Sessions Judge, Thane, in Sessions Case No.586 of 2014, thereby convicting the Appellant for offence punishable under Section 302 read with Section 504 of the Indian Penal Code, 1860 ( "IPC ") and sentencing the Appellant to suffer imprisonment for life and fne of R.5,000/-, in default to suffer further rigorous imprisonment for three months.

(2.) The case of the prosecution is briefy stated as under :-

(3.) The investigation was carried out and after completion of investigation, the Charge (Exhibit-4) came to be framed on 1st April, 2017 against the Appellant (Original Accused) under Sections 302, 307, 323 and 504 of the IPC and the Appellant was chargesheeted.