LAWS(BOM)-2012-12-6

ISHWARBHAI NARAYAN MAKWANA Vs. STATE OF MAHARASHTRA

Decided On December 05, 2012
Ishwarbhai Narayan Makwana Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard rival submissions on this criminal appeal preferred by the appellant/accused challenging the judgment and order of conviction dated 21st September, 2004, passed by Additional Sessions Judge, Greater Mumbai in Sessions Case No. 439 of 2003.

(2.) By the impugned judgment and order, the present appellant/accused was convicted for the offence punishable under section 302 of IPC and was sentenced to suffer imprisonment for life and to pay fine of Rs.5000/-, in default to suffer RI for three months.

(3.) At present, the appellant is in custody.