MOHD. ARSHAD MOHD. TAHIR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel appearing for the parties.

(2.) By the present petition, Petitioner has prayed for the following main reliefs:

(3.) Petitioner was arrested on 18/2/1993 in connection with C.R. No.I-89 of 1993 for the offence punishable under Sec. 302 of the Indian Penal Code, 1860 (for short "IPC"). By order dtd. 29/11/2013 the learned Sessions Judge at Kalyan convicted the Petitioner for the offences punishable under Sec. 302 read with 120B, 450, 506, 353 and 34 IPC and sentenced to undergo life imprisonment and to pay fine of Rs.5,000.00 and in default thereof suffer rigorous imprisonment for six months.