MITTU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appeal takes an exception to the judgment and order dtd. 31/7/2013 passed by the Learned Sessions Judge in Sessions Case No.103 of 2012. By the impugned judgment and order, the Appellant has been convicted and sentenced as under: For the offence punishable under Sec. 302 of the Indian Penal Code to suffer imprisonment for life.

(2.) Briefly stated the case of the prosecution is as under:

(3.) As the offence was exclusively triable by the Court of Sessions, learned Metropolitan Magistrate committed the case to the Sessions Court, Greater Mumbai. Charge was framed against the Appellant, to which he pleaded not guilty and claimed to be tried.