MANSOORALI KHAN AHMED KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants herein are convicted for the offence punishable under section 302 read with section 34 of the Indian Penal Code and each of the accused is sentenced to suffer R.I. for life and to pay fine of Rs. 500/-, in default to suffer R.I. for two years. The appellants are further convicted of the offence punishable under section 201 read with section 34 of the Indian Penal Code and each of them is sentenced to suffer R.I. for 5 years and to pay fine of Rs. 500/-in default to suffer further R.I. for six months by the Additional Sessions Judge, Greater Bombay vide Judgment and Order dated 7/7/2010 in Sessions Case No. 807 of 2006. Hence, this appeal.

(2.) Such of the facts necessary for the decision of these appeals are as follows :

(3.) At the trial, prosecution has examined as many as 16 witnesses to bring home the guilt of the accused. The prosecution has placed reliance upon the evidence of P.W. 1 Nurul Hasan Khan, P.W. 2 Jilani Vasi Mirza, P.W.3 Suraya Sakharkar, P.W. 4 Abdul Rashid Shaikh, P.W. 5 Munna Shaikh to substantiate involvement of the accused persons in the said offence.