IBARAT HUSAIN KITABULLAH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Criminal Appeal questions legality of Judgment and Order dtd. 17/8/2013 passed by learned Additional Sessions Judge, Vasai (for short "Trial Court") in Sessions Case No.16 of 2007 convicting Appellant (Original Accused No.3) under Sec. 235(2) of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") for offences punishable under:-

(2.) Prosecution's case is based on circumstantial evidence, which has been upheld by the Sessions Court while convicting Appellant. Appellant is original Accused No.3, part of a group of 6 Accused convicted for murder of one Ranjit Singh and attempt to murder of Ajit Singh (PW-4).

(3.) Prosecution case in brief is thus:-