AADIL RAFIQUE SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant faced Sessions Case No.2/2011 on the file of the Court of Sessions at Dindoshi, Mumbai as the sole accused. He was facing the charge for the offence punishable under Ss. 302 and 323 of IPC as well as under Sec. 135 of the Maharashtra Police Act.

(2.) At the conclusion of the trial, the learned Judge vide his judgment and order dtd. 5/9/2012 convicted the Appellant for commission of the offence punishable under Sec. 302 of IPC; and sentenced him to suffer imprisonment for life and to pay a fine of Rs.2,000.00; and in default to suffer RI for two years. He was acquitted of the other two charges.

(3.) Heard Ms. Farhana Shah, learned counsel for the Appellant and Ms. M.M. Deshmukh, learned APP for the State.