VICTOR @ VICKY JULIAS MANTHERO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal takes an exception to the judgment and order dtd. 16/8/2010 passed by the Sessions Judge, Pune in Sessions Case No. 37 of 2007.

(2.) The appellant, who was the accused before the trial Court, was tried for the ofences punishable under Sec. 342, 363, 328, 394, 302 and 201 read with 34 of the Indian Penal Code, 1860 (for short "IPC "). By the impugned judgment and order, the trial Court convicted :

(3.) It is the case of the prosecution that the deceased Vikram Vijay Potdar, who was resident of Mumbai, was working as Software Engineer with Infosys Company at Pune. On every Friday evening, he used to come to Mumbai and used to return back to Pune on following Monday.