NURUL SHAMSUL HAQ SHAH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Feeling aggrieved with and dissatisfied by the impugned judgment and order of conviction passed by Additional Sessions Judge, Greater Bombay, on 12/2/2013, convicting the appellants of the offence punishable under Sec. 302 of Indian Penal Code and sentencing them to suffer life imprisonment, present appeals have been preferred.

(2.) Prosecution story goes like this.

(3.) The learned Magistrate committed the case to the Court of Sessions as the offences were exclusively triable by the Court of Sessions.