RAMIJA SALAUDDIN MULLA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant Ramija Mulla, original accused No.1, and Mumtaj Khan, original accused No.2 have preferred criminal Appeal No.787 of 2011. Appellant Mumtaj Khan, original accused No.2 had earlier preferred criminal Appeal No.552 of 2011. Both the appeals are directed against the judgment and order dated 24.5.2011 passed by the learned Additional Sessions Judge, Vaduj in Sessions Case No.64 of 2010. By the said judgment and order, the learned Sessions Judge convicted both the appellants u/s 302, 323, 504 and 506 r/w 34 of the Indian Penal Code.

(2.) The prosecution case briefly stated is as under:

(3.) Charge came to be framed against both the appellants original accused No.1 Ramija Mulla and original accused No.2 Mumtaj Khan u/s 302 of the Indian Penal Code. They pleaded not guilty to the said charge and claimed to be tried. Their defence is that of total denial and false implication. After going through the evidence adduced in this case, the learned Sessions Judge convicted and sentenced the appellants as stated in para 1 above. Hence, this appeal.