ANWAR MUSA SAYYED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellants- the original accused nos.1,3 and 7 who stand convicted for an offence punishable under Section 302 read with Section 34 of Indian Penal Code (IPC) and sentenced to imprisonment for life and to each to pay fine of Rs.10,000/-, in default of which to undergo further RI for one year, by the Additional Judge,, Alibaug, Dist. Raigad by judgment dated 9 July 2008, in Sessions Case No.184 of 2007, by this appeal challenge their conviction and sentence.

(2.) The facts in brief, as are necessary for the decision of this appeal, may briefly be stated thus:

(3.) In order to effectively deal with the submissions advanced before us by Shri Mohite, learned Counsel for the appellants and the learned APP, it would be useful to refer to the evidence of the prosecution witnesses.