ANILKUMAR Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS appeal is preferred by the appellant - original accused No. 1 against the judgment and order dated 26.6.2007 passed by the learned Additional Sessions Judge, Sessions Court, Greater Bombay in Sessions Case Nos. 511 of 2005. By the said judgment and order, the learned Session Judge convicted the appellant for the offence punishable under Section 302 of IPC and sentenced him to suffer imprisonment for life and fine of Rs. 200/ -, in default R.I. for 15 days. By the very same judgment, the learned Sessions Judge also convicted co -accused Shabir Alam Shaikh for the offence punishable under Section 307 of IPC for causing injury to some other person than the deceased and sentenced him to suffer R.I. for seven years and fine of Rs. 200/ - in default R.I. for 15 days.

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

(3.) WE have heard the learned Advocate for the appellant and the learned APP for the State. After giving our anxious consideration to the facts and circumstances of the case, arguments advanced by the learned Advocates for the parties, the judgment delivered by the learned Sessions Judge and the evidence on record, for the reasons stated below, we are of the opinion that there is no merit in the appeal.