MANJUR SAMSUDDIN SHAIKH Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against the Judgment of conviction as delivered by the Adhoc Additional Sessions Judge, Sewree, Mumbai in Sessions Case No. 80 of 2010, in which, the appellant was the accused No. 2. There was one more accused Smt. Ranjana Shaikh (Accused No. 1) in the said Sessions Case. The Adhoc Additional Sessions Judge found the appellant, as also the said accused No. 1, guilty of offences punishable under Section 489B, 489C of the Indian Penal Code read with Section 34 of the IPC and sentenced both of them to suffer Rigorous Imprisonment for five years each and to pay a fine of Rs. 5,000/- each, on each count. The Adhoc Additional Sessions Judge convicted the accused No. 1 Ranjana Shaikh also of an offence punishable under Section 420 of the IPC read with Section 34 of the IPC and sentenced her to suffer Rigorous Imprisonment for five years and to pay a fine of Rs. 5,000/- on that count also. The Adhoc Additional Sessions Judge directed that all the substantive sentences imposed upon the accused persons shall run concurrently.

(2.) Being aggrieved by the said judgment of conviction and sentences imposed upon him, the appellant had approached this Court by filing the present appeal.

(3.) I have heard Mr. Aniket Vagal, the learned counsel for the appellant. I have heard Ms. S.S. Kaushik, the learned Additional Public Prosecutor for the respondent/State. With their assistance, I have gone through the evidence adduced during the trial. I have carefully gone the impugned judgment.