ARVIND MEGHAN DAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal impugns the judgment of the learned Additional Sessions Judge, Greater Bombay dated 18th March, 2005 convicting the accused for the offence of murder of one Amarjeet Bhujaban Ram (Amarjeet) and 326 respectively of the Indian Penal Code (I. P. C. ) and sentenced to suffer rigorous imprisonment for life for the offence under section 302 and to suffer rigorous imprisonment for 7 years for the offence under section 326 together with payment of fine of Rs. 500/- and i/d. to undergo further imprisonment for one year.

(2.) The accused as well as the victims as also several other witnesses are cobblers working in one shop/factory "bollywood Shoe- care" to manufacture foot wear. These persons live, work and sleep in the shop/factory premises.

(3.) The accused was the supervisor/manager/mukadam.