SHAMBABU LATHUJISINGH YADAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal is directed against the Judgment and Order passed by the Assistant Sessions Judge for Greater Bombay in Sessions Case No.790 of 2011 convicting the appellant of an offence punishable under Section 307 of the Indian Penal Code read with Section 34 of the IPC and sentencing him to suffer Rigorous Imprisonment for 10 years and to pay a fine of Rs.1000/. There were two accused in the said case. The appellant was the accused No.1 therein. The accused No.2 one Kamarali has been acquitted by the learned Assistant Sessions Judge.

(2.) The prosecution case, as put forth before the trial Court, in brief, be stated thus :

(3.) I Have Heard Ms.Geeta Anand, The Learned Counsel For the appellant. I have heard Mr.V.B.KondeDeshmukh, the learned Additional Public Prosecutor for the Respondent/State.