MANZOOR MOHAMMED IBRAHIM SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant has challenged his conviction for the offence punishable under Sections 457 read with 34, 392 read with 34, 394, 342 read with 34 of the Indian Penal Code.

(2.) The complainant/Ms.Cyril Tayyab Mamaji resides with her husband and a bed ridden child.

(3.) After completion of investigation charge sheet against the accused came to be filed before the learned Metropolitan Magistrate and case was committed to the Sessions Court.