ARIFVALI MUHAMMED SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Accused Appellant has impugned order of conviction in Sessions Case No.583 of 2005 dated 24.04.2006 by 9th Additional Sessions Judge, Greater Mumbai at Sewree, sentencing the Accused to undergo rigorous imprisonment for life and to pay a fine of Rs.5,000/- in default to suffer two years, for the offence punishable under Section 302 of I.P.C.

(2.) The facts in brief are as under :-

(3.) The defence of the accused is false implication. On analysis of evidence of 12 witnesses coupled with the documents and C.A. Report, the learned 9th Ad-hoc Additional Sessions Judge for Greater Mumbai at Sewree, convicted the accused on 24.4.2006. The witnesses are as under :-