HAMID SHEIKH S/O JABBAR SHEIKH Vs. STATE OF MAHARASHTRA, THROUGH POLICE STATION OFFICER, POLICE STATION RAJURA, DISTRICT CHANDRAPUR

JUDGEMENT

(1.) Criminal Appeal No.193/2007: The appellant challenged the judgment of conviction awarded by Adhoc Additional Sessions Judge4, Chandrapur in Sessions Case No.98/2005, by which the appellant is convicted for an offence punishable under Section 302 of the IPC and sentenced to suffer rigorous imprisonment for life. He is also convicted for the offence punishable under Section 201 of the IPC, no separate sentenced is passed.

(2.) State has filed Criminal Appeal No.268/2007 challenging the acquittal of accused for the offence punishable

(3.) The case of the prosecution against the appellantaccused can be summarized as under: