JARNAIL AARJO SARDAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant herein is convicted for offence punishable under section 307 of the Indian Penal Code and sentenced to suffer R.I. for 4 years and to pay fine of Rs. 1000/- I.d. to suffer S.I. for one month by the learned Additional Sessions Judge, Gr. Bombay inn Sessions Case No. 603 of 2013. Hence, this appeal.

(2.) Such of the facts necessary for the decision of this appeal are as follows :

(3.) The case rests upon the evidence of P.W. 2 i.e. the injured, P.W. 8 and P.W.9. P.W. 2 the Victim has deposed before the Court that in fact, she was acquainted with the appellant through her friend Nilam.