MOHAMMAD PARVEZ PYAREJAN SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appeal is directed against the judgment and order of conviction/sentence passed by the learned 4th Ad-hoc Additional Sessions Judge, Sewree Mumbai on 25th June, 2008 in Sessions Case No.320 of 2007. By said judgment, the appellants original accused nos.1 to 3, respectively husband, unmarried sister-in-law and mother-in-law of victim one Nagma @ Najma Parvez Shaikh, were convicted for in furtherance of common intention having committed murder of said Nagma @ Najma on 4th December, 2006 in midnight in between 11.35 and 12 and each of them were sentenced to suffer imprisonment for life and to pay a fine of Rs.1000/- and in default to suffer R.I. for 1 month each.

(2.) Nagma @ Najma (hereinafter referred as deceased) was second daughter of PW1 Mussa and PW7 Mehrunnisa Mussa Shaikh.

(3.) The appellants no.1 to 3 pleaded not guilty to the charge Exh.12 framed against them and acquitted accused no.4 for commission of offences under Sections 498-A, 302 alternatively with section 306 of I.P.C. and for offence under Section 31 of Protection of Women From Domestic Violence Act read with Section 34 of I.P.C. at the Court of Sessions and claimed to be tried. The prosecution, in support of its case, examined above referred 12 witnesses.