RANJAN GOGOI,R.BANUMATHI,J. - (1.) We have heard the learned counsel for the parties.
(2.) Leave granted.
(3.) Limited notice was issued in the Special Leave Petition wherein leave to appeal has been prayed for to challenge the judgment of the Bombay High Court convicting the accused appellant for the Signature Not Verified Digitally signed by VINOD LAKHINA offence punishable under Section 307 of the Date: 2018.01.16 17:40:28 IST Reason: Indian Penal Code, 1860 (IPC for short). Sentence of rigorous imprisonment for life and fine of Rs.2,00,000/- (Rupees two lakh) was imposed on the accused appellant with the further direction that the fine amount, once recovered, will be paid to the victim.;