SOHAIL ABDUL RASHID SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellants herein are convicted for the offence punishable under Section 302 read with Section 34 of the Indian Penal Code and sentenced to suffer imprisonment for life and to pay fine of Rs. 1000/-each in default R.I. for one month. They are also convicted for offence punishable under section 201 read with 34 of the Indian Penal Code and sentenced to suffer R.I. for 2 years and fine of Rs. 500/- I.d. R.I. for 15 days. The Accused No. 1 i.e. Appellant in Criminal Appeal No. 859 of 2006 is further convicted for offence punishable under section 392 of the Indian Penal Code and sentenced to suffer R.I. for four years and to pay fine of Rs.1000/- in default to suffer further R.I. for one month, by the Additional Sessions Judge, Greater Bombay vide Judgment and Order dated 27/8/2003 and 28/8/2003.

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

(3.) This is a case which rests on circumstantial evidence and therefore, it would be necessary to discuss the substantive evidence of every witness in order to ascertain as to whether the chain of circumstances is so complete as to eliminate doubt of the complicity of one or all Accused.