Bombay High Court
Mohammad Javed @ Zahid Babbuddin ... vs The State Of Maharashtra on 25 April, 2019
Author: Prakash D. Naik
Bench: B. P. Dharmadhikari, Prakash D. Naik
rpa 1/2 904-appeal-871-13.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.871 OF 2013
Mohammad Javed @ Zahid Babbuddin Qureshi .. Appellant
Vs.
State of Maharashtra .. Respondent
.......
Mr.Khan Abdul Wahab a/w. Mr.Gaurav Bhawnani and Mr.Abdul
Kareem, Advocate for the Appellant.
Mrs.M.H. Mhatre, APP for the Respondent-State.
.......
CORAM : B. P. DHARMADHIKARI AND
PRAKASH D. NAIK, JJ.
DATE : APRIL 25, 2019.
P.C.:
For reasons separately recorded, the judgment and order dated 6th November, 2012, delivered by the Additional Sessions Judge, Pune in Sessions Case No.550 of 2010, is modified and the Appellant is convicted for the offence punishable under Section 304(Part-II) of Indian Penal Code.
2 With the reason his conviction and sentence imposed upon him for offence under Section 302 of IPC is set aside.
::: Uploaded on - 26/04/2019 ::: Downloaded on - 27/04/2019 01:25:31 :::
rpa 1/2 904-appeal-871-13.doc
3 The period already spent in jail by him is
substituted as punishment for offence punishable under Section 304(Part - II) of IPC.
4 He shall be set at liberty immediately if his custody is not required by State in any other matter. 5 The muddemal property be dealt with, as directed by trial Court, after Appeal period is over. 6 Criminal Appeal stands disposed of accordingly. (PRAKASH D. NAIK, J.) (B.P. DHARMADHIKARI, J.) ::: Uploaded on - 26/04/2019 ::: Downloaded on - 27/04/2019 01:25:31 :::