State v. Vishal

(Per : HONOURABLE MR.JUSTICE JAYANT PATEL) The present application for leave to prefer appeal is directed against the judgment and order dated 14th July 2009 passed by the learned Sessions Judge in Sessions Case No.236 of 2008, whereby all the accused have been acquitted for the offences under Section 302 of the Indian Penal Code and only accused no.1 has been convicted for the offence under Section 304(2) of the Indian Penal Code read with Section 135(1) of the Bombay Police Act.

Considering the facts and circumstances, it appears to us that it is a good case to be considered in appeal. Hence, leave deserves to be granted, therefore, granted. The present application is disposed of accordingly.

(Jayant Patel, J) (Z.

K. Saiyed, J) Anup Top