(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
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