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IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1204    OF 2009

SURYABHAN APPELLANT

                VERSUS

STATE OF MAHARASHTRA                             RESPONDENT

O R D E R

1. This appeal is directed against the judgment and order,  

dated 10.12.2004, passed by the High Court of Judicature of Bombay  

in  Criminal  Appeal  No.456  of  1992,  whereby  the  High  Court  has  

confirmed the conviction and sentence passed by the learned Sessions  

Judge, Wardha, vide judgment and order dated 17.11.1992, in Sessions  

Trial No. 62 of 1989.

2. The appellant before us is convicted for the offence under  

Section  302 read  with Section  34 of  the Indian  Penal Code  (the  

“I.P.C.” for short) and sentenced to imprisonment for life along  

with fine of Rs. 2,000/- and rigorous imprisonment of one year in  

default.

3. We  have  heard  learned  counsel  Smt.  V.  Mohana  and  Sri  

Shankar Chillarage. With their assistance, we have carefully perused  

the  evidence  on  record  and  considered  the  reasoning  and  the  

conclusion reached by the Trial Court and the High Court.  In our  

considered view, both the courts have not committed any error which  

would call for our interference.

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4. In the result, while confirming the impugned judgment and  

order,we reject the appeal.

Ordered accordingly.

.......................J. (H.L. DATTU)

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI; DECEMBER 13, 2012