This appeal assails the judgment and order delivered by the Division Bench of the High Court of Judicature at Bombay in Criminal Appeal No. 46 of 2005, thereby dismissing the ... appeal of the appellant and maintaining the conviction and sentence of the appellant as passed by the Additional Sessions Judge, Islampur in Sessions Case No. 39 of 2003 for offence punishable under Section 302 of the Indian Penal Code (For short ‘IPC’).