SANJAY VASANTRAO SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant is one amongst four accused persons who were tried in Sessions Case No.41/2006 (old case No. 19/2004). Accused were charged that

(2.) THE prosecution has examined in all 13 witnesses.

(3.) THIS Court has, therefore, to consider the appeal against conviction for the appellant under section 302 and 201 of the Indian Penal Code.