AJAY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by the judgment and order dated 14 th November 2017 rendered in Sessions Trial No. 230 of 2014, the appellant has preferred the present appeal.

(2.) Briefly stated, the facts of the case are as under:

(3.) We have heard Ms Hemlata Dhande, learned appointed counsel for the appellant and Shri T. A. Mirza, learned Additional Public Prosecutor for respondent-State. We have perused record of the case including impugned judgment and order.