LAWS(BOM)-2020-10-55

RAMCHANDRA Vs. STATE OF MAHARASHTRA

Decided On October 07, 2020
RAMCHANDRA Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard both sides.

(2.) Since arguable points are made, the appeal is admitted.

(3.) By consent the appeal is taken up for final disposal as the accused is in jail and he is 80 year old person.