GUDIYA GANESH SHAHU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Admit.

(3.) This is an appeal filed under Section 14-A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 for the offences punishable under Sections 302, 364, 120-B read with Section 34 of the Indian Penal Code and 3(2)(v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.