YUVRAJ SAMPATRAO GHORPADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Miss Roy, learned counsel holding for Dr. Yug Chaudhry, advocate for the appellant and Mr. Patil, learned APP for the State.

(2.) For the reasons separately recorded, the appeal is allowed. The judgment and order dtd. 24/11/2015 in Sessions Case No. 176 of 2013 whereby the sentence and conviction was awarded by the learned Ad-Hoc Additional Sessions Judge at Kolhapur, is quashed and set-aside. The appellant be set at liberty forthwith, if not needed in any other case.

(3.) This order will be digitally signed by the Private Secretary of this Court. All concerned will act on production by fax or email of a digitally singed copy of this order.