LAWS(BOM)-2011-2-102

GANESH Vs. STATE OF MAHARASHTRA

Decided On February 09, 2011
GANESH SON OF GOPALA GEDAM Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) This is an appeal against conviction of :-

(2.) The appellants were charged as follows:-

(3.) The appellant nos. 1 and 2 are respectively husband and mother-in-law of deceased Lata.