BAPATLA VYANKATESHWAR RAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant before this Court is the original accused in Sessions Case No. 38 of 1977 on the file of the Court of the Additional Sessions Judge, Nasik.

(2.) Being aggrieved by an order and judgment dated 17th July, 1978, convicting him and sentencing him for a period of four years rigorous imprisonment, the accused has preferred the present appeal.

(3.) The case of the prosecution is that one Shantaram Jagtap resides at in Station-Wadi at Deolali Camp with his wife and daughters. The name of one of the daughter is Suman and at or about the time of offence, she was about 18 years of age. That his son Jaydeo serves at Satpur.