LAWS(BOM)-2012-11-112

KISHOR RAMBHAU KINKAR Vs. STATE OF MAHARASHTRA

Decided On November 06, 2012

Kishor Rambhau Kinkar Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

RAMESHWAR S O KALYAN SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
BODHISATTWA GAUTAM VS. SUBHRA CHAKRABORTY MS [REFERRED TO]
VIJAYBHAI BHANABHAI PATEL VS. NAVNITBHAI NATHUBHAI PATEL [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. SHREE KANT SHEKARI [REFERRED TO]
RAMDAS VS. STATE OF MAHARASTRA [REFERRED TO]
SADASHIV RAMRAO HADB VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) The following appeals are being disposed of by this common judgment since the facts and offences are inter-related.

(2.) Criminal Appeal No. 31 of 2012:

(3.) Criminal Appeal No. 32 of 2002:

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