LAWS(BOM)-2012-4-130

DIWAKAR Vs. STATE OF MAHARASHTRA

Decided On April 26, 2012
DIWAKAR S/O. KESHAO MADPATI Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard both sides.

(2.) Perused the record.

(3.) The points as urged by the defence are as follows: