HARIDAS RAOSAHEB BEDARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In the present case, Appellant was initially represented by Advocate Mr. Jaydeep D. Mane who has filed his vakalatnama on behalf of Appellant. His last appearance in this appeal is on 24/10/2018. Thereafter the Appeal was called out for final hearing on 25/7/2022, when none appeared for the Appellant.

(2.) On 26/7/2022 when once again none appeared for Appellant, this Court passed the following order:-

(3.) This Appeal questions the legality of Judgment and Order dtd. 3/8/2015, passed by the learned Additional Sessions Judge, Pandharpur (referred to as "trial Court") in Sessions Case No. 60 of 2011 convicting Appellant (accused No. 1) for offences punishable under:-