BHARTHI BHANUDAS GAONKAR Vs. SURESH VINAYAK AZGAONKAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In Criminal Appeal No. 13/2015, Mr. Vivek Rodrigues appears on behalf of the appellant under the Legal Aid Scheme; however, it is reported that he is unwell. Therefore, this Court requested Mr. Amey Kakodkar to appear on behalf of the appellant since Mr. Kakodkar appears in the connected appeal involving an identical issue. Mr. Kakodkar has consented to do the same and accordingly Mr. Kakodkar was heard even in Criminal Appeal No. 13/2015.

(3.) After these matters were argued for some time, this Court was prima facie convinced that the impugned Judgment and Orders acquitting the respondent warranted interference.