REGENT COMPUTRONICS PVT. LTD.

Shivdatta @ Biltu Subhodchandra Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

SURAJDEO MAHTO VS. THE STATE OF BIHAR [REFERRED TO]
HANUMANT GOVIND NARGUNDKAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
SANWAT KHAN VS. STATE OF RAJASTHAN [REFERRED TO]
DEONANDAN MISHRA VS. STATE OF BIHAR [REFERRED TO]
SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [REFERRED TO]
MAHMOOD VS. STATE OF UTTAR PRADESH [REFERRED TO]
CHANDMAL VS. STATE OF RAJASTHAN [REFERRED TO]
SHANKARLAL GYARASILAL DIXIT VS. STATE OF MAHARASHTRA [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
G PARSHWANATH VS. STATE OF KARNATAKA [REFERRED TO]
STATE VS. SHANKAR PRASAD [REFERRED TO]
SATPAL VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) This Appeal questions the legality of Judgment and Order dated 04/8/4/2015 passed by the learned Additional Sessions Judge, Greater Bombay in Sessions Case No.968 of 2013 convicting Appellant under:

(2.) Appellant Shivdatta @ Biltu has been convicted for committing murder of victim Bharat Panjiyara (for short "Bharat ") on 15. 07.2013 i.e. the date of incident.

(3.) Shorn of unnecessary details, facts which emerge from prosecution case are as follows:

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SHIVDATTA @ BILTU SUBHODCHANDRA Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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