RADHE ZULIDAS MANDAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal challenges the Judgment and Order dtd. 23/9/2014 passed by the learned Additional Sessions Judge, Greater Bombay in Sessions case No.34 of 2012 for offences punishable under:

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

(3.) Prosecution case is entirely based on circumstantial evidence. To bring home the guilt of Appellant prosecution examined in all 21 witnesses.