SHAMRAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The matter was heard and admitted on 21/7/2020. The R and P was called which was received as per the Farad-sheet entry dtd. 13/08/2020 and the matter was kept thereafter for hearing on the application for suspension of sentence, which came to be rejected by order dtd. 25/8/2020. The matter, when listed on 8/6/2022, the learned Counsel for the appellant expressed his readiness for final arguments, to which the learned Additional Public Prosecutor Shri Chutke, agreed, as a result of which, the matter has been finally heard.

(2.) Heard Mr. Lingayat, learned counsel for the appellant and Mr. Chutke, learned APP for the respondent/State.

(3.) Mr. Lingayat learned counsel for the appellant submits as under: