LAWS(BOM)-2003-6-111

LAXMIBAI SHANKAR MURARKHARE Vs. STATE OF MAHARASHTRA

Decided On June 27, 2003
LAXMIBAI SHANKAR MURARKHARE Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) HEARD.

(2.) ADMIT. The evidence in this matter being scanty and elaborately read for the purpose of bail application, the matter is taken up for final hearing forthwith.

(3.) THIS criminal appeal filed by original accused is directed against the order of conviction and sentence passed by the Additional Sessions Judge, Biloli.