SUDHIR SHANTARAM MORE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides. Perused the record. This is an appeal against conviction.

(2.) In all four accused were named in F.I.R. Accused Kalyan Shah died before framing of charge.

(3.) Accused No. 1, 2 and 4 were tried for offences under Sections 452, 392 read with Section 397 read with Section 34 of the Indian Penal Code.