LAWS(BOM)-2013-10-272

SUDAM HIRYA CHAVAN Vs. STATE OF MAHARASHTRA

Decided On October 19, 2013
Sudam Hirya Chavan Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard.</Jpara> <Jpara>[2] This is an Appeal filed by the accused, who was tried in Sessions Case No. 46 of 2011.

(3.) He has been convicted by the judgment and order dated 16th December, 2011, passed by learned Extra Jt. (Adhoc) District Judge and Addl. Sessions Judge, Baramati, which reads as under:

(4.) The charge was that the Appellant is one amongst other 10 accused persons, who had committed robbery in the railway bogie. All other accused fled away. The Appellant is the only accused, who was caught on the spot.