GHANSHYAM HARI PAGARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant has challenged the Judgment and Order dtd. 10/08/2001 passed by the Special Judge, Nashik, in Special Case No.4 of 1993. He was convicted and sentenced as Digitally follows :

(2.) Besides the Appellant, there was one more accused i.e. accused No.2 Vishnu Dagdu Gaikar. He was acquitted from the charges of commission of offence punishable u/s 7 and 12 of the PC Act. He was completely acquitted. He was not charged for any other offence.

(3.) Heard Mr. Jagdish G. Aradwad (Reddy), learned counsel for the Appellant and Mr. S. R. Agarkar, learned APP for the State.