BALASAHEB Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal Appeal No.579 of 2019 is allowed. The order of conviction and sentence dtd. 17/5/2019 passed by the learned Additional Sessions Judge, Newasa, Dist. Ahmednagar is quashed and set aside.

(2.) Appellant - accused no.1 Balasaheb S/o Babasaheb Bhagat stands acquitted.

(3.) Fine, if any, paid by the appellant - accused no.1 be refunded to him.