LAWS(BOM)-2023-3-211

NARESH SHAMRAO Vs. STATE OF MAHARASHTRA

Decided On March 24, 2023
Naresh Shamrao Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) By this appeal, the appellant (accused) challenges judgment and order of conviction and sentence dtd. 19/6/2019 passed by learned Additional Sessions Judge, Amravati in Sessions Trial No.111/2017 whereby learned Judge below convicted the accused.

(2.) Heard learned counsel Shri J.Y.Ghurde appointed for the appellant/accused and learned Additional Public Prosecutor Shri M.J.Khan for the respondent/State.

(3.) Brief facts, necessary to dispose of the appeal, are as under: