POPAT BANDU WAGHMARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BEING aggrieved by the judgment and order passed by Additional Sessions Judge, Greater Bombay on14-10-1998 the appellant has preferred this appeal on the grounds mentioned in the memo of appeal as also verbally canvassed before us.

(2.) WITH the assistance of learned counsel and the learned Assistant Public Prosecutor we have scrutinized and reappreciated the evidence of the record.

(3.) CRIMINAL Application No. 3718 of 2004 was therefore requesting for grant of bail with reduced amount of security and sureties. Taking into consideration that the matter was tried in 1985 almost 19 years ago and the accused is in jail since order of conviction in 1998 we heard the appeal on the basis of the judgment and evidence which we scrutinized with the assistance of the learned counsel as aforesaid.