SHIVMURTI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned counsel appearing for the appellant at length and the learned Additional Public Prosecutor for the Respondent/State.

(2.) THE brief facts as disclosed in the Appeal Memo leading for filing the appeal are as under: -

(3.) THE learned Additional Public Prosecutor submits that the trial Court, upon appreciation of entire evidence on record, has rightly convicted the appellant - accused, therefore, this Court may not interfere in the impugned judgment and order.