HARMESHLAL AJIT SINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an appeal preferred against the judgment and order dated 08/10/2014 passed in Sessions Trial No. 507 of 2013 by Ad hoc District Judge and Assistant Sessions Judge, Nagpur.

(2.) Briefly stated, the facts of the case are as under.:

(3.) I have heard Shri Gandhi, learned Counsel for the appellant and Shri Khan, learned A.P.P. for the respondent State. I have carefully gone through the impugned judgment and order and record of the case. Now, following points arise for my determination.