SAMEERKUMAR PRAKASH AWASARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against the judgment and order dtd. 30/6/2008 passed by the learned Additional Sessions Judge, Ratnagiri in Sessions Case No.8/2007, convicting the appellant, as under :

(2.) The prosecution case, in brief, is as under :

(3.) After a full-fledged trial, the learned Additional Sessions Judge, Ratnagiri, convicted and sentenced the appellant in Sessions Case No.8/2007, as stated aforesaid in para 1 of this judgment.