RAJKUMAR @ BHELI RAMTIRTH NISHAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against the judgment and order dtd. 21/2/2014, passed by the learned Additional Sessions Judge, Mumbai, in Sessions Case No.149 of 2012, convicting and sentencing the appellant, as under:

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

(3.) After hearing the parties, the learned Additional Sessions Judge, Mumbai, convicted and sentenced the appellant and co-accused in Sessions Case No.149 of 2012 , as stated aforesaid in para 1 of this judgment.