ISAK ABDUL HAQ PATEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by the judgment and order of conviction and sentence passed by the learned II Additional Sessions Judge, Satara, in Sessions Case No. 223 of 1992 on8.1.1996 the appellant-accused has preferred this appeal on the grounds mentioned in the memo of appeal as also verbally canvassed before us.

(2.) With the assistance of the learned Advocate for the appellants as also the learned Public Prosecutor we have scrutinized the entire evidence on record and reappreciated the same.

(3.) We have therefore corroborating evidence of P.W.3-Baban Adake, P.W.5-Vijay Gore, P.W.6-Salim Tamboli and P.W.7- Intaj Shaikh who have also identified these articles after they were seized. There is thus intrinsic evidence independent in nature to corroborate testimony of P.W.8-Mumtaj.