SANDEEP LAXMINARAYAN ACHARYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BEING aggrieved by the judgment and order of conviction and sentence passed by the learned Additional Sessions Judge, Greater Bombay, in Sessions Case No.487 of 1991 on 17.2.1998 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 counsel for the appellant as also the learned Public Prosecutor we have scrutinized the entire evidence and reappreciated the same.

(3.) AT this stage it is liable to be noted that the learned trial Judge heavily relied upon the so called extra judicial confession of the accused in relation to the incident to the security officer who is examined as P.W.7.