SANTOSH DNYANOBA TARTE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS appeal is preferred by the appellant -original accused against the judgment and order dated 28.11.2008 passed by the learned 6th Ad -hoc Additional Sessions Judge, Sewree, Mumbai in Sessions Case Nos. 490 of 2007. By the said judgment and order, the learned Session Judge convicted and sentenced the appellant as under: -

(2.) THE prosecution case briefly stated, is as under:

(3.) WE have heard the learned Advocate for the appellant and the learned APP for the State. After giving our anxious consideration to the facts and circumstances of the case, arguments advanced by the learned Advocates for the parties, the judgment delivered by the learned Sessions Judge and the evidence on record, for the reasons stated below, we are of the opinion that there is no merit in the appeal.