THE STATE OF MAHARASHTRA Vs. SHAHAJI BAJIRAO WAGHMARE

JUDGEMENT

(1.) Heard learned A.P.P. for the appellant/ State.

(2.) This appeal is by State seeking enhancement of the sentence which was passed by the trial Court. The facts in brief are as follows.

(3.) On 2.9.1994, at about 9.00 p.m., at village Pangaon, Taluka Kallam, the accused committed criminal trespass by entering into the house of complainant Mandakini and causing hurt to her by using sword. The accused had run away after causing injury. The accused had been seeking partition.