THE ADDL. REGISTRAR, HIGH COURT OF BOMBAY BENCH AT AURANGABAD Vs. SANTOSH ALIAS SANTARAM S/O BHIVSAN RAHANE

JUDGEMENT

(1.) Being aggrieved by the judgment and order dated 6th February, 2002 passed in Sessions Case No. 441 of 1999 by the 2nd Additional Sessions Judge, Aurangabad, the appellant/accused has preferred this appeal.

(2.) Briefly stated the facts unfolded during the course of trial are summarized as under:

(3.) I have heard the learned Counsel for the appellant and the learned Additional Public Prosecutor for the State and perused the record and the proceedings.