SHARAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is the Appeal under Sec. 374(2) of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") against the judgment and order dtd. 22/1/2024, passed by the learned Additional Sessions Judge, Wardha in Sessions Case No.131/2022 convicting and sentencing the Appellant as follows:-

(2.) The prosecution's case, as revealed from the police report, is as under:-

(3.) Heard the learned Advocate for the Appellant and the learned A.P.P. for the State. Scrutinized the evidence available on record.