ASHISH S/O. GANGADHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is the Criminal Appeal under Sec. 374(2) of the Code of Criminal Procedure (henceforth referred to as "Cr.P.C." for short) against the judgment and order dtd. 20/5/2022, passed by the learned Additional Sessions Judge (Fast Track Court), Nagpur in Special Case No.70/2017 convicting and sentencing the Appellant as follows:-

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

(3.) To prove the charge, the prosecution examined following 10 witnesses.