VISHAL ASHOKRAO BALBEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an Appeal under Sec. 374 (2) of the Code of Criminal Procedure, 1973 (for short "Cr.P.C."), against the Judgment and Order dtd. 29/8/2022 passed by the learned Additional Sessions Judge, Amravati in Special Case No.248/2020 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, the learned APP for the State and the learned Advocate for the Respondent no.2 - Victim. Scrutinized the evidence on record.