ABDUL AZIM ABDUL KADIR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Criminal Appeal under Sec. 374(2) of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.') is directed against the judgment and order dtd. 30/05/2023 passed by the learned Additional Sessions Judge, Akola in Sessions Case No.258/2014 convicting and sentencing the Appellant as follows. The operative order is reproduced below:-

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

(3.) Heard the learned Advocate for the Appellant, learned APP for the State and learned Advocate for the victim. Scrutinized the evidence available on record.