PATILBUWA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocate Mr. S.M. Godsay for the Appellant and Shri P.B. Varale, learned Assistant Public Prosecutor for the State. Perused the record. The judgment and order of conviction reveals to be un-sustainable since the circumstances noted by this Court result in creation of strong doubt. These circumstances are narrated as follows:-

(2.) In the result the Appeal is allowed. Judgment and order of conviction is set aside.