LAWS(BOM)-2017-5-13

STATE OF MAHARASHTRA Vs. KUNDLIK SUGANDHRAO ARAVADE

Decided On May 09, 2017
STATE OF MAHARASHTRA Appellant
V/S
Kundlik Sugandhrao Aravade Respondents

JUDGEMENT

(1.) Heard the learned A.P.P. appearing for the appellant/State and the learned counsel appearing for the respondent.

(2.) This appeal is filed challenging the judgment and order of acquittal dated 3rd July, 2003 passed by the Special Judge, Ahmednagar in Special Case No. 3 of 1996.

(3.) The prosecution case, in brief, are as under :