KIRAN ANANT DESHPANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellant assailed the judgment of conviction awarded by the Special Judge, Nagpur in Special Case No. 3/91.

(2.) The case of the prosecution against the appellant in short is as under.

(3.) Heard learned counsel Shri Suyash Agrawal holding for Shri S. V. Sirpurkar, learned counsel for the appellant and Shri Nikhil H. Joshi, learned Additional Public Prosecutor for the State/respondent.