STATE OF MAHARASHTRA Vs. SHRIMANT GOVINDRAO NARAYANRAO GHORPADE

JUDGEMENT

(1.) The present appeal is filed so as to challenge the judgment and decree passed by the learned Second Addl. District Judge, Kolhapur dated 18.2.2009.

(2.) Few facts necessary for disposal of this appeal are as under:

(3.) On consideration of the record, following points do arise for my determination-