MANGESH RAMBHAU CHAWARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Sirpurkar, learned Counsel for the appellant, and Shri Mujumdar, learned Additional Public Prosecutor for the respondent.

(2.) Being aggrieved by the judgment and order dated 16.3.2004 passed by the 2nd Additional Sessions Judge, Nagpur in Sessions Trial No. 366/2003, the appellant has preferred the present criminal appeal.

(3.) The circumstances, which have given rise to the prosecution of the appellant, in nutshell, are as follows :