RAJESH CHANDRAKANT WARANG Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellant has impugned the judgment and order dated 8th March, 2016 passed by the learned Additional Sessions Judge, Pune, in Sessions Case No. 357/2016, convicting and sentencing him as under:

(2.) The aforesaid appeal is on the final hearing board from 11th March, 2019. Infact, the aforesaid appeal was called out twice this week. None appeared for the appellant when the matter was called out, however, later Mr. G. S. Jadhav mentioned and stated that he would be available when the aforesaid appeal would be called out again. Today, since the advocate for the appellant failed to appear when the matter was called out, Mr. Ganesh Bhujbal was requested to appear as amicus curiae to assist the Court and also to espouse the cause of the appellant, since the appellant is in jail. Mr. Bhujbal has graciously accepted the request.

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