HIRALAL KASAM SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellant/accused has challenged the judgment and order dated 19.10.2000, passed by the Sessions Judge, Ahmednagar, in Sessions Case No.104 of 1997, thereby convicting and sentencing him for the following offences:

(2.) Facts of the prosecution case, in short, are as under:

(3.) The appeal was admitted and the impugned judgment and order was suspended and the appellant was ordered to be released on bail as per order dated 13.11.2000, of this Court.