GULABCHAND LALMAN YADAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant vide Judgment and Order dated 30th June, 2010, passed by learned Additional Sessions Judge, Greater Bombay, in Sessions Case No.319 of 2009, has been convicted and sentenced as under:-

(2.) At the outset, it may be noted that Ms.Sarojini Upadhyay was appointed as a legal aid counsel, as per order dated 22nd June, 2016. However, as Ms.Upadhyay has expired, Ms.Simantini Mohite, was appointed as an Amicus Curiae to espouse the cause of the Appellant in the said matter, vide order dated 5th April, 2019.

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