HANUMANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri. Nilesh S. Ghanekar, learned counsel for the appellant and Shri. S. J. Salgare, learned APP for respondent/State.

(2.) Considering the important issue of mode of recording of evidence of deaf and dumb victim girl, the appeal is admitted.

(3.) With the consent of the parties, the matter is taken up for final disposal at the stage of admission.