Smt.Gangubai Kashinath Kamble vs The State Of Maharashtra
2021 Latest Caselaw 10345 Bom

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           SHERLA
                                                                      2-cri-apeal-351-98.doc
SHERLA     Date:
           2021.08.05
           11:13:05

                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           +0500




                                    CRIMINAL APPELLATE JURISDICTION
                                          APPEAL NO. 351 OF 1998

                        Smt. Gangubai K. Kamble                 ... Appellant
                             V/s.
                        The State of Maharashtra                ... Respondent

                                               ----------------
                        Mr. Veerdhaval Deshmukh, Appointed Advocate for the
                        Appellant.
                        Ms S.V. Sonawane, APP for the Respondent - State.
                                               ----------------

                                        CORAM   :       PRASANNA B. VARALE &
                                                        N.R. BORKAR, JJ.

                                        DATE    :       4.8.2021.

                        P.C.

                        1]        Heard Mr.Veerdhaval Deshmukh, learned appointed

advocate for the appellant and Ms S.V. Sonawane, learned

APP for the respondent - State.

                        2]       Closed for judgment.




                               (N.R. BORKAR, J.)        (PRASANNA B. VARALE, J.)




                        Dinesh Sherla                                                          1/1