Bhikaji Vishnu Patil vs The State Of Maharashtra
2021 Latest Caselaw 11337 Bom

                        rpa                          1/1                   202 apeal 1512 2004.doc


                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CRIMINAL APPELLATE JURISDICTION


                                     CRIMINAL APPEAL NO. 1512 OF 2004


                        Bhikaji Vishnu Patil                           .. Appellant
                                 Versus
                        State of Maharashtra                           .. Respondent

                                                     ......
                        Mr.Shekhar A. Ingawale, Advocate for the Appellant.
                        Mr.S.R. Agarkar, APP for the Respondent - State.
                                                      ......

                                                      CORAM : PRAKASH D. NAIK, J.

DATED : AUGUST 18, 2021.

P.C. :

Heard both the sides.

2 Judgment is reserved.

Digitally signed by RAJESHRI RAJESHRI PRAKASH PRAKASH AHER AHER Date:

(PRAKASH D. NAIK, J.) 2021.08.20 13:23:48 +0530