Raghunath Kashinath Mokal (Since ... vs The State Of Maharashtra
2021 Latest Caselaw 17576 Bom

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                                                                    12-APEAL-48-2002.doc
KHADPE   Date:
         2021.12.16
         15:47:13
         +0530



                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CRIMINAL APPELLATE JURISDICTION

                                           CRIMINAL APPEAL NO. 48 OF 2002

                      Raghunath Kashinath Mokal (dead)
                      through Lrs. Smt. Vandana Raghunath
                      Mokal and ors.                          ..Appellants
                           V/s.
                      The State of Maharashtra                ..Respondent
                                                     ----
                      Mr.Shekhar A. Ingawale for the Appellants.
                      Mr.S. R. Agarkar, APP for the Respondent/State.
                                                     ----
                                             CORAM : C.V. BHADANG, J.

DATE : 16 DECEMBER 2021

P.C.

1. Heard.

2. The Appeal is reserved for Judgment.

(C.V. BHADANG, J.)

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