The State Of Maharashtra vs Nilkanth Sidram Gaikwad
2021 Latest Caselaw 17621 Bom

Sherla V.


                                                                           220_apeal.1173.2003.doc


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CRIMINAL APPELLATE SIDE

                                 CRIMINAL APPEAL NO.1173 OF 2003

            State of Maharashtra                                                  ... Appellant
                              Vs.
            Nilkanth Sidram Gaikwad                                         ... Respondents



            Mr.S.S. Hulke, APP, for the Appellant

            Mr.Machhindra Patil for Respondent - State


                                                CORAM: S.S. SHINDE &
                                                       PRITHVIRAJ K. CHAVAN, JJ.

DATED: DECEMBER 17, 2021

P.C.:

1. Heard the learned APP appearing for the Appellant - State

and the learned Counsel appearing for the Respondent. With their

able assistance, perused the notes of evidence and the impugned

judgment and order.

2. For the reasons to be recorded separately, the Appeal is

dismissed.

(PRITHVIRAJ K. CHAVAN, J.) (S.S. SHINDE, J.)