The State Of Maharashtra vs Gilbert John Mendosa And Ors
2021 Latest Caselaw 15144 Bom

                                                 1/1                          1-APEAL-790-2001.doc




             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CRIMINAL APPELLATE JURISDICTION

                        CRIMINAL APPEAL NO. 790 OF 2001

The State of Maharashtra                                       ...Appellant

         Versus

Gilbert John Mendosa & Ors.                                    ...Respondents
                                  ...
Mr. S.S. Hulke, APP for State in Appeal No. 790/2001.
Mr. Kuldeep Patil a/w. Mr. Raju Yamgar i/by. Mr. Sachin Hande for
Respondent No. 1 in Appeal No. 790/2001.
Mr. Harshad Bhadhbade for Respondent No. 5 in Appeal No.
790/2001.
Mr. Rajendra Sorankar for Respondent No. 3.
                                  ...

                                        CORAM : S. S. SHINDE &
                                                S.P. TAVADE, JJ.

DATE : 20th OCTOBER, 2021.

P.C.:

1. Heard the learned PP appearing for appellant, Mr.

Kuldeep Patil for Respondent No. 1 and Mr. Sorankar for

Respondent No. 3 and Mr. Harshad Bhadbhade for Respondent

No. 5.

2. Reserved for judgment.

( S.P. TAVADE, J.) (S. S. SHINDE, J.)

Bhagyawant Punde