The State Of Maharashtra vs Ramkirat Munilal Goud
2021 Latest Caselaw 15410 Bom

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
     APPELLATE SIDE CRIMINAL JURISDICTION

          CR. CONFIRMATION CASE NO. 1 OF 2019

 The State Of Maharashtra                                ....PETITIONER
             V/S
 Ramkirat Munilal Goud                                 ....RESPONDENT

WITH CR. APPEAL NO. 661 OF 2019

Ramkirat Munilal Goud ....APPELLANT V/S The State Of Maharashtra And Anr ....RESPONDENT

Ms M M Deshmukh, APP for State Ms Rebecca Gonsalvez, Appointed Adv for Victim Mr Sachin Pawar Adv for Respondent in Conf/1/2019 and for Appellant in Apeal/661/2019

CORAM : HON'BLE SMT. JUSTICE S.S. JADHAV & HON'BLE SHRI JUSTICE PRITHVIRAJ K. CHAVAN, JJ DATE : 26th October, 2021 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )

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