Raju Vilas Waghmode And Anotehr vs The State Of Maharashtra
2021 Latest Caselaw 12407 Bom

                                                                                      8.APEAL.810.1998.doc

            mst
                                        FARAD CONTINUATION SHEET
                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CRIMINAL APPELLATE JURISDICTION

                                      CRIMINAL APPEAL NO.810 OF 1998

            1. Raju Vilas Waghmode and another                                        Appellants
                         versus
            The State of Maharashtra                                                  Respondent

                  Office Notes, Office                    Court's or Judge's orders
                 Memoranda of Coram,
                 appearances, Court's
                orders or directions and
                   Registrar's orders
                                           Mr.Satyavrat Joshi i/by Mr.Jaydeep D. Mane, Advocate
                                           for appellants.
                                           Mr.Y.Y.Dabake, APP, for State.

                                           CORAM : PRAKASH D. NAIK, J.

DATE : 1st September 2021

PC :-

Heard both sides. The judgment is reserved.

(PRAKASH D. NAIK, J.)

Digitally signed by MANISH MANISH SURESH SURESH THATTE Date: 2021.09.02 THATTE 14:08:54 +0530