The State Of Maharashtra vs Shriram Mahadev Nikam And Ors
2022 Latest Caselaw 371 Bom

                                                                    8-cri-apeal-130-03.doc


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CRIMINAL APPELLATE JURISDICTION
         Digitally
         signed by
         DINESH

                                       APPEAL NO. 130 OF 2003
DINESH   SADANAND
SADANAND SHERLA
SHERLA   Date:
         2022.01.10
         17:09:48
         +0500
                      The State of Maharashtra                     ... Appellant
                            V/s.
                      Shriram Mahadev Nikam and ors.                     ...
                      Respondents

                                                ----------------
                      Mr. S.S. Hulke, APP for the Appellant.
                      Mr. S.S. Salunkhe for the Respondents.
                                                ----------------

                                           CORAM     :    S.S. SHINDE &
                                                          N.R. BORKAR, JJ.

                                           DATE      :    JANUARY 10, 2022.

                      P.C.

                      1]        Heard Mr. S.S. Hulke, learned APP appearing for the

appellant/State and Mr. S.S. Salunkhe, learned counsel

appearing for the respondents at length.

2] Arguments are concluded.

3] Reserved for judgment.

                                      (N.R. BORKAR, J.)            (S.S. SHINDE, J.)




                      Dinesh Sherla                                                          1/1