Pandarinath Deoram Fasale vs The State Of Maharashtra
2022 Latest Caselaw 5572 Bom

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

                   CR. APPEAL NO. 1062 OF 2013

 Vishnu Deoram Fasale                                 ....APPELLANT
             V/S
 The State Of Maharashtra                           ....RESPONDENT

WITH CR. APPEAL NO. 1094 OF 2013

Deoram Dhondu Fasale And Anr ....APPELLANT V/S The State Of Maharashtra ....RESPONDENT

WITH CR. APPEAL NO. 1093 OF 2013

Pandarinath Deoram Fasale ....APPELLANT V/S The State Of Maharashtra ....RESPONDENT

Mr. Harshad E. Palwe a/w Mr. Mayur Thorat a/w Mr. Sudip Mallick for appellant Mr. H. J. Dedhia APP for Respondent - State

CORAM : HON'BLE SHRI JUSTICE PRASANNA B.

VARALE & HON'BLE SHRI JUSTICE SHRIKANT D. KULKARNI, JJ DATE : 17th June, 2022

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P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )

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