Vikram Rajaram Chourasiya vs The State Of Maharashtra
2022 Latest Caselaw 10314 Bom

                                                             210. cri apeal 513-15.doc

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

                              CRIMINAL APPEAL NO. 513 OF 2015

       Vikram Rajaram Chourasiya                  .. Appellant
                  Vs.
       The State of Maharashtra                   .. Respondent

       Mrs. Aisha Ansari, Advocate appointed for Appellant
       Mr. H.J. Dedhia, APP for State

                                        CORAM : A.S. GADKARI &
                                                MILIND N. JADHAV, JJ.

DATE : 06th October, 2022. P.C.:

. Closed for Judgment.

[ MILIND N. JADHAV, J. ] [ A.S. GADKARI, J.]

Digitally signed by RAVINDRA RAVINDRA MOHAN MOHAN AMBERKAR AMBERKAR Date:

2022.10.07 17:20:48 +0530