Full Judgment Text
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CASE NO.:
Appeal (crl.) 815 of 2006
PETITIONER:
JAISING
RESPONDENT:
STATE OF MAHARASHTRA
DATE OF JUDGMENT: 31/01/2008
BENCH:
P.P. Naolekar & Lokeshwar Singh Panta
JUDGMENT:
JUDGMENT
O R D E R
Having heard the arguments of the learned counsel appearing for the parties and
gone through the judgments of the courts below and the evidence of the witnesses
particularly the eye witnesses PW.8 and PW.9, we do not find any infirmity in the
judgment passed by the trial court and that of the High Court upholding the
conviction and sentence of the accused-appellant. The criminal appeal is, accordingly,
dismissed.