OBEEKWE EMEANU Vs. STATE OF MAHARASHTRA

LAWS(SC)-2001-3-60

SUPREME COURT OF INDIA

Decided on March 12,2001

OBEEKWE EMEANU Appellant

VERSUS

STATE OF MAHARASHTRA Respondents

- (1.) Heard learned counsel for the parties.
(2.) Delay condoned.
(3.) Leave, confined to the sentence part only, is granted.;