KAILAS Vs. STATE OF MAHARASHTRA
LAWS(SC)-2011-1-10
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on January 05,2011

KAILAS Appellant
VERSUS
STATE OF MAHARASHTRA TR. Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) This appeal has been filed against the final judgment and order dated 10.03.2010 in Criminal Appeal No. 62 of 1998 passed by the Aurangabad Bench of Bombay High Court.
(3.) Heard learned counsel for the appellants.;


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