GANPAT SHANKAR MHATRE Vs. STATE OF MAHARASHTRA
LAWS(SC)-2005-2-157
SUPREME COURT OF INDIA
Decided on February 04,2005

Ganpat Shankar Mhatre Appellant
VERSUS
STATE OF MAHARASHTRA Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) In this case conviction u/s. 326 Indian Penal Code has been recorded and the appellants were sentenced to three years' imprisonment.
(3.) An appeal has been filed against the conviction and sentence. Pending appeal, the second bail application filed by the appellants has been rejected by the impugned order of the High Court.;


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