LAXMAN ANAJI DHUNDALE Vs. STATE OF MAHARASHTRA
LAWS(SC)-2007-4-11
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on April 04,2007

LAXMAN ANAJI DHUNDALE Appellant
VERSUS
STATE OF MAHARASHTRA Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) This appeal has been directed against the impugned judgment and order dated 20.3.2006 of the Bombay High Court, Nagpur Bench in Criminal Appeal No. 199 of 2002.
(3.) Heard learned counsel for the parties and perused the record.;


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