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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.