bipin prithiani
1
12-apeal-76.20.doc
BIPIN
DHARMENDER
Digitally signed by
BIPIN DHARMENDER
PRITHIANI
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
PRITHIANI Date: 2023.01.06
10:22:15 +0530
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 76 OF 2020
Kalpana Marathe ... Appellant
Versus
Krushnarao @ Ram Krushna Sidram
Suryawanshi & Anr. ... Respondents
******
Mr. Swaraj S. Jadhav for the Appellant.
Mrs. M. M. Deshmukh, APP for the Respondent-State.
******
CORAM: NITIN W. SAMBRE AND
R. N. LADDHA, JJ.
DATE : 5th JANUARY, 2023
P.C. :-
. This is an appeal filed by the victim seeking enhancement of
sentence. According to the Counsel for appellant, even though the offence is punishable under Section 302, the Court below converted the same into Section 304(2) and awarded lesser punishment.
2. Mrs. Deshmukh, learned APP submits that the appeal for enhancement is not maintainable at the behest of victim. She would like to assist this Court, so as to decide the aforesaid issue based on the judgments which are already holding the field.
3. In view of request made by the learned APP, stand over to 12 th January, 2023.
[R. N. LADDHA, J.] [NITIN W. SAMBRE, J.]