Premsing Jogsing vs State Of Maharashtra & Ors
2012 Latest Caselaw 306 Bom

                                                                                 APEAL. 255-06
                                                   - 1 -


VPH
                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                        
                              CRIMINAL APPELLATE JURISDICTION
                                CRIMINAL APPEAL No. 255 OF 2006




                                                                
                 Premsing Jogsing, Age 31 years,           )
                 Occu.- Driver, Residing at Chamba, )




                                                               
                 Taluka Tarantaram (Punjab)                )     .. Appellant
                 (Through Jail)
                             Vs.
                 State of Maharashtra & Ors.                     .. Respondents




                                                 
                 Dr. Y. M. Choudhary, for the Appellant.
                                   
                 Mr. J. P. Yagnik, APP for the Respondent - State.
                                                  CORAM : V. M. KANADE &
                                                          P. D. KODE, JJ.

                                                  DATE         : OCTOBER 31, 2012
                 PC :-
                   

                 .           For the reasons separately recorded in the judgment,
                 following order is passed.
                



                 (i)         Appeal is allowed.
                 (ii)        The impugned judgment and and order passed by the 3rd

Ad-Hoc Additional Sessions Judge, Sangli is quashed and set aside. The Appellant/Accused is acquitted of the offence punishable under Section 302 of the Indian Penal

Code. Fine, if paid, be refunded to the Appellant.

(iii) The Appellant be released forth with unless he is required in any other case.

[ P. D. KODE, J.] [ V. M. KANADE, J.] V. P. Halemath