Balak Alias Baburao Mahadu Patil & ... vs The State Of Maharashtra
2017 Latest Caselaw 8590 Bom

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          IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                     BENCH AT AURANGABAD

                        CRIMINAL APPEAL NO. 524 OF 2001

Balak alias Baburao Mahadu                           ..Appellant

        Versus

The State of Maharashtra                             ..Respondent

Mr P.N. Nagargoje, Advocate h/f Mr R.J. Godbole, Advocate for appellant Mr V.S. Badakh, A.P.P. for respondent

CORAM : T.V. NALAWADE AND A.M. DHAVALE, JJ

DATE : 9th November 2017

PER COURT

Heard.

2. Appeal is allowed. The judgment and order dated passed by

Additional Sessions Judge, Dhule in Sessions Case No.10 of 2001 is

hereby set aside.

3. The conviction and sentence of both the accused are set aside.

Both the accused are hereby acquitted of the offence for which they

were charged and tried viz., Sections 302 and 201 read with Sec.34 of

Indian Penal Code.

4. Reasons to follow.

vvr