Bhagyashree Ramanand Bhole vs The State Of Maharashtra
2021 Latest Caselaw 6125 Bom

                                                                    915-CrApl-145-21.odt


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD

                       CRIMINAL APPEAL NO.145 OF 2021


                       BHAGYASHREE RAMANAND BHOLE
                                    VERSUS
                         THE STATE OF MAHARASHTRA
                                        ...
                   Advocate for Appellants : Shri Ram Nirmal h/f
                                             Shri S. S. Gangakhedkar
                       APP for Respondent : Shri K. S. Patil
                                        ...

                                 WITH
                    CRIMINAL APPEAL NO.124 OF 2021
                 WITH APPLN/653/2021 IN APEAL/124/2021

       DHANANJAY @ DHANYA @ DHANRAJ S/O ROHIDAS DUDHMAL
                               VERSUS
                   THE STATE OF MAHARASHTRA
                                  ...
            Advocate for Appellant : Shri Santosh c. Bhosle
                 APP for Respondent : Shri K. S. Patil
                                  ...

                                    CORAM : RAVINDRA V. GHUGE AND
                                            B. U. DEBADWAR, JJ.

                                    DATE    : 06TH APRIL, 2021

PER COURT :

1. In both these appeals, the appellants seek to challenge

the judgment of conviction dated 10-02-2021, delivered by the

learned Additional Sessions Judge, Nanded in Sessions Case No. 90

of 2016, vide which, both have been convicted for having

committed an ofence under Section 302 read with Section 34 of the

Indian Penal Code. Both have been sentenced to sufer

imprisonment for life.

915-CrApl-145-21.odt

2. In view of the above, both these appeals are Admitted.

The learned prosecutor waives service of notice, on admission.

3. We request the learned Additional Sessions Judge,

Nanded to prepare the appeal paper book in Sessions Case No. 90

of 2016, as expeditiously as possible, and preferably on or before

31-08-2021 and transmit the same to this Court, along with the

original record and proceedings and muddemal property, if any, on

or before 15-10-2021.

CRIMINAL APPLICATION NO.653 OF 2021 :

4. The learned advocate submits that the application for

seeking suspension of the substantive sentence and enlargement

on bail, would be canvased after receiving the appeal paper book.

(B. U. DEBADWAR, J.) (RAVINDRA V. GHUGE, J.)

SVH