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Balaji Navnath Sarvade vs The State Of Maharashtra
2021 Latest Caselaw 6331 Bom

Citation : 2021 Latest Caselaw 6331 Bom
Judgement Date : 8 April, 2021

Bombay High Court
Balaji Navnath Sarvade vs The State Of Maharashtra on 8 April, 2021
Bench: Ravindra V. Ghuge, B. U. Debadwar
                                                            194.21APPEAL.odt
                                          1


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                   929 CRIMINAL APPEAL NO.194 OF 2021
                 WITH APPLN/877/2021 IN APEAL/194/2021

                     BALAJI NAVNATH SARVADE
                              VERSUS
                    THE STATE OF MAHARASHTRA
                                ...
          Mr.S.A. Patil h/f Mr.M.V. Salunke, Advocate
          for the appellant.
          Mr.R.V.     Dasalkar,      APP     for  the
          respondent/State.
                                ...

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

DATE : 8th APRIL, 2021 PER COURT :-

1. The appellant seeks to challenge the judgment and order dated 20.03.2021, delivered by the learned Additional Sessions Judge, Osmanabad in Sessions Case No.74/2016, vide which, the appellant has been convicted for having committed offences punishable under sections 302 and 504 of the I.P.C. and has been sentenced to suffer imprisonment for life.

2. In view of the above, this appeal is Admitted. The learned Prosecutor waives

194.21APPEAL.odt

service of notice on admission.

3. We request the learned Additional Sessions Judge, Osmanabad to prepare the appeal paper book in Sessions Case No.74/2016, as expeditiously as possible and preferably on or before 31.08.2021. The said appeal paper book shall be transmitted to this Court, along with the original record and proceedings and muddhemal property, if any, on or before 30.09.2021.

Criminal Application No.877 of 2021 :-

4. The learned Advocate for the appellant submits that he would canvass the application for suspension of substantive sentence and for bail, after receipt of the appeal paper book.

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

 
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