Shivaji Gangadhar Borhade vs The State Of Maharashtra
2021 Latest Caselaw 6429 Bom

                                                                 136.21crapl etc
                                    (1)

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

                  910 CRIMINAL APPEAL NO.136 OF 2021
                 WITH APPLN/700/2021 IN APEAL/136/2021

                SHIVAJI GANGADHAR BORHADE
                               VERSUS
                 THE STATE OF MAHARASHTRA
                                   ...
 Mr A. S. Barlota, Advocate for appellant;
 Mr R. V. Dasalkar, A.P.P. for respondent

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

DATE : 9th April, 2021

PER COURT:

1. Leave to rearrange the documents and place on record those

documents, which the appellant has inadvertently left out. Pagination

should be done appropriately. This exercise shall be completed on or

before 23/04/2021.

2. The appellant seeks to challenge the judgment and order dated

21/01/2021, delivered by the learned Additional Sessions Judge,

Vaijapur, in Sessions Case No.53/2015, vide which, appellant -

accused No.1 has been convicted for an offence punishable under

Section 302 and Section 452 of the Indian Penal Code. He has been

sentenced to suffer imprisonment for life.

136.21crapl etc

3. In view of the above, this appeal is "ADMITTED". The

learned Prosecutor waives service of notice on admission.

4. Call for record and proceeding from the learned Additional

Sessions Judge, Vaijapur, in Sessions Case No.53/2015, decided on

21/01/2021.

5. The learned Advocate for the appellant submits that he would

canvass the application for seeking suspension of the substantive

sentence and for bail, after receipt of the record and proceeding.

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

sjk