The State Of Maharashtra vs Baburao Ukandu Sangerao @ Baburao ...
2021 Latest Caselaw 6430 Bom

                                                                    1.21confcase
                                      (1)

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

         901 CRIMINAL CONFIRMATION CASE NO.1 OF 2021

                THE STATE OF MAHARASHTRA
                               VERSUS
         BABURAO UKANDU SANGERAO @ BABURAO
                         MALEGAONKAR
                                  ...
 Mr R. V. Dasalkar, A.P.P. for appellant/State

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

DATE : 9th April, 2021

PER COURT:

1. The learned District Judge-1 and the Additional Sessions Judge,

Bhokar has referred this case for confirmation of death sentence under

Section 366 (1) of the Code of Criminal Procedure. The respondent-

accused was convicted in Special POCSO Case No.6/2021 vide

judgment dated 23/03/2021. The accused was convicted of the offence

punishable under Section 302 of the Indian Penal Code along with the

Sections 376-A and 376- AB of the Indian Penal Code and under

Section 6 of the Protection of Children from Sexual Offences

(POCSO) Act, 2012. For each offence, he has been sentenced to suffer

the penalty of hanging by the neck until dead. All the substantive

sentences are to run concurrently.

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2. Issue notice to the respondent, returnable on 21/04/2021. This

matter shall be listed at 2.30 p.m.

3. The Court notice shall be served on the respondent through the

Jail Superintendent of the Yerwada Central Prison, Pune. We request

the learned Prosecutor to assist in the service of this notice on the

respondent-convict, expeditiously.

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

sjk