Anand Shivram Tambe vs The State Of Maharashtra
2021 Latest Caselaw 6912 Bom

                                                                      2.Appeal.143.2021.doc



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        CRIMINAL APPELLATE JURISDICTION
                          CRIMINAL APPEAL NO.143 OF 2021
Mr. Anand Shivram Tambe                                       ....Appellant
    Versus
The State of Maharashtra                                      ....Respondent

Mr. P.K. Sanghrajka i/by Mr. Rajeev Sawant & Associates for the Appellant.
Ms. M.M. Deshmukh, APP for the State.

                                   CORAM : PRASANNA B. VARALE &
                                           SURENDRA P. TAVADE, JJ.

DATE : 30th APRIL, 2021.

P.C. :

1. The learned counsel appearing for the appellant submitted that the appeal is fled at the instance of the appellant challenging the judgment and order passed by the learned Special Judge, Kolhapur in Maha. P.I.D.Case No.1 of 2013. The learned counsel for the appellant thereby inviting our attention to the operative part of the order submitted that the appellant who was originally Accused No.2 in the trial was convicted for commission of offence under Section 420 read with Section 34 of Indian Penal Code and awarded sentence of seven years alongwith fne as well as he was convicted for committing the offence under Section 120 of Indian Penal Code and awarded sentence of seven years alongwith fne. Similarly, the accused was awarded sentence for further offences and these sentences are below seven years.

2. The learned counsel for the appellant submitted that the appeal ought to have been circulated before the learned Single Judge of this Court, but for inadvertent the appeal was presented before the Division Bench of this Court. Thus the only prayer of the learned counsel for the appellant is direction in the nature to place the appeal before the appropriate Court/Bench.

Aarti Palkar                                                                            1/2





                                                                  2.Appeal.143.2021.doc

3. In view of the judgment and order passed by the learned Special Judge, Kolhapur in Maha. P.I.D.Case No.1 of 2013 and in view of the submissions of the learned counsel for the appellant, the ofce is permitted to place the appeal before the appropriate Court/Bench.

(SURENDRA P. TAVADE, J.)                   (PRASANNA B. VARALE, J.)




Aarti Palkar                                                                       2/2