Maqbul Nazir Hawaldar vs The State Of Maharashtra
2021 Latest Caselaw 10140 Bom

                                                         apeal 128-13.doc




     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          CRIMINAL APPELLATE JURISDICTION

                 CRIMINAL APPEAL NO. 128 OF 2013

 Maqbul Nazir Hawaldar                         ..Appellant
      V/s.
 The State of Maharashtra                      ..Respondent
                              ----
 Mr. Nitin Sejpal a/w Akshata Desai and Hiren Mehta for the
 Appellant.
 Mrs. M.M. Deshmukh, APP for the Respondent/State.
                              ----
                       CORAM : NITIN JAMDAR AND
                                   C.V. BHADANG, JJ.

                                DATE     : 02 AUGUST 2021


 P.C.


 .        The following order is passed:
                                    ORDER

          (i)        The Appeal is allowed.
          (ii)       The impugned Judgment and Order dated 19

December 2012 passed by the learned Additional Sessions Judge at Mangaon, District Raigad in Sessions Case No. 2 of 2011, is hereby set aside.

(iii) The Appellant/accused is acquitted of the offence under Section 302, 394 and 397 of the Indian Penal Code.

      Sneha Chavan                                                   page 1 of 2




                                                              apeal 128-13.doc

(iv) The Appellant be set at liberty forthwith, if not required in connection with any other offence.

          (v)        Fine, if paid be refunded.
          (v)        The part of the impugned judgment relating to the

disposal of the Muddemal property, is hereby maintained.

 (C.V. BHADANG, J.)                               (NITIN JAMDAR, J.)




      Sneha Chavan                                                       page 2 of 2