Shankar Sadashiv Pednekar And Ors ... vs The State Of Maharashtra
2021 Latest Caselaw 10319 Bom

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           SHERLA
                                                                       1-cri-apeal-872-1998.doc
SHERLA     Date:
           2021.08.05
           11:13:05

                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           +0500




                                    CRIMINAL APPELLATE JURISDICTION

                                               APPEAL NO. 872 OF 1998

                        1]      Shankar Sadashiv Pednekar (Abated)

                        2]      Raichand Bachubhai Nandu (Abated)

                        3]      Mahesh Jayantilal Solanki             ... Appellants

                                        V/s.

                        The State of Maharashtra                      ... Respondent

                                                  ----------------
                        Mr. Pranav Badhekar i/b Mr. Prashant Pawar a/w. Mr. Ryan
                        Shrivastava and Mr. Niranjan D. Pachupate for the Appellant
                        No.3.
                        Mr. Arfan Sait, APP for the Respondent - State.
                                                  ----------------


                                        CORAM     :   PRASANNA B. VARALE &
                                                      N.R. BORKAR, JJ.
                                        DATE      :   4.8.2021.

                        P.C.


                        1]       Heard Mr. Pranav Badhekar, learned counsel appearing

                        for appellant No.3 and Mr. Arfan Sait, learned APP appearing

                        for the respondent - State.



                        2]       For the reasons recorded separately, the following order

                        is passed:




                        Dinesh Sherla                                                             1/2
                                                      1-cri-apeal-872-1998.doc


                                   ORDER

       i)       Criminal Appeal is allowed.


       ii)      The conviction of appellant No.3 - Mahesh

Jayantilal Solanki vide common judgment and order

dated 17.11.1998 passed by the learned Additional

Sessions Judge, Greater Bombay in Sessions Case

Nos.543 of 1995 and 1264 of 1995 for the ofence

punishable under section 364-A read with section 34 of

the IPC is hereby quashed and set aside.

iii) Appellant No.3 is acquitted of the ofence

punishable under section 364-A read with section 34 of

the IPC.

iv) The fne, if paid by the appellant No.3, be refunded

to him.

v) His bail bond stands cancelled.

vi) Criminal Appeal stands disposed of accordingly.

      (N.R. BORKAR, J.)            (PRASANNA B. VARALE, J.)



Dinesh Sherla                                                                   2/2