Pramod Vasant Takle vs The State Of Maharashtra
2021 Latest Caselaw 10476 Bom

                   P.H. Jayani                                        18 APEAL583.2021.doc

                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CRIMINAL APPELLATE JURISDICTION

                                       CRIMINAL APPEAL NO. 583 OF 2021
                                                    WITH
                                     INTERIM APPLICATION NO. 847 OF 2021
                                                     IN
                                       CRIMINAL APPEAL NO. 583 OF 2021

                   Pramod Vasant Takle                             .... Appellant
                              v/s.
                   The State of Maharashtra                        .... Respondent

                   Mr. Vikas Shivarkar for the Appellant.
                   Mr. P.H. Gaikwad, APP for the State.

                                            CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 05th AUGUST, 2021.

P. C. :-

. This is an Appeal filed by the Appellant challenging the judgment

dated 29/01/2021 passed by the Additional Sessions Judge, Pune in

Sessions Case No.436/2007. The Appellant herein has been convicted

for offences under Section 201 of Indian Penal Code (IPC) whereas the

co-accused Ganesh has been held guilty of offence under Section 302 of

IPC and sentenced to undergo imprisonment for life. It is stated that

the co-accused - Ganesh has challenged his conviction and sentence by

filing the Criminal Appeal No.445/2021. Hence, Registry to tag this

Appeal along with Criminal Appeal No.445/2021. PREETI H JAYANI

(SMT. ANUJA PRABHUDESSAI, J.) Digitally signed by PREETI JAYANI Date: 2021.08.18 15:47:17 +0530