Ashok Shripat Chavan vs The State Of Maharashtra
2021 Latest Caselaw 11202 Bom

                                                                          21 a 1298-11.doc




                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            CRIMINAL APPELLATE JURISDICTION

                                CRIMINAL APPEAL NO. 1298 OF 2011

                   Ashok Shripat Chavan                          ..Appellant
SNEHA
NITIN                   V/s.
CHAVAN             The State of Maharashtra                      ..Respondent
                                                  ----
Digitally signed
by SNEHA
NITIN CHAVAN
                   Mr. Rupesh Bobde for the Appellant.
Date: 2021.08.17
17:49:59 +0530
                   Mrs. P.P. Shinde, APP for the Respondent/State.
                                                  ----
                                          CORAM : NITIN JAMDAR AND
                                                       C.V. BHADANG, JJ.

                                               DATE      : 17 AUGUST 2021


                   P.C.


                   .      The following order is passed:
                                                    ORDER

(i) The Appeal is partly allowed.

(ii) The impugned judgment and order is hereby modified. The Appellant stands convicted of the offence punishable under Section 304 Part II of IPC.

(iii) The Appellant is sentenced to rigorous imprisonment, for a period of ten years.

                       Sneha Chavan                                                   page 1 of 2
                                                  21 a 1298-11.doc




           (iv)    The Appellant has served more than ten

years of imprisonment. Thus, the Appellant be set at liberty forthwith, if not required in connection with any other offence.

(v) Fine if paid, be refunded.

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




  Sneha Chavan                                               page 2 of 2