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Dilip Mithya Jadhav vs The State Of Maharashtra
2021 Latest Caselaw 12257 Bom

Citation : 2021 Latest Caselaw 12257 Bom
Judgement Date : 31 August, 2021

Bombay High Court
Dilip Mithya Jadhav vs The State Of Maharashtra on 31 August, 2021
Bench: Nitin Jamdar, C.V. Bhadang
                                                                          apeal 786-19 .doc




                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CRIMINAL APPELLATE JURISDICTION

                                       CRIMINAL APPEAL NO. 786 OF 2019

                      Dilip Mithya Jadhav                          ..Appellant
SNEHA                      V/s.
NITIN
CHAVAN                The State of Maharashtra                     ..Respondent
Digitally signed by                                  ----
SNEHA NITIN
CHAVAN                Mr. Ratnesh Dube for the Appellant.
                      Mrs. P.P. Shinde, APP for the Respondent/State.
Date: 2021.09.01
17:51:30 +0530

                                                     ----
                                             CORAM : NITIN JAMDAR AND
                                                          C.V. BHADANG, JJ.

                                                 DATE      : 31 AUGUST 2021


                      P.C.


                      .         For the reasons separately recorded, the following order is
                      passed:
                                                      ORDER

(i) The Appeal is partly allowed.

(ii) The conviction of the Appellant is modified to one under Section 304 part II of IPC.

(iii) The Appellant is sentenced to suffer rigorous imprisonment for the period already undergone.

                             Sneha Chavan                                             page 1 of 2
                                                   apeal 786-19 .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
 

 
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