Sumit Sudhir Chaudhary And Anr vs The State Of Maharashtra
2021 Latest Caselaw 17407 Bom

        Digitally
        signed by
MEGHA   MEGHA S
        PARAB
S       Date:
PARAB   2021.12.16
        12:56:24
        +0530



              Megha                                22_apeal_56_2020 & 1594_2019.doc

                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               CRIMINAL APPELLATE JURISDICTION

                                  CRIMINAL APPEAL NO.56 OF 2020

               Shravankumar @ Rahul Dhanaram                        ...Appellant
               Sharma
                                 Versus
               The State of Maharashtra                           ...Respondent
                                              WITH
                                 CRIMINAL APPEAL NO.1594 OF 2019

               1) Sumit Sudhir Chaudhary
               2) Mrs. Richa Sumit Chaudhary                       ...Appellants
                                 Versus
               The State of Maharashtra                           ...Respondent
                                              ....
              Mr. S.V. Marwadi with Mr. N.M. Nadar i/b. M/s. M.D. Mali and Co.
              for the Appellant in Apeal/56/2020.
              Mr. Gaurav Parkar with Mr. Shantaram Kadam for the Appellant in
              Apeal/1594/2019.
              Mr. S.V. Gavand, APP for Respondent -State in both the appeals.


                                          CORAM : SMT. ANUJA PRABHUDESSAI, J.

DATED: 14th DECEMBER, 2021.

P.C.:-

For the reasons to be recorded separately, the appeals are

allowed. The impugned judgment dated 23/10/2019 passed by

learned Additional Sessions Judge-1, Raigad at Alibag in Sessions

Case No.120 of 2016 is quashed and set aside. The

Megha 22_apeal_56_2020 & 1594_2019.doc

Appellants/accused stand acquitted. They be released forthwith, if

not required in any other crime.

(SMT. ANUJA PRABHUDESSAI, J.)