Virendra Tufani @ Surendra Tufani ... vs The State Of Maharashtra And Anr
2021 Latest Caselaw 17909 Bom

                                                                         10 apeal 377-20.doc




                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CRIMINAL APPELLATE JURISDICTION

                                      CRIMINAL APPEAL NO. 377 OF 2020

                      Virendra Tufani @ Surendra
                      Tufani Vishwakarma                     ..Appellant
                           V/s.
                      The State of Maharashtra & Anr.        ..Respondents
                                                     ----
SNEHA                 None for the Appellant.
NITIN                 Mr. S.R. Agarkar, APP for the Respondent/State.
CHAVAN
                                                     ----
Digitally signed by
SNEHA NITIN
CHAVAN
                                             CORAM : C.V. BHADANG, J.

Date: 2021.12.22 16:01:18 +0530 DATE : 22 DECEMBER 2021

P.C.

1. The Appeal is listed with the office objection that notice is not served to the victim/complainant. However, the record discloses that the sentence awarded to the applicant has already been suspended on 13.07.2021. A perusal of the impugned Judgment shows that compensation has not been granted to the complainant/victim.

2. In that view of the matter, the learned APP points out that the complainant may not be required to be a party in appeal.

3. Office to examine and to list the appeal for final hearing as per its turn, if it is otherwise ready.

                                                                (C.V. BHADANG, J.)


                           Sneha Chavan                                               page 1 of 1