Navnath Baliram Borade vs The State Of Maharashtra
2021 Latest Caselaw 2314 Bom

                                                                       672.20crapl
                                      (1)

         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    BENCH AT AURANGABAD

                 902 CRIMINAL APPEAL NO.672 OF 2020
                 WITH APPLN/184/2021 IN APEAL/672/2020

 MANGESH @ BALU MALLIKARJUN BORADE AND ANOTHER
                          VERSUS
            THE STATE OF MAHARASHTRA
                              ...
      Advocate for Appellants : Mr Sudarshan J. Salunke;
           APP for Respondents: Mr S. G. Sangle

                                WITH
                   CRIMINAL APPEAL NO.685 OF 2020
                 WITH APPLN/2447/2020 IN APEAL/685/2020

                   SAMADHAN S/O AMBRUSHI BORADE
                                   VERSUS
                      THE STATE OF MAHARASHTRA
                                       ...
                   Advocate for Appellant : Mr M. V. Salunke;
                     APP for Respondents: Mr S. G. Sangle

                                   CORAM : RAVINDRA V. GHUGE
                                                 AND
                                           B. U. DEBADWAR, JJ.

DATE : 4th February, 2021

PER COURT:

1. Both these appeals are directed towards the Judgment and order

dated 29/09/2020, delivered by the learned Additional Sessions Judge,

Bhoom, Dist. Osmanabad, in Sessions Case No. 173 of 2014, vide

which, these appellants have been convicted for having committed an

offence punishable under Section 302 read with Section 34 of the

Indian Penal Code. They are sentenced to rigorous imprisonment for

life.

672.20crapl

2. As such, both these appeals are "Admitted". The learned

Prosecutor waives service on admission, on behalf of the

respondent/State.

3. The learned Trial Court is requested to send the original record

and proceeding in Sessions Case No.173 of 2014, decided on

29/09/2020, to this Court on or before 15/04/2021.

4. Insofar as the applications are concerned, the learned Advocates

submit that they would canvass the said applications, after the receipt

of the record and proceeding.

(B. U. DEBADWAR, J.) (RAVINDRA V. GHUGE, J.)

sjk