Siddheshwar S/O. Ramrao Chavan vs The State Of Maharashtra
2021 Latest Caselaw 2351 Bom

                                                                     1034.19crapl
                                     (1)

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

                 906 CRIMINAL APPEAL NO.1034 OF 2019

                 SIDDHESHWAR S/O. RAMRAO CHAVAN
                                  VERSUS
                    THE STATE OF MAHARASHTRA
                                      ...
                Advocate for Appellant : Mr Satish A. Gaikwad;
                     APP for Respondent: Mr K. S. Patil

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

DATE : 4th February, 2021

PER COURT:

1. The appellant has been convicted by the Judgment and order

dated 13-09-2019, delivered by the learned Additional Sessions

Judge-1, Jalna, in Sessions Case No.158 of 2017. The appellant is

held guilty of having murdered his mother-in-law and is, therefore,

convicted for the said offence punishable under Section 302 of the

Indian Penal Code and is sentenced to suffer life imprisonment.

2. Considering the above, this appeal is "Admitted". The learned

Prosecutor waives service on admission.

3. The appellant has still not preferred an application for

suspension of the substantive sentence and it is contended that the

record and proceeding may be called for.

1034.19crapl

4. Call for the appeal paper-book in Sessions Case No.158 of 2017,

decided on 13-09-2019, from the Court of the learned Additional

Sessions Judge-1, Jalna, to be delivered to this Court by 15/04/2021

along with the original record and proceeding.

5. The learned Trial Court shall ensure that the Marathi recording

of the testimony of all the witnesses shall be a part of the appeal

paper-book.

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

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