Laxman S/O. Prakash Kshirsagar vs The State Of Maharashtra
2021 Latest Caselaw 2352 Bom

                                                                     1165.19crapl
                                      (1)

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

                 907 CRIMINAL APPEAL NO.1165 OF 2019

                  LAXMAN S/O. PRAKASH KSHIRSAGAR
                                  VERSUS
                     THE STATE OF MAHARASHTRA
                                      ...
                 Advocate for Appellant : Mr Niteen V. Gaware;
                    APP for Respondent: Mr S. D. Ghayal

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

DATE : 4th February, 2021

PER COURT:

1. The appellant has challenged the Judgment and order dated

26-09-2019, delivered by the learned Additional Sessions Judge,

Ahmedpur, Dist. Latur, in Sessions Case No.16 of 2015. The

appellant is convicted for an 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.

1165.19crapl

4. Call for the appeal paper-book in Sessions Case No.16 of 2015,

decided on 26-09-2019, from the Court of the learned Additional

Sessions Judge, Ahmedpur, Dist. Latur, 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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