Ravindra Adhar Sonwane vs The State Of Maharashtra
2021 Latest Caselaw 2357 Bom

                                                                      143.20crapl
                                      (1)

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

                 908 CRIMINAL APPEAL NO.143 OF 2020
                 WITH APPLN/234/2021 IN APEAL/143/2020

        PRAVIN @ BHANGARYA BHIMRAO PATIL AND ANR
                             VERSUS
                THE STATE OF MAHARASHTRA
                                 ...
           Advocate for Appellants : Mr Vikram R. Dhorde;
               APP for Respondent: Mr R. V. Dasalkar

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

DATE : 4th February, 2021

PER COURT:

1. The appellants have been convicted by the Judgment and order

dated 24-12-2019, delivered by the learned Additional Sessions Judge,

Jalgaon, in Sessions Case No.64 of 2017. The appellants are convicted

for an offence punishable under Section 302 read with Section 34 of

the Indian Penal Code and are sentenced to suffer life imprisonment.

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

Prosecutor waives service on admission.

3. It is contended that the record and proceeding may be called for.

4. Call for the appeal paper-book in Sessions Case No.64 of 2017,

decided on 24-12-2019, from the Court of the learned Additional

143.20crapl

Sessions Judge, Jalgaon, to be delivered to this Court by 15/04/2021,

along with the original record and proceeding.

5. After receipt of the appeal paper-book, the appellants are at

liberty to circulate an application for suspension of the substantive

sentence.

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

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