Pundlik Ratnappa Nabde vs The State Of Maharashtra
2021 Latest Caselaw 2643 Bom

                                                                    906CrApl-670-20.odt


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                      CRIMINAL APPEAL NO.670 OF 2020
                   WITH APPLN/150/2021 IN APEAL/670/2020

                          PUNDLIK RATNAPPA NABDE
                                   VERSUS
                         THE STATE OF MAHARASHTRA
                                      ...
                   Advocate for Appellant : Shri R. G. Hange
                 APP for Respondent - State : Shri S. D. Ghayal
                                      ...

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

DATE : 09TH FEBRUARY, 2021

PER COURT :

1. The appellant has been convicted for an offence

punishable under Section 302 of Indian Penal Code and sentenced

to suffer life imprisonment, vide judgment dated 31-10-2020,

delivered by the learned Additional Sessions Judge, Nilanga, in

Sessions Case No. 04 of 2018.

2. The learned advocate for the appellant submits that he

would canvas the application for suspension of substantive sentence

and bail after the record and proceedings is received by this Court.

3. The appeal is ADMITTED. The learned prosecutor

waives service of notice on admission.

4. The learned trial Court is requested to transmit the

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906CrApl-670-20.odt

record and proceedings in Sessions Case No. 04 of 2018, decided

on 31-10-2020.

5. The application filed by the applicant would be

considered after receipt of the record and proceedings.

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

SVH

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