Zubedabee W/O. Yousuf Pathan vs The State Of Maharashtra And ...
2021 Latest Caselaw 3020 Bom

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                                                          5APEAL253.2020.odt


             IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                        BENCH AT AURANGABAD

                       CRIMINAL APPEAL NO. 253 OF 2020

 Zubedabee Yousuf Pathan                                          .... Appellant

          Versus

 The State of Maharashtra & Ors.                             .... Respondents

                                    .....

Shri. S. D. Hiwrekar, Advocate (appointed) for the petitioner Shri. K. S. Patil, APP for respondent/State .....

CORAM : RAVINDRA V. GHUGE AND B. U. DEBADWAR, JJ DATE : 15.2.2021

PER COURT :-

1. The learned Counsel for the appellant submits that, this

matter has been entrusted to him through the High Court Legal

Services Sub-Committee, Aurangabad. He would be better equipped

if the R&P in Sessions Case No. 41/2015 is called for. The appellant

is the wife of the deceased, who is said to have been murdered by

respondents no. 2 to 7. By the impugned judgment, the trial Court

has granted acquittal to all the accused.

2. In view of the above, we request the learned Additional

Sessions Judge-1, Udgir, to send R&P in Sessions Case No. 41/2015

5APEAL253.2020.odt

decided on 14.11.2019, through a special messenger, as expeditiously

as possible and preferably on or before 31.03.2021.

3. List this appeal for admission hearing on 15.04.2021.

4. Needless to state that, after the R&P is received, the

learned Advocate for the appellant is at liberty to go through the R&P

by following the procedure as is applicable.

       ( B. U. DEBADWAR )                     ( RAVINDRA V. GHUGE )
              JUDGE                                  JUDGE




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