Nandu Bansi Pawar And Others vs The State Of Maharashtra
2021 Latest Caselaw 3107 Bom

                                           {1}
                                                               cr appeal 61.21.odt

            IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                       BENCH AT AURANGABAD

                  906 CRIMINAL APPEAL NO.61 OF 2021
        WITH APPLN/357/2021 IN APEAL/61/2021 WITH
                  APPLN/356/2021 IN APEAL/61/2021


                       NANDU BANSI PAWAR AND OTHERS
                                       VERSUS
                           THE STATE OF MAHARASHTRA
                                          ...
              Advocate for Appellants : Mr. Sapkal Sandip R.
                     APP for Respondents:Mr. S.G. Sangle
                                          ...
     CORAM : RAVINDRA V. GHUGE & B. U. DEBADWAR, JJ.

Dated: February 16, 2021 ...

PER COURT :-

1 By this Appeal, the Appellants accused seek to challenge

the Judgment dated 30.1.2021 delivered by the learned District

Judge - 5 & Additional Sessions Judge, Jalna in Sessions case

No.7/2017, by which these Appellants have been convicted for

having committed an offence punishable under section 302 read

with section 34 of the IPC and have been sentenced to suffer

imprisonment for life.

2 Considering the above, the Appeal is admitted.

3 The learned Prosecutor waives service of notice on

admission.

{2} cr appeal 61.21.odt

4 The learned Advocate for the Appellants submits that he

would canvass the Application for suspension of substantive

sentence and seeking enlargement on bail, after the record and

proceedings of the trial Court are received.

5 Hence, we request the trial Court to transmit the Record &

Proceedings in Sessions Case No.07/2017 decided on 30.1.2021.

6 The application shall be considered after receipt of the

R & P.

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

vbd