Aslam Yakub Shaikh vs The State Of Maharashtra
2021 Latest Caselaw 3549 Bom

                                    1                 CrAppln.176.2021

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                     902 CRIMINAL APPEAL NO.33 OF 2021

 ASLAM YAKUB SHAIKH                                       .. Appellant
      VERSUS
 THE STATE OF MAHARASHTRA                                .. Respondent
                                      ...
              Advocate for the Appellant : Mr S.S. Thombre h/f.
                         Mr Shaikh Tarek Mobin H.
               APP for the Respondent / State : Mr S.D. Ghayal
                                    ...

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

Date : 24-02-2021 PER COURT :-

1. By this appeal, the appellant - convict seeks to challenge

the judgment and order dated 15-12-2020 delivered by the learned

Sessions Court, Beed in Sessions Case No.35 of 2018, vide which, the

appellant / accused no.1 has been convicted of the offence

punishable under Section 302 of the Indian Penal Code and is

sentenced to suffer life imprisonment and pay fine of Rs.25,000/-.

2. This appeal is admitted. The learned APP waives service

of notice on admission.

3. The trial Court is requested to prepare the appeal paper

book in Sessions Case No.35 of 2018, by 30-09-2021 and transmit the

Gajanan

2 CrAppln.176.2021

same along the original Record & Proceedings and the muddemal

property, to this Court, on or before 30-11-2021.

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




Gajanan