State Of Mah. Thr. Pso Ps Dabki ... vs Sk Mehaboob Sk Iliyas And 9 Others
2021 Latest Caselaw 1049 Bom

                                                        1                            appa278.20.odt

                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    BENCH AT NAGPUR

                      CRIMINAL APPLICATION (APPA) NO. 278 OF 2020
                                          IN
                           CRIMINAL APPEAL NO.      OF 2020
 (STATE OF MAH. THR. PSO PS DABKI ROAD, AKOLA...VS.. SK. MEHABOOB SK. ILLIYAS & OTH.)

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Office Notes, Office Memoranda of Coram,                                  Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                            Shri T.A.Mirza, A.P.P. for Appellant/State.

                                    CORAM : Z.A.HAQ & AMIT B. BORKAR, JJ.

DATED : JANUARY 15, 2021.

Heard.

2. The State has filed appeal under Section 378(3) of the Code of Criminal Procedure to challenge the judgment passed by the Sessions Court acquitting the accused of the charge of commission of offences punishable under Sections 302, 307, 120-B, 201, 147, 148 read with Section 149 of the Indian Penal Code, Section 4 read with Section 25 of the Indian Arms Act and Section 135 of the Maharashtra Police Act.

3. The learned A.P.P. submitted that the learned Sessions Judge has wrongly discarded the evidence of P.W. No.3 and P.W. 4 who are eyewitnesses.

4. Issue notice to the Non-applicants/Respondents, returnable on 5th March 2021.

5. It is submitted that the copy of memorandum of appeal would also be supplied to be served on the respondents along with this Criminal Application.

6. Call R & P.

(AMIT B. BORKAR, J) ( Z.A.HAQ, J.)

RRaut..