Amar S/O Govindappa Bhakre vs State Of Maharashtra, Thr. Pso Ps ...
2021 Latest Caselaw 1264 Bom

1901appa44.21                                                                                 1

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.

           CRIMINAL APPLICATION (APPA) NO. 44 OF 2021
               IN CRIMINAL APPEAL NO.    OF 2021
  (Amar s/o Govindappa Bhakre vs. State of Maharashtra thr. Police Station Officer, Police
                         Station, Chikhli, District - Buldana)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions           Court's or Judge's orders.
and Registrar's Orders.

                                Shri D.V. Chauhan, Advocate (appointed) for the
                                applicant - appellant.
                                                   .....

                                              CORAM : PUSHPA V. GANEDIWALA, J.

JANUARY 19, 2021.

Heard Shri Chauhan, learned counsel (appointed) for the applicant - appellant.

For the reasons mentioned in the application, delay of 200 days in filing Appeal is condoned. Criminal Appeal be registered. Application is disposed of.

                                CRIMINAL APPEAL NO.                    OF 2021


                                              Heard.

2. By consent of the parties, place the Appeal for final hearing at the stage of admission on 02.02.2021.

3. The Registrar (Judicial) to ensure receipt of R. & P. expeditiously.

4. The appellant is convicted under Section 324 of the Indian Penal Code and sentenced to suffer six months rigorous imprisonment and to pay fine of Rs.2,000/-, in default of payment of fine, to suffer simple imprisonment of one month. He is also convicted for the offence punishable under Section 506 Part II of the I.P.C. and sentenced to suffer three months R.I. and to pay fine of Rs.2,000/-, in default of payment to suffer S.I. of one month. Both the sentences have been directed to run concurrently. Under Section 428 of the Criminal Procedure Code, the appellant - accused has been given set off.

5. It is stated that Non-bailable warrant was issued against the appellant and presently he is in jail. The date of judgment is 19.06.2020. The record is silent as to from when he is in custody, after execution of Non-bailable warrant.

6. The learned APP to collect information with regard to period of sentence undergone by the appellant - accused in this matter.

JUDGE *GS.