State Of Mah. Thru. P.S. ... vs Rajesh S/O Dattuji Kumbhekar And 8 ...
2021 Latest Caselaw 1341 Bom

                                         1                                    6-APPEAL-580-08.odt


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                           NAGPUR BENCH, NAGPUR.
                            CRIMINAL APPEAL NO.580 OF 2008
                                   STATE OF MAHARASHTRA
                                                   Vrs.
                  RAJESH S/O DATTUJI KUMBHEKAR AND OTHERS
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Office Notes, Office Memoranda of                             Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Shri T. A. Mirza, APP for appellant-State.
                          Ms. Sonali Gadhawe, Advocate for respondent Nos.1 to 4.

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

DATED : 20/01/2021.

1. This Court on 26/11/2020 partly allowed the present appeal and convicted the respondent No.2 - Dashrath Dharma Debur for the offence punishable under Section 302 of the Indian Penal Code.

2. This Court on 26/11/2020 sent the case papers in relation to the claim of respondent No.4 - Ravi s/o Wasudeo Debur about juvenility to the Juvenile Justice Board, Yavatmal for holding an enquiry as about the juvenility of the respondent No.4.

3. The Juvenile Justice Board by the order dated 04/01/2021 held the respondent No.4 - Ravi s/o Wasudeo Debur as "Juvenile in conflict with law" on the date of commission of the offence i.e. on 24/08/2006.

2 6-APPEAL-580-08.odt

4. In the result, the impugned Judgment passed by the Ad-hoc Additional Sessions Judge, Yavatmal in Sessions Case No.113/2006 dated 14/05/2008, thereby acquitting the respondent No.4 - Ravi s/o Wasudeo Debur of the offences punishable under Sections 147, 148, 302 and 307 r/w Section 149 of the Indian Penal Code, Section 37(1) punishable under Section 135 of the Maharashtra Police Act, 1951 and under Section 235(1) of the Code of Criminal Procedure is quashed and set aside.

5. The matter be remitted back to the Juvenile Justice Board, Yavatmal for disposal in accordance with law within three months from the receipt of copy of this order.

6. The criminal appeal stands disposed.

7. The parties shall appear before the Juvenile Justice Board, Yavatmal on 15/02/2021 at 11.00 a.m.

8. The office is directed to remit the Record and Proceedings of this appeal to the Juvenile Justice Board, Yavatmal before 10/02/2021.

                                JUDGE                              JUDGE
Choulwar