Kusumbai W/O. Ramesh Sonwane vs The State Of Maharashtra
2021 Latest Caselaw 1860 Bom

                                                                      638.20crapl
                                       (1)

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

                 903 CRIMINAL APPEAL NO.638 OF 2020
                WITH APPLN/2280/2020 IN APEAL/638/2020

                KUSUMBAI W/O. RAMESH SONWANE
                                VERSUS
                   THE STATE OF MAHARASHTRA
                                    ...
            Mr Sopan G. Bobde, Advocate for appellant/applicant;
                   Mr S. D. Ghayal, APP for Respondent
                                    ...

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

DATE : 28th January, 2021

PER COURT:

Appeal No. 638 of 2020

1. The appellant seeks to challenge the Judgment and order dated

28-10-2020, delivered by the learned Sessions Judge, Aurangabad, in

Sessions Case No.31 of 2019, vide which, the appellant has been held

guilty of committing an act punishable under Section 302 of the Indian

Penal Code and has been awarded life imprisonment.

2. We have heard the learned Advocate for the appellant and the

learned Prosecutor. The appeal is 'Admitted'. The learned

Prosecutor waives service of notice on admission.

638.20crapl

3. We request the trial Court to prepare the appeal paper book in

Sessions Case No. 31 of 2019, as expeditiously as possible and

preferably on or before 31-08-2021. Thereafter, the appeal paper book

and the original record & proceeding, shall be transmitted to this

Court, as expeditiously as possible and preferably on or before 30-10-

2021.

Criminal Application No. 2280 of 2020

4. We have heard the learned Advocate for the applicant on the

application praying for suspension of the substantive sentence and

Bail.

5. The learned Advocate submits on instructions from the applicant

that the applicant desires to withdraw this application.

6. In view of the above, this application stands dismissed, as

withdrawn.

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

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