Gyayndeo @ Aba Namdeo Jadhav And ... vs The State Of Maharashtra
2021 Latest Caselaw 1898 Bom

                                                                        10.21crapl
                                       (1)

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

          904 CRIMINAL APPEAL NO.10 OF 2021
 WITH APPLN/99/2021 IN APEAL/10/2021 WITH APPLN/103/2021
                    IN APEAL/10/2021

               NAMDEO GYANDEO JADHAV AND OTHERS
                                  VERSUS
                    THE STATE OF MAHARASHTRA
                                      ...
                 Mr Satej S. Jadhav, Advocate for appellants;
                   Mr S. D. Ghayal, APP for Respondent

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

DATE : 28th January, 2021

PER COURT:

1. The appellants seek to challenge the Judgment and order dated

10-12-2020, delivered by the learned Sessions Judge, Basmath Nagar,

in Session Case No.49 of 2016, vide which, the appellants have been

sentenced to suffer rigorous imprisonment for life in view of their

conviction for committing an offence punishable under Section 302

read with Section 34 of the Indian Penal Code.

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

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

Prosecutor waives service of notice on admission.

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3. We request the trial Court to transmit the record & proceeding in

Session Case No. 49 of 2016, decided on 10-12-2020, as expeditiously

as possible and preferably on or before 05-03-2021.

4. The learned Advocate for the appellants submits that he would

canvass the criminal application praying for suspension of substantive

sentence and bail, after the record & proceeding is received.

5. As such, list the criminal application on 10-03-2021.

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

sjk