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Santosh Narayan Khandwe vs State Of Mah., Thr. P.S.O. P.S. ...
2021 Latest Caselaw 248 Bom

Citation : 2021 Latest Caselaw 248 Bom
Judgement Date : 6 January, 2021

Bombay High Court
Santosh Narayan Khandwe vs State Of Mah., Thr. P.S.O. P.S. ... on 6 January, 2021
Bench: Manish Pitale
                                                                                                        3-revn56.20.odt
                                                                1/1



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

                   CRI. REVN. APPLN. (REVN) NO. 56 OF 2020
                              Santosh Narayan Khandwe
                                        -Vs.-
          State of Mah., thr.PSO, PS Khadan, Tah.& Distt. Akola and another
-----------------------------------------------------------------------------------------------------------------------------
Office notes, Office Memoranda of
Coram, appearances, Court's orders                                     Court's or Judge's Orders.
or directions and Registrar's orders.
-----------------------------------------------------------------------------------------------------------------------------
                                       Mr.U.J.Deshpande, counsel for the applicant.


                                                         CORAM : MANISH PITALE, J.

DATE : 06.01.2021

Heard the learned counsel for the applicant.

2. By this revision application, the applicant is challenging judgment and order dated 06/01/2020, whereby appeal stood allowed and an order of acquittal passed in favour of the applicant stood reversed. The Appellate Court by the impugned judgment and order has found the applicant guilty of offence punishable under section 321 of the Indian Penal Code and he has been sentenced to pay compensation of Rs.10,000/-.

3. It is pointed out that the applicant has already deposited the aforesaid amount of Rs.10,000/- before the Sessions Court, Akola.

4. Hence, issue notice for final disposal, returnable in four weeks.

5. Mr. S.P.Deshpande, A.P.P. waives notice on behalf of respondent No.1.



                                                                                           JUDGE
KHUNTE                          Ghanshyam
                                Khunte
                                Digitally signed by
                                Ghanshyam Khunte
                                Date: 2021.01.06
                                17:13:04 +0530
 

 
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