Rahul S/O Adhikaran Saoji vs State Of Mah. Thr. Pso Saoner ...
2021 Latest Caselaw 365 Bom

Order                                                                                    0701apeal503.20
                                                     1


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


                               CRIMINAL APPEAL NO. 503/2020.
                                            Rahul Adhikaran Saoji
                                                 -VERSUS-
                                          The State of Maharashtra.

Office notes, Office Memoranda of
Coram, appearances, Court's orders                          Court's or Judge's Orders
or directions and Registrar's orders.



                                          Shri A.V. Muley, Advocate for the Appellant.
                                          Ms. H.N. Jaipurkar, A.P.P. for the Respondent.




                                                         CORAM : VINAY JOSHI, J.

DATE : JANUARY 07, 2021.

Heard.

2. The appellant / accused has challenged

the order of conviction passed in Sessions Case

No.122/2019, under which he was convicted for

the offence punishable under Section 427 of the

Indian Penal Code. I have heard the learned

Counsel for the appellant on the point of

admission and gone through the impugned

judgment.

Order 0701apeal503.20

3. Admit. Call for R & P.

Learned A.P.P. waives notice on behalf

of respondent.

JUDGE

Rgd.