Sudhir Sadashiv Ghorpade And Anr vs The State Of Maharashtra
2021 Latest Caselaw 380 Bom

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                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CRIMINAL APPELLATE JURISDICTION

                                             INTERIM APPLICATION (ST.) NO. 8 OF 2021
                                                     (for Condonation of Delay)
                                                                IN
                                               CRIMINAL APPEAL (ST.) NO. 7 OF 2021

                      Sudhir Sadashiv Ghorpade & Anr.                              .. Applicants
                            Vs.
                      State of Maharashtra                                         .... Respondent

                      Mr.Satyavrat Joshi for applicants.

                      Mr.S.R. Agarkar, APP for respondent-State.

                                                         CORAM : SMT. SADHANA S. JADHAV &
                                                                  N.J. JAMADAR, JJ.

DATE : 7th JANUARY 2021

P.C.

1. Heard the learned counsel for the applicants and the

learned APP.

2. This is an application for condonation of delay in

preferring appeal against the judgment and order in Sessions Case No.

221 of 2015 dated 4th February 2020, whereby the appellants came to

be convicted for the offences punishable under sections 302 and 452 Digitally signed by read with section 34 of the Indian Penal Code, 1860 ('the Penal Shraddha Shraddha K. Talekar K.

Date:

Talekar 2021.01.07 Code') and sentenced to suffer imprisonment for life till their natural 15:57:04 +0530 death sans remission and pay a fine of Rs.1,00,000/- each, on the first

Shraddha Talekar PS 2/2 3-ia-8-2021.doc

count and rigorous imprisonment for five years and fine of Rs.5,000/-

each, on the second count, with default stipulation.

3. The appellants have averred that on account of the

situation which arose in view of Covid-19 Pandemic, the appellants

could not prefer the appeal within the stipulated period of limitation.

4. For the reasons assigned in the application and to advance

the cause of justice, the application for condonation of delay in

preferring the appeal stands allowed.

The delay of 262 days stands condoned.

The interim application stands disposed of.

[ N.J. JAMADAR, J. ] [ SMT. SADHANA S. JADHAV, J. ]

Shraddha Talekar PS