Digambar Krushanat Chabukswar vs The State Of Maharashtra
2021 Latest Caselaw 548 Bom

                                                       4.Cri. Appeal 507-2020 aw IA 1481-2020.doc



Shambhavi
N. Shivgan                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed by
Shambhavi N.                      CRIMINAL APPELLATE JURISDICTION
Shivgan
Date: 2021.01.13
15:50:10 +0530
                                     Criminal Appeal No. 507 / 2020
                                                  with
                                      Criminal I.A. No. 1481 / 2020


                      Digambar Krushnat Chabukswar                            .. Appellant
                            Vs.
                      The State of Maharashtra                                .. Respondent

                                                     ****

Mr. M.R. Deshpande, Advocate for the Appellant. Ms. Veera Shinde, APP for State/ Respondent.

****

CORAM : SANDEEP K. SHINDE J.

                                           DATE       : 11th JANUARY, 2021

                      P.C. :-

                      1.    Admit.

2. Call Records and Proceedings from the Sessions Court,

Solapur.

3. This appeal under Section 374 of the Code of Criminal

Procedure, 1973 is preferred by the husband of the deceased,

4.Cri. Appeal 507-2020 aw IA 1481-2020.doc

who has been convicted for the ofence punishable under

Section 306 of the Indian Penal Code, 1860 and sentenced to

sufer imprisonment for three years and fne of Rs. 2000/- in the

Sessions Case No. 110 / 2018 by the judgment and order dated

27th November, 2020, passed by the Additional Session Judge,

Solapur.

4. In exercise of power under Section 389 (3) of the Code of

Criminal Procedure, 1973, the learned Session Judge suspended

the substantial sentence for the period one month and accused

was directed to be released on bail on bond of Rs. 15000/-.

5. Pending trial, the applicant - appellant was on bail. There

is nothing on record to suggest the pending trial, the applicant

has jumped or fouted the bail conditions.

6. In consideration of the facts of the case and evidence on

record, applicant is directed to be released on bail on the same

terms and conditions on which he was released, pending trial by

4.Cri. Appeal 507-2020 aw IA 1481-2020.doc

the learned Sessions Court, Solapur, at Solapur.

7. Pending appeal, the applicant is directed mark his presence

in the concerned Session Court, which has convicted the applicant,

on 2nd Monday of each month from February, 2021 between 11 am.

to 01 pm. till the conclusion of appeal.

8. Application is allowed and disposed of.

(SANDEEP K. SHINDE, J.)

Najeeb//