State Of Maha vs Bhaskar Tukaram Kamble And Ors
2021 Latest Caselaw 664 Bom

                                                                         904-CrApl-215-03.odt


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                          CRIMINAL APPEAL NO.215 OF 2003

                     STATE OF MAHARASHTRA
                              VERSUS
             BHASKAR TUKARAM KAMBLE and OTHERS
                                 ...
            APP for Appellant - State : Shri R. D. Sanap
Advocate for Respondents No. 2 to 9 : Shri S. P. Salgar (Appointed)
                                 ...

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

                                         DATE         : 12TH JANUARY, 2021

PER COURT :

1. The submissions of the learned prosecutor and the learned advocate on behalf of the respondents - accused were heard on 07-01-2021 and 12-01-2021. Both have concluded. Brief written points have also been tendered.

2. Since we intend to pronounce our judgment on 24-02-2021, we deem it appropriate to follow the procedure laid down under Section 353(6) of the Code of Criminal Procedure, 1973, and therefore, we direct the learned prosecutor to ensure that the eight accused out of the ten (Accused No.1 - Bhaskar and accused No.10 - Antakalabai have passed away) will remain present in this Court at 10.30 a.m. on 24-02-2021.

3. Stand over to 24-02-2021 for pronouncement of the judgment.

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




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