Prakash Suryakant Chapekar And ... vs The State Of Maharashtra
2021 Latest Caselaw 740 Bom

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         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     BENCH AT AURANGABAD

                         CRIMINAL APPEAL NO.480 OF 2020

                              DATTA SUBHASH LOHAR
                                     -VERSUS-
                            THE STATE OF MAHARASHTRA

                                     WITH
                         CRIMINAL APPEAL NO.482 OF 2020

                      PRAKASH SURYAKANT CHAPEKAR AND
                         PRATIBHA PRAKASH CHAPEKAR
                                  -VERSUS-
                         THE STATE OF MAHARASHTRA

                                       ...
                 Advocate for the appellants : Shri S.J. Salunke
                APP for the Respondent/ State : Shri S.G. Sangle
                                       ...

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

DATE :- 13th January, 2021

Per Court :-

1. Criminal Appeal No.480/2020 has been filed by accused No.2

(Datta Subhash Lohar). Criminal Appeal No.482/2020 has been filed by

Prakash Suryakant Chapekar (accused No.1) and Pratibha Prakash

Chapekar (accused No.3). All the three accused have been convicted by

the judgment dated 14.08.2020 delivered by the learned Additional

Sessions Judge at Osmanabad in Sessions Case No.89/2016. All the three

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accused have been convicted for committing an offence punishable under

Section 302 r/w Section 120(B) of the Indian Penal Code and have been

sentenced to suffer rigorous imprisonment for life and pay fine of

Rs.5000/-. Accused No.1 has also been punished for having committed an

offence under Section 201 of the Indian Penal Code and has been

sentenced to undergo rigorous imprisonment for 05 years and pay fine of

Rs.1000/-.

2. We have heard the learned advocate for the appellants and

the learned prosecutor on behalf of the State.

3. Both the Criminal Appeals are ADMITTED. The learned

prosecutor waives service of notice on admission.

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