Khemraj Maroti Harinkhede vs State Of Mah., Thr. P.S.O. P.S. ...
2021 Latest Caselaw 754 Bom

apeal167.20                                                                                           1

                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                NAGPUR BENCH : NAGPUR


                              CRIMINAL APPEAL NO. 167/2020

                                         Khemraj M. Harinkhede
                                                 ..VS..
                                              State & ors.
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Office Notes, Office Memoranda of Coram,                                 Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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                            Shri T.A. Mirza, APP for the respondent no. 1 - State


                            CORAM : Z.A.HAQ & AMIT B. BORKAR, JJ.

DATED : 13/01/2021

1] None appeared for the appellant in the morning session. The matter was kept back. In the afternoon session, again none appeared for the appellant when the matter was called out.

2] This appeal is filed under Section 372 of the Code of Criminal Procedure to challenge the judgment passed by the Sessions Court acquitting the respondents - accused of the charge of commission of the offences punishable under Sections 302, 201 and 34 of the Indian Penal Code. The appellant claims to be the cousin brother of the victim (deceased).

                            3]              Stand over to 18/01/2021.


                            4]              Learned APP shall assist the Court on the point as

to whether the appellant will be covered by the definition of "victim" as per Section 2(wa) of the Code of Criminal

ANSARI

Procedure and can maintain the appeal under Section 372 of the Code of Criminal Procedure.

                                        JUDGE                         JUDGE




ANSARI