Shivprasad Sunaram Toppo vs State Of Mah. Thr. Pso Ps Etapalli ...
2021 Latest Caselaw 915 Bom

                                                1                        12.Cri.Appeal No.24.21

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

                            CRIMINAL APPEAL NO.24/2021
                   Shivprasad Sunaram Toppo Vs. State of Maharashtra
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Office Notes, Office Memoranda of Coram,                                 Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                   Mrs. Swati Paunikar, Advocate for Appellant.
                   Shri S. D. Sirpurkar, A.P.P. for Respondent/State.


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

DATE : 14/01/2021.

1. The appellant-convict has filed this appeal under Section 374 of the Code of Criminal Procedure to challenge the judgment by which he is convicted for the offence punishable under Section 302 of the Indian Penal Code. The judgment is dated 04.07.2020 and this appeal is filed on 08.01.2021.

2. Learned Advocate for the appellant has filed Pursis (Stamp) No.01 of 2021 pointing out that the delay in filing the appeal is required to be overlooked in view of the directions given by the Hon'ble Supreme Court in suo motu Writ Petition (Civil) No.3 of 2020.

3. Learned A.P.P. does not dispute the above contention on behalf of the appellant.

4. ADMIT

5. Shri S. D. Sirpurkar, learned A.P.P. waives notice for the respondent.

6. Call R and P.

                               JUDGE                             JUDGE
         RGurnule