Firoz Ibrahim Rauttar vs The State Of Maharashtra
2021 Latest Caselaw 937 Bom

                                                                               4- Apeal No. 176 of 2014.doc



                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CRIMINAL APPELLATE JURISDICTION

           Digitally

Vaishali
A.
           signed by
           Vaishali A.
           Tikam
                                     CRIMINAL APPEAL NO. 176 OF 2014
           Date:
Tikam      2021.01.15
           11:49:26
           +0530




                         Firoz Ibrahim Rauttar                       ... Appellant
                         V/s.
                         State of Maharashtra                        ... Respondent
                                               --------------------
                         Mr. Shine Kamaluddin Mohd. for Appellant
                         Ms.                                                 , appointed for
                         Complainant.
                         Ms. P.P. Shinde, APP for the State
                                                 ---------------------
                                            CORAM : SMT. SADHANA S. JADHAV &
                                                    N.R. BORKAR, JJ.

DATED : 14th JANUARY 2021.

P.C. :

. In the course of hearing, it is noticed that the Learned Sessions Judge Raigad, Alibaug vide his judgment dated 26th November, 2013 has convicted the present Appellant for an ofence punishable under Section 376(2) (a) of the Indian Penal Code and sentenced the accused to sufer rigorous imprisonment for life and to pay a fne of Rs.10,000/-, in default, further rigorous imprisonment for two years and six months. The Learned Sessions Judge has further directed that on depositing of the fne amount, an amount of Rs.9,900/- to be paid to the victim girl Ms.'X'

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towards compensation under section 357A of Cr.P.C.

2. The learned counsel has not arraigned the complainant as a party respondent. The complainant is entitled to be heard on the point of compensation. The learned counsel undertakes to arraign the complainant as a party respondent forthwith.

3. The amendment to be carried out forthwith. The appeal is of the year 2014.

4. The learned counsel for the Appellant submits that the Appellant is in custody since 26 th November, 2013 and, hence, appeal needs to be heard expeditiously.

5.             In   view      of   this,   we    would         request
_____________________   to    espouse      the   cause        of        the
complainant.




(N.R. BORKAR, J)               (SMT. SADHANA S. JADHAV, J)




V A Tikam                                                          2 of 2