Lakhan S/O Kerbaji Sutare vs State Of Mah., Thr. Pso Deoli, Dist ...
2021 Latest Caselaw 10049 Bom

                                                                                                                                                    apeal445.19 8
                                                                                       1

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

                                   CRIMINAL APPEAL NO.445/2019
                                        Lakhan s/o Kerbaji Sutare
                                                  ..vs..
                     State of Mah., thr. its PSO Deoli, Tahsil Deoli, District Wardha
...................................................................................................................................................................
Office Notes, Office Memoranda of Coram,
appearances, Court orders or directions                                                        Court's or Judge's Order
and Registrar's orders
...................................................................................................................................................................
                                 Shri M.S.Gawai, Counsel for the Appellant.
                                 Shri T.A.Mirza, Addl.P.P. for the State.

                                                           CORAM                   : V.M.DESHPANDE &
                                                                                     AMIT B.BORKAR, JJ.

DATED : JULY 30, 2021.

1. Hearing was conducted through video conferencing and learned counsel agreed that audio and visual quality was proper.

2. Today, office has placed this matter in view of Pursis filed by learned counsel Shri M.S.Gawai for the appellant that the matter has to be placed before Division Bench.

3. We have perused judgment and order of conviction passed by learned Judge below whereby the appellant is directed to suffer rigorous imprisonment for 10 (ten) years.

4. In view of Sub rule (a) of Part-II of Rule 2 of Chapter-I of the Bombay High Court Appellate Side Rules, 1960, place this matter before learned Single Judge.

                                                           JUDGE                                                                 JUDGE
                                !! BRW !!




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