The State Of Maharashtra vs Kusum Narayan Bhosale And Ors
2021 Latest Caselaw 9070 Bom

                                                                      (206)Apeal-611-610.doc


rkmore


                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CRIMINAL APPELLATE JURISDICTION
                                  CRIMINAL APPEAL NO.610 OF 2002
          The State of Maharashtra                           ]       ..       Appellant
                           vs.
          Sambhaji Shankar Kale                              ]       ..       Respondent
                                                      WITH
                                 CRIMINAL APPEAL NO.611 OF 2002

          The State of Maharashtra                           ]       ..       Appellant
                           vs.
          Kusum Narayan Bhosale & Ors.                       ]       ..       Respondents


          Mr.Arfan Sait, APP for Appellant/State.
          None for Respondents.

                                           CORAM : PRASANNA B. VARALE &
                                                   N.R.BORKAR, JJ.

DATE : 12TH JULY, 2021

(THROUGH V.C.)

P.C.

1] Perusal of record show that Appeal No.611/2002 preferred by

the State challenges the Judgment and order dated 02.06.2001 passed

by the learned Additional Sessions Judge, Solapur in Sessions Case

No.140/2000, whereby the respondents/original accused were

acquitted. Whereas, Appeal No.610/2002 filed by the Sate raises an

(206)Apeal-611-610.doc

issue of inadequacy of the sentence awarded to original accused No.1

Sambhaji Shankar Kale.

2] In Appeal No.611/2002 learned counsel Mr.Ashish Chavan

represents Respondent Nos.1, 3, 4 and 5. Whereas, in Appeal

no.610/2002, Ms.Alpana Zaveri was appointed for the sole respondent

vide order dated 29.08.2019. However, learned counsel Ms. Zaveri is

not present before this Court either through video conferencing or by

way of physical appearance.

3] Considering this fact, we appoint Mr.Kartik S. Garg to represent

the sole Respondent Sambhaji Shankar Kale in Appeal No.610/2002.

4] Post the Appeal for final hearing on 28.07.2021.

  [N.R.BORKAR, J]                       [PRASANNA B. VARALE, J]