Vijay Mahadev Pawar vs The State Of Maharashtra
2021 Latest Caselaw 9564 Bom

Citation : 2021 Latest Caselaw 9564 Bom
Judgement Date : 20 July, 2021

Bombay High Court

Vijay Mahadev Pawar vs The State Of Maharashtra on 20 July, 2021

Bench: Nitin Jamdar, C.V. Bhadang

skn                                  1                  11-APEAL(ST)-4925.2021.doc



      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           CRIMINAL APPELLATE JURISDICTION

            CRIMINAL APPEAL (ST) NO. 4925 OF 2021

Vijay Mahadev Pawar.                              ...      Appellant.
      V/s.
The State of Maharashtra.                         ...      Respondent.




Ms.S.V.Sonawane, APP for the Respondent- State.


                CORAM :            NITIN JAMDAR AND
                                   C. V. BHADANG, JJ.

                DATE :             20 July 2021.

P.C. :

                This is an appeal through jail.

2. The Appellant is challenging the judgment and order of the Sessions Court whereby he is sentenced to undergo rigorous imprisonment for life. Appeal is admitted.

3. The Registrar (Judicial) will appoint an advocate from the panel of the Legal Aid to represent the Appellant.

(C.V. BHADANG, J.) (NITIN JAMDAR, J.)

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