Tausif Jahangir Ali @ Amit vs The State Of Maharashtra
2021 Latest Caselaw 9565 Bom

Citation : 2021 Latest Caselaw 9565 Bom
Judgement Date : 20 July, 2021

Bombay High Court

Tausif Jahangir Ali @ Amit vs The State Of Maharashtra on 20 July, 2021

Bench: Nitin Jamdar, C.V. Bhadang

skn                                  1                   10-APEAL(ST)-4496.2021.doc



      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           CRIMINAL APPELLATE JURISDICTION

            CRIMINAL APPEAL (ST) NO. 4496 OF 2021

Tausif Jahangir Ali @ Amit.                  ...         Appellant.
      V/s.
The State of Maharashtra.                    ...         Respondent.




None for the Appellant.
Mrs.Prajakta Shinde, APP for the Respondent- State.


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

                DATE :           20 July 2021.

P.C. :

None for the Appellant. The learned APP is present.

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

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

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