Sunil Narayan Waghmare vs The State Of Maharashtra
2021 Latest Caselaw 9566 Bom

Citation : 2021 Latest Caselaw 9566 Bom
Judgement Date : 20 July, 2021

Bombay High Court

Sunil Narayan Waghmare vs The State Of Maharashtra on 20 July, 2021

Bench: Nitin Jamdar, C.V. Bhadang

skn                                      1                     7-APEAL-519.2021.doc



      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           CRIMINAL APPELLATE JURISDICTION

                  CRIMINAL APPEAL NO. 519 OF 2021

Sunil Narayan Waghmare.                      ...          Appellant.
      V/s.
The State of Maharashtra.                    ...          Respondent.




None for the Appellant.
Ms.S.V.Sonawane, APP for the Respondent- State.


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

                 DATE :           20 July 2021.

P.C. :

None for the Appellant. The Appellant challenges the judgment and order passed by the learned Sessions Judge convicting the Appellant and sentencing him to undergo rigorous imprisonment for life.

Appeal is admitted.

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

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