Sou Sona Santosh Katakdhond vs The State Of Maharashtra
2021 Latest Caselaw 9605 Bom

                                                                      (1)Apeal-503-20.doc


rkmore


                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CRIMINAL APPELLATE JURISDICTION
                                 CRIMINAL APPEAL NO.503 OF 2020


          Sou. Sona Santosh Kotakdhond             ]    ..      Appellant
                           vs.
          The State of Maharashtra & Anr.          ]    ..      Respondents


          Mr.Sachin Deokar, for Appellant.
          Mr.Arfan Sait, APP for State.


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

DATE : 22ND JULY, 2021

P.C.

1] This is an appeal challenging the Judgment and order dated

20.02.2020 passed by the learned Special Judge, Solapur in Special

Case No.27/2018, whereby, the respondent No.2 herein who was

accused facing the charges for commission of offence punishable

under Sections 376, 420, 504 and 506 of the Indian Penal Code and

under Sections 3(2)(VA), 3(1)(W)(II) of the Scheduled Castes &

Scheduled Tribes (Prevention of Atroccities) Act, was acquitted.

(1)Apeal-503-20.doc

2] Issue notice to respondents returnable on 20th August, 2021.

3] Learned APP waives service of notice on behalf of State/

Respondent No.1.

4] We also call upon the learned APP to make submission as to

whether any proposal for challenging the above referred Judgment and

order forwarded through the office of Law and Judiciary Department is

received by the office of Public Prosecutor.

 5]      Matter be listed on 20.08.2021.




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