Manjeetkumar Shriramrup Saroj vs The State Of Maharashtra
2021 Latest Caselaw 9749 Bom

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       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
            CRIMINAL APPELLATE JURISDICTION

                   CRIMINAL APPEAL NO.536 OF 2021

 Manjeetkumar Shriramrup Saroj                        ...Appellant

            V/s.

 The State of Maharashtra                             ...Respondent

                                 ----
 Ms. Tahera Abdul Rashid Qureshi for the Appellant.
 Mrs. P. P. Shinde, APP for the Respondent-State.
                                 ----

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

DATE : 26 JULY 2021.

P.C.

. Heard the learned Counsel for the Appellant. Perused the impugned judgment and order. The Appellant is convicted and sentenced to suffer life imprisonment.

2. The Appeal is admitted.

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