Rahul Bhimrao Rathod vs The State Of Maharashtra
2021 Latest Caselaw 9841 Bom

                                                                                    4-1-apealst-874-2021




                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CRIMINAL APPELLATE JURISDICTION

                                                  CRIMINAL APPEAL (ST) NO.874 OF 2021

                                Rahul Bhimrao Rathod                                 ...Appellant
                                      V/s.
                                The State of Maharashtra                             ...Respondent
                                                               ----
                                Mrs.P.P. Shinde, APP, for the Respondent-State.
                                                               ----
                                                        CORAM : NITIN JAMDAR AND
                                                                    C. V. BHADANG, JJ.

Digitally signed by NILAM NILAM SANTOSH SANTOSH KAMBLE

KAMBLE Date: 2021.07.28 10:41:18 +0530 DATE : 27 July 2021

P.C.

. The Appellant has filed this appeal through jail challenging the judgment and order of the learned Sessions Judge, Solapur whereby the Appellant is sentenced to undergo imprisonment for life. Appeal is admitted.

2. The Registrar (Judicial-I) will appoint an Advocate from the panel of Legal Aid to represent the Appellant.

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




                                    N.S. Kamble                                                            page 1 of 1