Deepak Sahebrao Maske And Another vs The State Of Maharashtra
2021 Latest Caselaw 7548 Bom

                                                                    222.21crapl
                                     (1)

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

                   13 CRIMINAL APPEAL NO.222 OF 2021
                WITH APPLN/1155/2021 IN APEAL/222/2021

                  DEEPAK SAHEBRAO MASKE AND ANOTHER
                                 VERSUS
                       THE STATE OF MAHARASHTRA
                                    ...
 Mr S. J. Salunke, Advocate for appellants;
 Mr R. V. Dasalkar, A.P.P. for respondent/State

                                 CORAM : RAVINDRA V. GHUGE
                                               AND
                                         B. U. DEBADWAR, JJ.

DATE : 7th June, 2021

PER COURT:

1. The appellants have been convicted by judgment and order

dated 20/03/2021 delivered by the learned Additional Sessions Judge,

Hingoli in Sessions Trial Case No.19/2018, for having committed an

offence punishable under Section 302 read with Section 34 of the

Indian Penal Code. Each of them is sentenced to suffer imprisonment

for life and pay a fine of Rs.3,000/-.

2. In view of the above, this appeal is "ADMITTED". The

learned Prosecutor waives service on admission on behalf of the

respondent.

222.21crapl

3. The learned Advocate for the applicants submits that the

applicants would prosecute their application for suspension of sentence

and for enlargement on bail after receipt of the Record and Proceeding/

appeal paper-book.

4. As such, we request the learned Trial Court to prepare the appeal

paper-book by 15/09/2021 and transmit the same to this Court along

with the original Record and Proceeding and the Muddemal property,

by 15/10/2021. Thereafter, the applicants are at liberty to canvass their

application for suspension of sentence and for enlargement on bail.

(B. U. DEBADWAR, J.) (RAVINDRA V. GHUGE, J.)

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