Revnath @ Suryabhan Ramprasad ... vs State Of Mah. Thr. Pso Ps Warud ...
2021 Latest Caselaw 7659 Bom

apeal221.21                                                                                                  1
                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               NAGPUR BENCH : NAGPUR


                                CRIMINAL APPEAL NO. 221/2021
                                    Revnath @ Suryabhan R. Dhurve
                                                ...VERSUS...
                                                    State
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Office Notes, Office Memoranda of Coram,                             Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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                              Shri A.Y. Sharma, Advocate (appointed) for the appellant
                              Shri S.P. Deshpande, Addl. PP for the respondent

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                              CORAM : V.M. DESHPANDE & AMIT B. BORKAR, JJ.

JUNE 10, 2021

1] Hearing was conducted through video conferencing and the learned counsel agreed that the audio and visual quality were proper.

2] Heard Shri A.Y. Sharma, learned counsel appointed through Legal Aid Committee to represent the appellant who stands convicted by learned Additional Sessions Judge, Amravati in Special (POCSO) Case No. 133/2018 vide judgment and order of conviction dated 03/11/2020. The appellant is directed to suffer life imprisonment for the offences punishable under Section 376(2)(f)(i)(j) of the Indian Penal Code and under Sections 4 and 6 of the Protection of Children From Sexual Offences Act.

                              3]                ADMIT.




ANSARI




                           4]           Shri S.P. Deshpande, learned Additional Public

Prosecutor waives service for the respondent/State.

                                        (JUDGE)                           (JUDGE)




ANSARI