Mahadeo Hariba Patil vs Shankar Dnyandeo Patil And Ors
2021 Latest Caselaw 4788 Bom

         ssm                        1                  241-revn34.03.doc

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                     CRIMINAL APPELLATE JURISDICTION

               CRIMINAL REVISION APPLICATION NO. 34 OF 2003

Mahadeo Hariba Patil                                ....Applicant.

               Vs.

Shankar Dnyandeo Patil & Ors.                       ....Respondents.

Mr. N.J. Patil for the Applicant.
Mr. Amit Palkar, APP for the Respondent-State.

                                        CORAM : A. S. GADKARI, J.

DATE : 16th MARCH, 2021.

P.C.:-

Respondent Nos.1 to 4 were acquitted by the learned Ad-hoc

Additional Sessions Judge, Karad by its Judgment and Order dated 16 th

December, 2020 for the offence punishable under Sections 302, 324, 323

and 506 read with Section 34 of the Indian Penal Code. The present

Revision is filed by the Original informant impugning the said Judgment

and Order dated 16th December, 2020.

2 The record indicates that, the State Government had also

impugned the said Judgment and Order dated 16 th December, 2020

acquitting the Respondent Nos.1 to 4 from the said offences.

The Division Bench of this Court, to which I was a member, has

dismissed the said Criminal Appeal No.487 of 2003, preferred by the State

Government, as there are no merits in the matter.

                     ssm                        2                241-revn34.03.doc

       3                   In view thereof, the present Application impugning the same

Judgment and Order of acquittal, does not survive and is accordingly

disposed off.

(A.S. GADKARI, J.)

Digitally signed by Sanjiv S. Sanjiv S. Mashalkar

Mashalkar Date: 2021.03.19 18:22:21 +0530