State Of Maha vs Sanjay Motiram Chavan
2021 Latest Caselaw 4789 Bom

                                                            482.03APPEAL.odt
                                          1


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                     903 CRIMINAL APPEAL NO.482 OF 2003

                    THE STATE OF MAHARASHTRA
                              VERSUS
                      SANJAY MOTIRAM CHAVAN
                                ...
          Mr.S.G. Sangle, APP for appellant;
          Mr.D.Y. Nandedkar, Advocate for respondent.
                                ...

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

DATE : 16th March, 2021

PER COURT :-

1. This matter is listed suo-moto for correcting typographical errors.

2. Below the date 11.03.2021 and the words "ORAL JUDGMENT", the author of the judgment (Per Ravindra V. Ghuge,J.) needs to be mentioned. Correction be carried out, accordingly.

3. In paragraph 16, on page 11 in the 9th line, the word "edge" has been erroneously typed as "age" after the word "sharp". As such the word "age" be replaced with the word "edge".

482.03APPEAL.odt

4. Corrected copy of the judgment be uploaded.

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