The State Of Maharashtra vs Prakash Ratnu Yelpale And Ors
2021 Latest Caselaw 5595 Bom

                                                                    10.apeal.153.02.doc




            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CRIMINAL APPELLATE JURISDICTION

                       CRIMINAL APPEAL NO. 153 OF 2002

 The State of Maharashtra                        ... Appellant
 V/s.
 Prakash Ratnu Yelpale and Ors.                  ... Respondents
                            ----------------------
 Ms.P.P. Shinde- APP for Appellant-State.
 Mr.J.P. Kharge for the respondents.
                            ----------------------

                           CORAM : SMT.SADHANA S. JADHAV &
                                   N.R.BORKAR, JJ.

DATE : MARCH 24, 2021.

P.C. :

. This appeal at the instance of State has been filed against the Judgment and order dated 03.10.2001 passed by Adhoc Assistant Sessions Judge, Kolhapur. By the said Judgment and order the respondents who were accused before the trial Court have been acquitted of the offence punishable under Section 314 of Indian Penal Code. However, the respondents were convicted for the offence punishable under section 201 read with 34 of Indian Penal Code.

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                                                                    10.apeal.153.02.doc

2. The respondents against their conviction filed appeal before the learned Additional Sessions Judge, Ichalkaranji and State has filed present appeal against acquittal.

3. By the Judgment and order dated 15.03.2021 in Criminal Appeal No.5/2005 filed by the respondents against their conviction, the learned Additional Sessions Judge, Ichalkaranji, acquitted the present respondents of the offence punishable under Section 201 read with 34 of Indian Penal Code.

4. The present appeal, therefore, cannot be entertained unless exception is taken to the Judgment and order dated 15.03.2021 passed by Additional Sessions Judge, Ichalkaranji. The present appeal, thus, stands disposed of. Needless to say that, we have not examined the merits of the matter.

      [N.R.BORKAR, J]               [SMT.SADHANA S. JADHAV, J]




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