Sunil Ramesh Sathe @ Kalya Mama vs The State Of Maharashtra
2021 Latest Caselaw 7116 Bom

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD


                          964 CRIMINAL APPEAL NO.25 OF 2021

                        SUNIL RAMESH SATHE @ KALYA MAMA
                                         VERSUS
                            THE STATE OF MAHARASHTRA
                                            ...
                    Mr. G.N. Chincholkar, Advocate for the appellant
                         Mr. N.T. Bhagat, APP for the respondent
                                            ...

                                     CORAM :    SMT. VIBHA KANKANWADI, J.

                                     DATE :     04th MAY, 2021.


PER COURT :



1                Taking into consideration the prayer, that has been, made for

clubbing the sentence and if we read the impugned Judgment, then the

Special Judge has not specifically mentioned that the sentences to run

concurrently, then as per Section 31 of the Code of Criminal Procedure it has

to run one after the other. The appeal needs thorough consideration.

Therefore, since the paper book is received and the appellant is in jail, place

the appeal for final hearing on 11.06.2021 at 2.30 p.m..

( Smt. Vibha Kankanwadi, J. )

agd