Dildar Takdirkhan Soudagar vs The State Of Maharashtra
2021 Latest Caselaw 16136 Bom

                      P.H. Jayani                                         10 APEAL896.2021.doc

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CRIMINAL APPELLATE JURISDICTION

                                         CRIMINAL APPEAL NO. 896 OF 2021
                                                      WITH
                                       INTERIM APPLICATION NO. 2644 OF 2021
                                                        IN
                                         CRIMINAL APPEAL NO. 896 OF 2021

                      Dildar Takdirkhan Soudagar                       .... Appellant
                                  v/s.
                      The State of Maharashtra                         .... Respondent

                      None for the Appellant.
                      Mr. S.V. Gavand, APP for the State.

                                              CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 22nd NOVEMBER, 2021.

P. C. :-

. The Appellant herein has challenged the judgment and order dated

05/10/2021 in Sessions Case No.16/2019. By the impugned judgment,

the Appellant who was accused no.2 has been held guilty of offence under

section 201 r/w. 34 of the Indian Penal Code. A perusal of the judgment

reveals that the co-accused have been held guilty of offence under section

302 r/w. 34 of the Indian Penal Code. Learned APP to verify whether the

co-accused have filed an Appeal challenging their conviction and sentence

for offence under section 302 of the Indian Penal Code.

2. Stand over to 29/11/2021.

         Digitally
         signed by
PREETI   PREETI
         JAYANI
H        Date:
JAYANI   2021.11.24
         14:33:35
         +0530                                              (SMT. ANUJA PRABHUDESSAI, J.)