Jitendra Tanaji Sapkal vs The State Of Maharashtra
2021 Latest Caselaw 16511 Bom

                                                                                     1.APEAL111.2016.doc



            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         CRIMINAL APPELLATE JURISDICTION

                          CRIMINAL APPEAL NO. 111 OF 2016

Jitendra Tanaji Sapkal.                                          ... Appellant.
V/s.
The State of Maharashtra.                                        ... Respondents.
                                          -------------------
None for appellant.
Mr. S.V. Gavand, APP for State.
                                         ---------------------
                    CORAM : SMT. SADHANA S. JADHAV, J.

DATE : NOVEMBER 29, 2021.

P.C.

1 By Judgment dated 30/11/2018, this Court had dismissed

the appeal filed by the appellant and conviction of the appellant for the

offence punishable under section 307, 326A, 363, 364, 376 of the Indian

Penal Code and under section 4, 7, 8 and 12 of the Protection of Children

from Sexual Offences Act, 2012 was confirmed. Upon perusal of the

Judgment, it appears that inadvertently, the name of the survivor finds

place in the Judgment. There is specific embargo to name the survivor in

cases of rape by virtue of Section 228 of the Indian Penal Code. The same

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1.APEAL111.2016.doc

should be considered as an inadvertent error and the name of the

survivor be deleted from clause No. (iii) of the operative order of the

Judgment dated 30/11/2018. Corrections be carried out in the original

Judgment.

                                       (SMT. SADHANA S. JADHAV, J)




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