Raghunath Machhindra Mali vs The State Of Maharashtra
2021 Latest Caselaw 15018 Bom

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           by CHITRA
CHITRA     SANJAY
SANJAY     SONAWANE
SONAWANE   Date:
           2021.10.14
           10:52:20 +0530

                                                                      9-Apeal-619-2012.doc


                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CRIMINAL APPELLATE JURISDICTION

                               CRIMINAL APPEAL NO.619 OF 2012

      Raghunath Machhindra Mali                 ]     Appellant.
                    Vs.
      The State of Maharashtra                  ]     Respondent.
                                         .....

Mr.D.G.Khamkar, Advocate for the appellant. Mr.Arfan Sait, APP for the State.

......

CORAM : SMT. SADHANA S. JADHAV & PRITHVIRAJ K. CHAVAN, J.J.

DATE : OCTOBER 13, 2021.

-(OPERATIVE PART)-

1. For the reasons to follow, the appeal is allowed.

2. Judgment and Order dated 10.05.2012 passed by the Additional Sessions Judge, Solapur, in Sessions Case No.66/2012 is hereby quashed and set aside.

3. The appellant stands acquitted of the offence punishable u/s 302 of the I.P.C.

4. The appellant be released forthwith if not required in any other offence.

5. Fine amount, if paid, be refunded to the appellant.

      [PRITHVIRAJ K. CHAVAN, J.]               [SMT. SADHANA S. JADHAV, J.]




   Chitra Sonawane                                                                  1/1