Vijaykumar Harihar Giri And Ors vs The State Of Maharashtra
2021 Latest Caselaw 15409 Bom

                                                                  202 apeal 317-14.doc




                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             CRIMINAL APPELLATE JURISDICTION
SNEHA
NITIN
CHAVAN                            CRIMINAL APPEAL NO. 317 OF 2014
Digitally signed
by SNEHA
NITIN CHAVAN       Vijaykumar Harilal Giri & Ors.         ..Appellants
Date: 2021.10.26
13:20:09 +0530          V/s.
                   The State of Maharashtra               ..Respondent
                                                 ----
                   None for the Appellants.
                   Mr. Y.Y. Dabke, APP for the Respondent/State.
                                                 ----
                                          CORAM : C.V. BHADANG, J.

                                            DATE     : 26 OCTOBER 2021


                   P.C.

1. None for the Appellants. The record discloses that in all four accused were convicted under Section 399 of IPC and were sentenced to suffer rigorous imprisonment for 5 years and fine of Rs.1000/- and in default to suffer further rigorous imprisonment for three months. The learned Sessions Judge in impugned Judgment has noticed that accused Nos. 1 to 3 have already undergone the sentence. Insofar as accused No.4 is concerned, he was on bail for some period for which set off was given. The record also discloses that subsequently, accused No.4 was arrested. The impugned judgment is dated 06.03.2014.

                        Sneha Chavan                                            page 1 of 2
                                                   202 apeal 317-14.doc

2. The office to call for report from the concerned prison as to whether the accused No.4 has also served the sentence so that appropriate orders can be passed.

3. Stand over to 30.11.2021.

                                      (C.V. BHADANG, J.)




     Sneha Chavan                                               page 2 of 2