Abdul Mujjamil Abdul Rashid vs State Of Mah.Thr. Psops Rajura ...
2021 Latest Caselaw 15575 Bom

                                                  1                                         appeal 443.21


                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                            NAGPUR BENCH, AT NAGPUR.

                             CRIMINAL APPEAL No.443 OF 2021
                      (Abdul Mujjamil Abdul Rashid     VS. State of Maharashtra )
----------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Coram,                        Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
----------------------------------------------------------------------------------------------
                            Mr.Abdul Subhan, Advocate for the appellant.
                            Mr. I. J. Damle, APP for the respondent.


                                     CORAM :          VINAY JOSHI, J.

                                     DATED :          28-10-2021

                                         Heard.
                            2.           Admit.
                            3.           The learned APP        waives service of notice on
                            behalf of the respondent.

4. Call for record and proceedings.

Criminal Application (APPA) No.606/2021

1. Heard.

2. This is an application seeking suspension of execution of sentence passed in Special (POCSO) Case No.12/2016 by Additional Sessions Judge, Chandrapur, vide its judgment and order dated 14.9.2021. The appellant was convicted by the Trial Court for the offence punishable under Sections 376 (2) of the Indian Penal Code and Sections 4 and 6 of the Protection of Children From Sexual Offences Act, 2012.

2 appeal 443.21

3. Issue notice to the respondent, returnable after three weeks. Learned APP waives service of notice on behalf of the respondent.

JUDGE

ambulkar