Satish Digambar Dehere vs The State Of Maharashtra
2021 Latest Caselaw 12706 Bom

                                                                                       50.Apeal.773.1998.doc




                                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                CRIMINAL APPELLATE JURISDICTION

                                                CRIMINAL APPEAL NO.773 OF 1998

                               Satish Digambar Dehere                                   Appellant
                                     versus
                               The State of Maharashtra                                 Respondent

                               Mr.Shantanu R. Phanse, Advocate, for appellant.
                               Mr.R.M.Pethe, APP, for State.

                                                           CORAM :     PRAKASH D. NAIK, J.

                                                           DATE    :   6th September 2021
                               PC :


                               1.     For the reasons to be recorded separately, following order is
                               passed :
                                                                  ORDER

(i) Criminal Appeal No.773 of 1998 is allowed and disposed of;

(ii) The impugned judgment and order dated 25 th August 1998 passed by Additional Sessions Judge, Pune in Sessions Case No.67 of 1996 convicting the appellant for offence punishable under Section 498A of IPC and Section 306 of IPC, is set aside and the appellant is acquitted of all charges.

(PRAKASH D. NAIK, J.) MST

Digitally signed by MANISH MANISH SURESH SURESH THATTE Date: 2021.09.07 THATTE 14:14:22 +0530