Mangesh @ Balu Mallikarjun Borade ... vs The State Of Maharashtra
2021 Latest Caselaw 13092 Bom

                               1              9-CRI.APPEAL-672-2020 & Anr..

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                       CRIMINAL APPEAL NO. 672 OF 2020
                                   WITH
                       CRIMINAL APPEAL NO. 685 OF 2020


            MANGESH BALU MALLIKARJUN BORADE AND ANR.
                             VERSUS
                   THE STATE OF MAHARASHTRA
                               ...

              Advocate for Applicant : Mr Sudarshan J Salunke
         APP for Respondent-State : Mr Shashibhushan P. Deshmukh


                                   CORAM : V.K. JADHAV AND
                                           SHRIKANT D. KULKARNI, JJ.

                                   DATE   :    14th SEPTEMBER, 2021


 PER COURT :

1. The learned counsel for the Appellants/accused submits that

both the criminal appeals are of the year 2020. The appellants came to be

convicted by Sessions Court under section 302 read with section 34 of

I.P.C. and sentenced each of them to suffer rigorous imprisonment for life

and to pay fine of Rs. 10,000/- each, in default to suffer rigorous

imprisonment for one year each in case No. 173/2014. Both the appellants

are in jail in connection with the said Sessions Case No. 173/2014 from

the date of their arrest. The learned counsel submits that the appeals may

be heard expeditiously.

2. The appeals are of the year 2020 and the appellants are in jail

in terms of the Judgment and order of conviction passed in Sessions Case

No. 173/2014. However, they are not on bail and they are in the jail right

from the year 2014.

2 9-CRI.APPEAL-672-2020 & Anr..

3. In view of the same, keep the matter for final hearing on 11 th

October, 2021.

[ SHRIKANT D. KULKARNI, J. ] [ V.K. JADHAV, J. ]

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