Malubai Sambhaji Gurav vs Shivaji Nivrutti Gurav And Ors
2022 Latest Caselaw 4150 Bom

                                                                                6.Cri.appel.166.22.doc

S.S.Kilaje
                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CRIMINAL APPELLATE JURISDICTION


                                     CRIMINAL APPEAL NO. 166 OF 2022

             Malubai Sambhaji Gurav                                         .. Appellant
                         Versus
             Shivaji Nivrutti Gurav and Ors.                                .. Respondents

                                        ....................
              Mr. Varun V. Thokal for Appellant
              Ms. P.P. Shinde, APP for the State
                                          ...................

                                                  CORAM : SMT. SADHANA S. JADHAV &
                                                          MILIND N. JADHAV, JJ.

                                                  DATE      : APRIL 19, 2022

             P.C.:

1. Learned APP submits that she would take instructions as to

whether the State desirous to challenge the Judgment and order

passed by the Sessions Court at Kolhapur in Sessions Case No. 116 of

2012 dated 29.01.2022 by which the accused acquitted for the

offences punishable under Sections 395, 325, 324, 323, 504 read with

Section 34 of the Indian Penal Code.

2. Stand over to 7th June, 2022.

             [ MILIND N. JADHAV, J. ]                      [SMT. SADHANA S. JADHAV, J.]


                       Digitally signed
             SONALI    by SONALI
                       SATISH KILAJE
             SATISH    Date:
             KILAJE    2022.04.19
                       16:55:29 +0530




                                                                                               1 of 1