Dilip S/O. Suresh Deokare vs The State Of Maharashtra
2022 Latest Caselaw 4249 Bom

                                                          Cri Appeal No.914 of 2019.odt


                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             BENCH AT AURANGABAD

                          CRIMINAL APPEAL NO.914 OF 2019
                                       WITH
                       CRIMINAL APPLICATION NO.1109 OF 2022

Dilip s/o. Suresh Deokare,
Age : 23 years, Occ. Auto Driver,
r/o. Sawali, Tq. Biloli, Dist. Nanded                           ..Appellant

           Vs.

State of Maharashtra                                            ..Respondent

                                ----
Mr.Ganesh A. Gade, Advocate for appellant
Mr.G.O.Wattamwar, APP for respondent
                                ----

                                       CORAM : R.G. AVACHAT, J.

DATE : APRIL 21, 2022

OPERATIVE ORDER :-

For the reasons to be recorded separately, following order

is passed :-

(i)              The appeal is allowed.


(ii)             The impugned judgment and order dated 06.08.2019 passed

by learned Sessions Judge, Biloli, in Sessions Case No.2 of 2014, is set aside. The appellant is acquitted of the offence punishable under Section 376 of Indian Penal Code.

(iii) The appellant be released forthwith, if not required in any other case.

(iv) Fine amount deposited by the appellant, if any, be refunded to him.

(v) In view of disposal of the appeal, Criminal Application No.1109 of 2022 stands disposed of.

[R.G. AVACHAT, J.]

KBP