Gopal Shivram Krishnan vs The State Of Maharashtra
2022 Latest Caselaw 7960 Bom

NISHA           Digitally signed by NISHA
                SANDEEP CHITNIS
SANDEEP         Date: 2022.08.18
CHITNIS         16:05:25 +0530

                                                                                 30-apeal.1158.2012.doc


                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CRIMINAL APPELLATE JURISDICTION

                                               CRIMINAL APPEAL NO.1158 OF 2012

                    Gopal Shivram Krishnan                                   ...Appellant
                         Versus
                    The State of Maharashtra                                 ...Respondent

                    Mr. Vijay Hiremath, for the Appellant.

                    Mr. A. R. Kapadnis, A.P.P for the Respondent - State.

                                                        CORAM : REVATI MOHITE DERE &
                                                                SHARMILA U. DESHMUKH, JJ.

                                                        DATE     : 17th AUGUST 2022

                   P.C. :

1. For the reasons separately recorded in the Judgment, the

following operative order is passed:-

OPERATIVE ORDER

i) The Appeal is allowed;

ii) The Judgment and Order dated 18 th July 2012, passed by

learned Additional Sessions Judge, Sewree, Mumbai, in Sessions

Case No.592 of 2011, convicting and sentencing the Appellant, is

N. S. Chitnis 1/2 30-apeal.1158.2012.doc

quashed and set aside;

iii) The appellant is acquitted of the offence, with which he is

charged. The appellant is set at liberty forthwith, if not required in

any other case. Fine amount, if paid, be refunded to the appellant.

All concerned to act on the authenticated copy of this

order.

SHARMILA U. DESHMUKH, J. REVATI MOHITE DERE, J.

N. S. Chitnis                                                                          2/2