Pradeep @ Deepak @ Deepu Prabhakar ... vs The State Of Maharashtra
2022 Latest Caselaw 8256 Bom

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        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              CRIMINAL APPELLATE JURISDICTION

                      CRIMINAL APPEAL NO. 318 OF 2020

Jagdish @ Pintu Ratnakar Konherikar         ... Appellant
     Versus
The State of Maharashtra                    ... Respondent
                             WITH
               CRIMINAL APPEAL NO. 325 OF 2020

Pradeep @ Deepak @ Deepu Prabhakar Mathpati ... Appellant
    Versus
The State of Maharashtra                    ... Respondent
                           WITH
              CRIMINAL APPEAL NO. 335 OF 2020
                           WITH
          INTERIM APPLICATION NO. 3450 OF 2021 IN
              CRIMINAL APPEAL NO. 335 OF 2020

Pramod @ Kingbhai Prakash Swami                         ... Appellant
    Versus
The State of Maharashtra                                ... Respondent

                                 ...
Mr. Mahesh Jethmalani, Senior Advocate a/w Ms. Gunjan Kangla, a/w
Priyal Sarda i/by Mr. Ritesh Thobde, for the Appellants.

Mrs. P.P. Shinde, APP for the Respondent-State.
                                  ...

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

                          DATE      : AUGUST 23, 2022



sanjay_mandawgad




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P.C. :

1. For the reasons to be recorded separately, we pass the

following order.

OPERATIVE ORDER

(i) The Criminal Appeals are allowed.

(ii) The impugned judgment and order dated 31.01.2020 passed by the learned Additional Sessions Court, Solapur in Sessions Case No. 63 of 2015, is hereby quashed and set aside and the Appellants are acquitted of the offences under Sections 302, 120-B read with section 34 of the Indian Penal Code. The bail bonds of the appellants stand cancelled.

(iii) The appellants be set at liberty forthwith, if not required in any other case. Fine amount, if paid, be refunded to the appellants.

(iv) Accordingly, the Appeals are disposed of;

(v) All concerned to act on the authenticated copy of this judgment.

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

sanjay_mandawgad