Pandit @ Pradeep @ Sundar Shyam @ ... vs Union Of India Maharashtra And Anr
2022 Latest Caselaw 417 Bom

                                                                     901-cri-apeal-621-13.doc

DINESH
SADANAND                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
SHERLA                            CRIMINAL APPELLATE JURISDICTION
Digitally signed by
DINESH SADANAND                        APPEAL NO. 621 OF 2013
SHERLA
Date: 2022.01.11

                      Pandit @ Pradeep @ Sundar Shyam @ Guddu
16:07:10 +0500


                      s/o. Fateram Banjare and anr.                        ... Appellants
                            V/s.
                      Union of India and anr.                              ...
                      Respondents

                                                 ----------------

                      Mr. Karl Rustomkhan, Appointed Advocate for the Appellant.
                      Mr. H.S. Venegavkar for the Respondent -UOI.
                      Mr. S.S. Hulke, APP for the Respondent/ State.
                                                ----------------

                                        CORAM       :     S.S. SHINDE &
                                                          N.R. BORKAR, JJ.

                                        DATE        :     JANUARY 11, 2022.

                      P.C.

                      1]       Heard Mr. Karl Rustomkhan, learned counsel appearing

for the appellants and Mr. H.S. Venegavkar, learned counsel

appearing for the respondent/Union of India at length.

2] Arguments are concluded.

                      3]      Reserved for judgment.



                             (N.R. BORKAR, J.)                      (S.S. SHINDE, J.)




                      Dinesh Sherla                                                             1/1