Arjun Namdeo More vs The State Of Maharashtra
2022 Latest Caselaw 573 Bom

                                     1               54 application 2479-21

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

               54 CRIMINAL APPLICATION NO.2479 OF 2021
               IN APEAL/522/2021 WITH APEAL/522/2021

                         ARJUN NAMDEO MORE
                                VERSUS
                     THE STATE OF MAHARASHTRA
                                   ...
                Advocate for Applicant : Mr. A. P. Avhad
             APP for Respondent no.1-State: Mr. S. J. Salgare
            Advocate for Respondent no.2 : Mr. P. G. Tambade
                                           ....
                                    CORAM : V. K. JADHAV AND
                                            SANDIPKUMAR C. MORE, JJ.

DATED : 17th JANUARY, 2022.

....

P. C. :

1. Learned APP submits that though the Special Judge (POCSO),

Aurangabad by judgment and order of convition dated 31/08/2021

has convicted the present appellant/accused in Special Case

(POCSO) No. 218 of 2019 for the offence punishable under Sections

366 and 376 (1)(2)(f)(j)(n) of IPC. However, in terms of clause 4 of

the operative part of the order, acquitted appellant / accused for

the offence punishable under Section 363, 366-A of IPC and under

Section 3(a) read with Section 4 and 5 (j)(ii)(1)(n) read with Section 6

of the POCSO Act. Learned APP submits that the State has

preferred against the said order of acquittal in terms of clause 4 of

2 54 application 2479-21

the operative part and it is registered as appeal against acquittal

bearing No.92 of 2021, fled on 16/12/2021.

2. Offce to list the said appeal against acquittal bearing No.92 of

2021 against the present appeal, on next date of hearing.

3. Stand over to 25/01/2022.

(SANDIPKUMAR C. MORE, J.) (V. K. JADHAV, J.)

vsm/-