Pandhari Kachru Pawar vs The State Of Maharashtra
2022 Latest Caselaw 6281 Bom

                                                        Cri-APEAL-48-2021-Operative.odt




               IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                          BENCH AT AURANGABAD

                         CRIMINAL APPEAL NO. 48 OF 2021

 Pandhari s/o Kachru Pawar
 Age: 25 years, Occu: Agril.,
 R/o. Asegaon, Tq. Jintur, Dist. Parbhani                 ... Applicant
          Versus
 The State of Maharashtra and another           ... Respondents
                                   ....
 Mr. S. J. Salunke, Advocate for appellant
 Mr. R. B. Bagul, APP for respondent No.1
 Mr. G. B. Patunkar, Advocate (appointed through Legal Aid) for
 respondent No.2
 Mr. Y. H. Lagad, Advocate (appointed by Court) for respondent No.2
                                   ....

                                        CORAM : R. G. AVACHAT, J.

RESERVED ON : 01st APRIL, 2022 PRONOUNCED ON : 04th JULY, 2022

OPERATIVE ORDER :-

For the reasons to be recorded separately, the following

order is passed.

        (i)       The appeal is allowed.

        (ii)      The judgment and order dated 03.04.2018, passed by the

learned Sessions Judge, Parbhani, District Parbhani, in Special Case (POCSO) No. 40 of 2016, convicting and sentencing the appellant for the offence punishable under Section 376(2)(i) of the Indian Penal Code, is set aside.

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(( 2 )) Cri-APEAL-48-2021-Operative

(iii) The appellant is acquitted of the offence punishable under Section 376(2)(i) of the Indian Penal Code.

(iv) The appellant be released immediately, if not required in any other offence.

(v) The amount of fine, if paid, be returned to the appellant.

[ R. G. AVACHAT, J. ]

SMS

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