Suraj Shankar Jadhav vs The State Of Maharashtra
2022 Latest Caselaw 6692 Bom

     spm                                          1               18-Apeal-1034-2017.doc


                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                           CRIMINAL APPELLATE JURISDICTION

                           CRIMINAL APPEAL NO. 1034 OF 2017

                                          WITH

                         INTERIM APPLICATION NO. 400 OF 2019

Suraj Shankar Jadhav                                                   .....Appellant
          Vs.
State of Maharashtra                                                    .....Respondent

Ms. Paavani Chadha for the Appellant.
Mr. R. M. Pethe, APP for Respondent-State.

                                        CORAM :       A. S. GADKARI, J.

                                        DATE  :       14th JULY, 2022.
P.C.:-

Appellant has been convicted for life for the offence punishable

under Sections 376 (2)(j) and (1) and Section 376-D of the Indian Penal

Code by the trial Court, in Special (Atrocity) Case No.14 of 2015 by its

Judgment and Order dated 6th August, 2016.

2. Learned Advocate for the Appellant submitted that, in view

thereof the present Appeal pertains to the assignment of Division bench.

Remove from board.

(A.S. GADKARI, J.)