Shrimant Ishwarappa Kore vs The State Of Maharashtra And Ors
2022 Latest Caselaw 5230 Bom

                                                                        12-APEAL288-14+.DOC

                                                                                   Santosh
                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION


                                       CRIMINAL APPEAL NO. 288 OF 2014

                      Shrimant Ishwarappa Kore                     ...Appellant
                                        Versus
                      The State of Mahrashtra & ors.             ...Respondents
                                                 WITH
                                   CRIMINAL APPEAL NO. 115 OF 2014
                                                 WITH
                                   CRIMINAL APPEAL NO. 642 OF 2014
SANTOSH
SUBHASH
KULKARNI
                      Ms. Priyal Sarda for the Appellant in Appeal/288/2014.
Digitally signed by
SANTOSH
                      Mr. Vikrant Phatate, for the Respondents in Appeal/288/2014
SUBHASH
KULKARNI
Date: 2022.06.09
                            and for the Appellant in Appeal/115/2014.
                      Ms. P. P. Shinde, APP for the State.
17:42:21 +0530




                                             CORAM:     SMT SADHANA S. JADHAV &
                                                        N. J. JAMADAR, JJ.

                                             DATED :    9th JUNE, 2022
                      P.C. :

1. Appeal No.288 of 2014 is preferred by the first informant.

2. In an appeal against acquittal preferred by the State

against the very same judgment and order, in Criminal Appeal

No.642 of 2014, this Court has granted leave to appeal and

issued notice to all the respondents - accused and has also

directed action under Section 390 of the Code of Criminal

Procedure, 1973.

3. Hence, issue notice to the respondents, returnable on 30 th

June, 2022.

12-APEAL288-14+.DOC

4. Learned APP waives service for respondent no.1/State.

5. The learned Counsel for the appellant shall furnish spare

copies within two weeks from today.

[N. J. JAMADAR, J.] [SMT. SADHANA S. JADHAV, J.]