Kamlesh S/O Narayan Dubey And ... vs The State Of Mah. Thr. Pso, Ps, ...
2022 Latest Caselaw 2447 Bom

                                                               1                           2 apeal128.22.odt

                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    NAGPUR BENCH, NAGPUR.
                                CRIMINAL APPEAL NO.128 OF 2022
                 Kamlesh s/o Narayan Dubey and another Vs. The State of Maharashtra
            _______________________________________________________________________
            Office Notes, Office Memoranda of Coram,
            appearances, Court's orders of directions                   Court's or Judge's orders.
            and Registrar's Orders.
                                   Shri R.P Durge, Advocate for appellants.
                                   Shri M.K. Pathan, APP for respondent.


                                                 CORAM : V.M. DESHPANDE AND
                                                         AMIT B. BORKAR, JJ.

DATE : 10th MARCH, 2022.

Heard Shri R.P. Durge, learned counsel for the appellants.

2. By filing the present appeal, the appellants are challenging the judgment and order passed by learned Additional Sessions Judge, Nagpur dated 29.11.2021 in Sessions Trial No.39 of 2018, whereby appellants stand convicted for offence punishable under Section 302 read with Section 34 of the Indian Penal code and directed to suffer imprisonment for life.

3. After detailed hearing learned counsel for the appellants, who is new entrant in the profession, has argued his case effectively.

4. Admit.

5. Shri M.K. Pathan, learned Additional Public Prosecutor waives notice for respondent.

                                                 JUDGE                                      JUDGE
Signed By:SURESH RAOSAHEB       Wagh
WAGH
Personal Assistant
to the Hon'ble Judge

Signing Date:10.03.2022 17:27