Shaikh Mosin S/O Shaikh Mujahed ... vs The State Of Maharashtra And ...
2022 Latest Caselaw 10149 Bom

                                                      21CriApeal517.2022
                                    -1-

          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     BENCH AT AURANGABAD

                 CRIMINAL APPEAL NO.517 OF 2022
             WITH APPLN/2441/2022 IN APPLN/2010/2022
                      WITH APEAL/451/2022

        SHAIKH MOSIN S/O SHAIKH MUJAHED AND OTHERS
                              VERSUS
           THE STATE OF MAHARASHTRA AND OTHERS
                                 ...
           Advocate for Appellants : Mr. Pawar Vaibhav U.
             APP for Respondent No. 1 : Mr. S.J. Salgare
          Advocate for Appellants in Apeal No. 451/2022 :
             Mr. S.V. Deshmukh h/f. Mr. D.R. Deshmukh

                               CORAM : SMT. VIBHA KANKANWADI &
                                       RAJESH S. PATIL, JJ.

DATED : 03 OCTOBER, 2022

PER COURT:-

1. Present appeal has been filed under Section 372 of Cr.p.c. to challenge the acquittal of accused Nos. 1, 2, 4 to 6 for the offences punishable under Sections 143, 147, 302, 307, 324 read with 149 of IPC and under Section 37 (1) (3) punishable under Section 135 of Maharashtra Police Act, by the learned Additional Sessions Judge, Parbhani, on 06.05.2022.

2. Admit.

3. To be tagged along with Criminal Appeal No. 451/2022 filed by original accused No. 3 challenging his

21CriApeal517.2022

conviction in the same Sessions Trial No. 25/2019 by the same judgment.

4. Criminal Application No. 2441/2022 has been filed to assist learned APP in Criminal Application No. 2010/2022 which has been disposed of by this Court and in view of the appeal i.e. admitted today, the Criminal Application No. 2441/2022 to assist the learned APP stands disposed of.

[ RAJESH S. PATIL, J. ] [ SMT. VIBHA KANKANWADI, J. ]

SPChauhan