Sitaram Dada Sarode vs The State Of Maharashtra
2022 Latest Caselaw 10305 Bom

                                                              1. cri apeal 120-13.doc

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

                      CRIMINAL APPEAL NO. 120 OF 2013
                                   WITH
                    INTERIM APPLICATION NO. 392 OF 2020

      Sitaram Dada Sarode                      .. Appellant
                 Vs.
      The State of Maharashtra                 .. Respondent

      Mr. Pawan Mali, Advocate appointed for Appellant
      Mr. H.J. Dedhia, APP for State

                                  CORAM : A.S. GADKARI &
                                          MILIND N. JADHAV, JJ.

DATE : 06th October, 2022.

SUO MOTU SPEAKING TO THE MINUTES OF THE JUDGMENT & ORDER DATED 03.10.2022

. In the Judgment & Order dated 03.10.2022, the following

errors and spelling mistakes are occurred which shall stand corrected

as under:-

2. In 2nd sentence of paragraph No. 4 on page No. 2, the words

"learned Amicus" be replaced with the words "learned Advocate".

2.1. In 2nd sentence of paragraph No. 5.3 on page No. 3, the last

word "Shantabai" be replaced with the word "Sangita".

2.2. In the last sentence of paragraph No. 6 on page No. 6, the

word "tirablelby" be replaced with the word "triable by".

2.3. The sentence in 6th line from bottom on page No. 11 of

paragraph No. 13 i.e. "He open the latch and saw blood splattered on

the kitchen platform and floor and one blood stained autoclave

1. cri apeal 120-13.doc

(weapon used by Appellant) lying their." shall be replaced with the

sentence "He opened the latch and saw blood splattered on the

kitchen platform and floor and one blood stained autoclave (weapon

used by Appellant) lying there".

2.4. In 3rd line from bottom of page No. 13 of paragraph No. 15,

the word "syrings" shall be replaced with the word "syringes".

2.5. In 8th line from bottom of page No. 14 of paragraph No. 15,

the word "tortmented" shall be replaced with the word "tormented".

2.6. In the last sentence on page No. 19 of paragraph No. 16.1,

the word "covert" shall be replaced with the word "convert".

3. Necessary corrections be carried out in the Judgment &

Order dated 03.10.2022 and the corrected Judgment & Order be

uploaded again.

[ MILIND N. JADHAV, J. ] [ A.S. GADKARI, J.]

Digitally signed by RAVINDRA RAVINDRA MOHAN AMBERKAR MOHAN Date:

AMBERKAR 2022.10.06 19:01:03 +0530