Ramesh S/O Mariba Landge vs The State Of Maharashtra
2022 Latest Caselaw 10548 Bom

                                   -1-
                                                     criappeal264.16.odt

         IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                     BENCH AT AURANGABAD

                    CRIMINAL APPEAL NO. 264 OF 2016

Ramesh s/o Mariba Landge                                   Appellant

       Versus

The State of Maharashtra                                   Respondent

Mr. A. V. Patil, Advocate for the appellant.
Mr. R. V. Dasalkar, APP for the respondent/State.


                                CORAM : R. G. AVACHAT &
                                        R. M. JOSHI, JJ.

                                DATE     :11th OCTOBER, 2022.


PER COURT :

1. Appeal is against the judgment wherein no sentence of

life imprisonment or death is imposed.

2. Chapter I Rule 1 of Bombay High Court Appellate Side

Rules, 1960, provides that except for appeals against sentence of

death or imprisonment for life, all other appeals be heard and

decided by the learned Single Judge.

3. Remove from the board.

criappeal264.16.odt

4. Offce to take necessary steps for placing the matter

before the appropriate Court.

( R. M. JOSHI)                                    ( R. G. AVACHAT)
     Judge                                               Judge

dyb