Kisan S/O Dattu Bhand vs The State Of Maharashtra And Anr
2022 Latest Caselaw 10549 Bom

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                                                      criappeal746.15.odt

         IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                     BENCH AT AURANGABAD

                    CRIMINAL APPEAL NO. 746 OF 2015

Kisan s/o Dattu Bhand                                       Appellant

       Versus

The State of Maharashtra & another                          Respondents

Mr. S. G. Shinde, Advocate for the appellant,.
Mr. A. A. Jagatkar, APP for the State.


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

DATE :11th OCTOBER, 2022.

PER COURT :

1. At the outset, learned counsel for the appellant points out to this Court communication addressed by the appellant for not proceeding with the appeal. This appeal is against conviction and hence request stands rejected.

2. By impugned judgment, the appellant is sentenced to suffer 10 years rigorous imprisonment. 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.

criappeal746.15.odt

4. Offce to take necessary steps for placing the matter before the appropriate Court.

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

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