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Ramchandra S/O Madari Katkamwar vs State Of Mah. Thr. Pso Ps Sitaburdi ...
2022 Latest Caselaw 10659 Bom

Citation : 2022 Latest Caselaw 10659 Bom
Judgement Date : 13 October, 2022

Bombay High Court
Ramchandra S/O Madari Katkamwar vs State Of Mah. Thr. Pso Ps Sitaburdi ... on 13 October, 2022
Bench: V. G. Joshi, Vrushali V. Joshi
                                                                                                   (1)                                                 5.appeal.350.2022

                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   NAGPUR BENCH : NAGPUR

                                                           CRIMINAL APPEAL NO.350 OF 2022
                               Ramchandra s/o Madari Katkamwar (in Jail)
                                                    Vs.
           State of Maharashtra, through Police Station Officer, Police Station, Sitaburdi, Nagpur
           -----------------------------------------------------------------------------------------------------------------------------------------------------------------------------------
           Office Notes, Office Memoranda of Coram,                                                                       Court's or Judge's orders
           appearances, Court's orders of directions
           and Registrar's orders
           -----------------------------------------------------------------------------------------------------------------------------------------------------------------------------------
                        Shri. V. D. Muley, Advocate for appellant.
                        Shri. I. J. Damle, APP for respondent/State.


                                                                                        CORAM :                    VINAY JOSHI AND
                                                                                                                   MRS. VRUSHALI V. JOSHI, JJ.
                                                                                        DATED                    : 13/10/2022


                                                                                        Heard.

2. Challenge in this appeal is to the judgment and order of conviction dated 26.05.2022 passed in Special (M.P.I.D.) Case No.5/2002 whereby the accused/ appellant is sentenced for a term of imprisonment under different provisions. The conviction is under special statute.

3. Having regard to the grounds raised in the appeal. Admit.

4. Issue notice to the respondent.

5. The learned APP waives notice for respondent/State.

6. Call for Record and Proceedings.

(MRS. VRUSHALI V. JOSHI, J.) (VINAY JOSHI, J.) Digitally signed byANANT R SARKATE Sarkate Signing Date:14.10.2022 18:55

 
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