Digambar Rambhau Gite vs State Of Maharashtra
2022 Latest Caselaw 11001 Bom

TAUSEEF
LAIQUEE               Tauseef Farooqui                                    12-REVN.396.2022.doc
FAROOQUI
Digitally signed by
TAUSEEF LAIQUEE
                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
FAROOQUI
Date: 2022.10.18
                                     CRIMINAL APPELLATE JURISDICTION
19:00:03 +0530

                               CRIMINAL REVISION APPLICATION NO.396 OF 2022
                                                  WITH
                                   INTERIM APPLICATION NO.3463 OF 2022
                                                    IN
                               CRIMINAL REVISION APPLICATION NO.396 OF 2022


                      Digambar Rambhau Gite                       ...Applicant
                            V/s.
                      State of Maharashtra                        ...Respondent

                                                      *****
                      Mr. Tushar Sonawane for Applicant.
                      Mr. A. R. Patil, APP for the Respondent (State).
                                                      *****
                                               CORAM        :     AMIT BORKAR, J.

                                               DATE         :     OCTOBER 18, 2022

                      P.C.:

1. By the impugned Judgment, the applicant has been convicted and sentenced for offence under Section 279 of Indian Penal Code, 1860 and is directed to suffer one month rigorous imprisonment and fine of Rs.1,000/-. Learned Sessions Judge has suspended the order of imposing sentence till the Appeal period is over.

2. In that view of the matter, order of suspension as granted by the learned Sessions Judge is continued on the same terms till 5th December 2022.

(AMIT BORKAR, J.)