Angad S/O Vishnu Shinde vs The State Of Maharashtra
2022 Latest Caselaw 9370 Bom

                                                Cri.Appeal No.492/2016 with
                                                          connected Appeals
                                      :: 1 ::


           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                               BENCH AT AURANGABAD


                     CRIMINAL APPEAL NO.492 OF 2016


 Nanasaheb s/o Chatrabhuj Shinde                  ... APPELLANT

          VERSUS

 The State of Maharashtra                         ... RESPONDENT

                              .......
 Mr. P.P. More, Advocate for appellant
 Mrs. G.L. Deshpande, A.P.P. for respondent -State
                               .......

                                      WITH

                     CRIMINAL APPEAL NO.505 OF 2016


 Angad s/o Vishnu Shinde                          ... APPELLANT

          VERSUS

 The State of Maharashtra                         ... RESPONDENT

                              .......
 Mr. S.B. Ghute Patil, Advocate for appellant
 Mrs. G.L. Deshpande, A.P.P. for respondent -State
                              .......

                                      WITH

                     CRIMINAL APPEAL NO.509 OF 2016


 Pandurang s/o Rajabhau Farkande                  ... APPELLANT

          VERSUS

 The State of Maharashtra                         ... RESPONDENT




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                                                 Cri.Appeal No.492/2016 with
                                                          connected Appeals
                                   :: 2 ::


                              .......
 Mr. Z.H. Farooqui, Advocate holding for
 Mr. N.V. Gaware, Advocate for appellant
 Mrs. G.L. Deshpande, A.P.P. for respondent -State
                              .......

                                   WITH

                     CRIMINAL APPEAL NO.803 OF 2018


 Mahadev s/o Topaji Bhagwat                       ... APPELLANT

          VERSUS

 The State of Maharashtra                         ... RESPONDENT

                              .......
 Mr. A.R. Gaikwad, Advocate for appellant
 Mrs. G.L. Deshpande, A.P.P. for respondent -State
                              .......

                               CORAM :       R. G. AVACHAT, J.

                               DATE :        16th September, 2022.

 OPERATIVE ORDER :

For the reasons recorded separately, the following

order is passed :

(i) The Criminal Appeals are allowed.

(ii) The judgment and order of conviction and sentence

dated 14/7/2016, passed by Additional Sessions Judge,

Ambajogai in Special (POCSO) Case No.8/2015) is set aside

as against the present appellants.

Cri.Appeal No.492/2016 with connected Appeals :: 3 ::

(iii) The appellants Nanasaheb s/o Chatrabhuj Shinde,

Angad s/o Vishnu Shinde, Pandurang s/o Rajabhau Farkande

and Mahadev s/o Topaji Bhagwat are acquitted of the offence

punishable under Section 376-D of the Indian Penal Code

(iv) The appellant Mahadev s/o Topaji Bhagwat is acquitted

of the offence punishable under Section 342 read with Section

34 of the Indian Penal Code and Section 376(2) of the Indian

Penal Code.

(v) The present appellants be set at liberty forthwith if not

required in any other case. Fine amount, if paid, be refunded

to them.

( R. G. AVACHAT, J. )

fmp/-