Ajit S/O. Ramesh Satpute (In Jail) ... vs State Of Mah. Thr. Pso, Ps Wadi, ...
2023 Latest Caselaw 3716 Bom

                                              1                               crappeal 257.23.odt


                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                            NAGPUR BENCH, NAGPUR.
                             CRIMINAL APPEAL NO. 257/2023
               Ajit s/o Ramesh Satpute (in Jail) and 4 others Vs. State of Maharashtra
--------------------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of                             Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
---------------------------------------------------------------------------------------------------------
                           Mr.Arjun Deshmukh, Adv. h/f Mr. R.R.Vyas, Advocate for appellant.
                           Ms. Nandita Tripathi, A. P. P. for respondent.

                                          CORAM: VINAY JOSHI AND
                                                 BHARAT P. DESHPANDE, JJ.

DATE : 13/04/2023.

1. Heard.

2. The appellants came to be convicted in Sessions Case Nos.530/2014 and 283/2015 for the offences punishable under Sections 120-B, 143, 144, 147, 148, 452, 427 and 302 read with Section 149 and Sections 212 and 201 of the IPC, Section 4/25 of the Arms Act and Section 135 of the Maharashtra Police Act of Police Station Wadi, Nagpur vide judgment dated 27.2.2023.

3. Admit.

4. Call for record and proceedings.

5. Learned APP waives notice for respondent.

6. Put up the appeal in regular course.

[ BHARAT P. DESHPANDE, J.] [VINAY JOSHI, J.]

ambulkar