Korke @ Sattu Zuru Madavi (In Jail) vs State Of Maharashtra Thr. P.S.O., ...
2023 Latest Caselaw 8384 Bom

                                 1                                     23 apeals.552.18.41.18.56.18

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

                            CRIMINAL APPEAL NO. 56 OF 2018
                                  Pandu s/o Dunga Atram and ors.
                                                ..vs..
                                       State of Maharashtra.

                                                AND
                           CRIMINAL APPEAL NO. 552 OF 2018
                                 Korke @ Sattu Zuru Madavi (In Jail)
                                                ..vs..
                                       State of Maharashtra.
                                                AND
                           CRIMINAL APPEAL NO. 410 OF 2018
                                       Suresh s/o Kande Usendi
                                                 ..vs..
                                        State of Maharashtra.

----------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Coram,                                 Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
--------------------------------------------------------------------------------------
                                Ms. Garima Jain, Advocate h/f Shri S.V. Sirpurkar, Advcoate for
                                the appellant. (in Appeal No.56/2018)
                                Smt. Sonali Sawre, Advocate for the appellants (appointed) (In
                                Appeal No.410/2018)
                                Shri A.M. Kukday, Advocate for the appellant (appointed). (In
                                appeal No.552/2018).
                                Shri Rode, A.P.P. for the respondent/State.


                           CORAM : VINAY JOSHI AND VALMIKI SA MENEZES, JJ.

DATED : 18/08/2023.

Heard.

2. It reveals that in Sessions Case No.89 of 2016, eight accused were tried out of which six accused were convicted by the Trial Court. Being aggrieved, all six convicted accused have filed an appeal in terms of Section 374 of the Code of Criminal Procedure through learned Counsel Shri S.V.Sirpurkar, which is numbered as Criminal Appeal No.56 of 2018, which is pending on the file.

2 23 apeals.552.18.41.18.56.18

3. In the scenario, again at the request of convicted accused no.4 Korke @ Sattu Zuru Madavi and another convicted accused no.6 Suresh s/o Kande Usendi, the legal aid was provided, who in turn has filed the Criminal Appeal Nos. 552 of 2018 and 410 of 2018 respectively, which are also pending.

4. It is evident that already the Appeals of accused no.4 Korke @ Sattu Zuru Madavi and accused no.6 Suresh s/o Kande Usendi are pending before this Court and thus, subsequent individual appeals filed by them through the legal aid raising a challenge to the same judgment, carries no meaning.

5. However, learned Counsel Shri S.V. Sirpurkar to verify whether they have been instructed by accused no.4 Korke @ Sattu Zuru Madavi and accused no.6 Suresh s/o Kande Usendi still to prosecute their appeals.

6. Place the matter for further consideration on 08.09.2023.

(VALMIKI SA MENEZES, J.) (VINAY JOSHI, J.)

Trupti

Signed by: Trupti D. Agrawal Designation: PA To Honourable Judge Date: 19/08/2023 11:06:26