Bhaskar S/O. Latan Raut vs The State Of Maharashtra Thr. ...
2023 Latest Caselaw 1007 Bom

Order                                                                                      3101apeal355.18
                                                     1


                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             NAGPUR BENCH, NAGPUR.


                               CRIMINAL APPEAL NO. 355/2018.
                                             Bhaskar Latan Raut.
                                                 -VERSUS-
                                        The State of Maharashtra.

Office notes, Office Memoranda of
Coram, appearances, Court's orders                          Court's or Judge's Orders
or directions and Registrar's orders.


                                        Shri A.S. Ambatkar, Advocate for the Appellant.
                                        Shri S.A. Ashirgade, Addl.P.P. for Respondent/State.



                                               CORAM : VINAY JOSHI AND
                                                                 VALMIKI SA MENEZES, JJ.

                                               DATE        : JANUARY 31, 2023.



                                                         Heard.

2. This appeal pertains to challenge to the

judgment and order of conviction dated

02.05.2018 in Sessions Case No.128/2014,

whereby the appellant/accused is convicted for the

offence punishable under Section 307 of the Indian

Penal Code, and has been sentenced to suffer

rigorous imprisonment for a period of 14 years

along with fine.

3. In view of the sentence imposed on the

Rgd.

Order 3101apeal355.18

appellant/accused, the matter would be required

to be placed before the learned Single Judge.

Registrar [Judicial] is directed to list the appeal

before appropriate Bench.

JUDGE JUDGE

Signed By:RAKESH GANESHLAL DHURIYA Private Secretary High Court of Bombay, at Nagpur Signing Date:02.02.2023 10:56 Rgd.