Ananta Eknath Tangade vs State Of Mah. Thr. Pso Ps Mehkar ...
2023 Latest Caselaw 46 Bom

    Order                                                                                    0201apeal828.22
                                                          1


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


                                        CRIMINAL APPEAL NO. 828/2022.
                                               Ananta Eknath Tangade.
                                                     -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 R.M. Daga, Advocate for the Appellant.
                                              Ms.M. Deshmukh, A.P.P. for the Respondent/State.



                                                   CORAM : VINAY JOSHI AND
                                                                   VALMIKI SA MENENZES, JJ.

DATE : JANUARY 02, 2023.

Heard.

2. The appellant/accused was convicted by the trial Court in Sessions Case No.171/2019 for the offence punishable under Section 302 of the Indian Penal Code.

3. With the assistance of learned Counsel for the parties, we have gone through the impugned judgment.

Admit. Call for R & P.

Learned A.P.P. waives notice on behalf of the respondent/State.

Signed By:RAKESH GANESHLAL DHURIYA JUDGE JUDGE Private Secretary High Court of Bombay, at Nagpur Signing Date:02.01.2023 14:58 Rgd.