Rajendra Shankar Raut vs The State Of Maharashtra
2023 Latest Caselaw 47 Bom

                       (13)-APEAL-494-20.doc.


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          Digitally
                                     CRIMINAL APPELLATE JURISDICTION
          signed by
          BALAJI
BALAJI    GOVINDRAO
GOVINDRAO PANCHAL
PANCHAL   Date:
          2023.01.02
          15:47:01
          +0530
                                       CRIMINAL APPEAL NO.494 OF 2020

                       Rajendra Shankar Raut                                 ..Appellant
                            Versus
                       The State of Maharashtra                              ..Respondent

                       None for the Appellant.
                       Mr. V. B. Konde-Deshmukh, APP for State.

                                                 CORAM : NITIN W. SAMBRE &
                                                         R. N. LADDHA, JJ.

DATE : 2nd JANUARY, 2023

P.C.

1. None for the appellant.

2. The present appeal is against the judgment of the Sessions Court delivered in Sessions Case No.29 of 2014, whereby applicant/accused is convicted along with other co-accused for an offence punishable under Section 302, 120B, 498A of IPC.

3. It appears that the co-accused has already preferred appeal being Criminal Appeal No.295 of 2020 which is already admitted by this Court.

4. Hence, Admit. To be heard with Criminal Appeal No.295 of 2020.

BGP. 1 of 2 (13)-APEAL-494-20.doc.

5. APP waives service for respondent.

6. Call record and proceedings.

[R. N. LADDHA, J.]                         [NITIN W. SAMBRE, J.]




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