Haridas S/O Kundlik Pokale vs The State Of Maharashtra
2023 Latest Caselaw 620 Bom

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD


                       914 CRIMINAL APPEAL NO.826 OF 2015


                                   HARIDAS KUNDLIK POKALE
                                           VERSUS
                             THE STATE OF MAHARASHTRA
                                             ...
                        Mr. R.S. Shinde, Advocate for appellant
                          Mrs. P.V. Diggikar, APP for respondent
                                             ...

                                        CORAM :     SMT. VIBHA KANKANWADI AND
                                                    ABHAY S. WAGHWASE, JJ.

                                        DATE :      17nd JANUARY, 2023


PER COURT :

For the reasons to be recorded separately, following order is

passed.

                                      OPERATIVE ORDER


1              The appeal stands allowed.


2              The Judgment by which the appellant has been convicted in

Sessions Case No.113/2014 by learned Sessions Judge, Beed on 06.10.2015

is hereby set aside.

                                             2                                Cri.Appeal_826_2015



3                The appellant stands acquitted of the offence punishable under

Section 498-A, 302 of the Indian Penal Code.

4 The appellant be set at liberty, if not required in any other case.

5 The fine amount deposited on 06.10.2015 with the Sessions

Court, Beed by the accused-appellant be returned/refunded after the

statutory period.

6 It is clarified that there is no change in the order in respect of

disposal of muddemal property.

( Abhay S. Waghwase, J. ) ( Smt. Vibha Kankanwadi, J. )

agd