Rahul Rama Sargar vs The State Of Maharashtra
2023 Latest Caselaw 630 Bom

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                                                                                              13.APEAL.426.2020.doc


                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CRIMINAL APPELLATE JURISDICTION

                                              CRIMINAL APPEAL NO. 426 OF 2020

                             Rahul Rama Sargar                                       ...Appellant
                                  Versus
                             The State Of Maharashtra                                ...Respondent

Adv. S. Pawar i/b. Adv. Satyavarat P. Joshi for appellant. Shri V. B. Konde-Deshmukh, APP for the respondent-State.

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

DATED : 17th JANUARY, 2023 P.C.:

1. Appellant/accused no. 1 is convicted for an offence

punishable u/s 302 vide judgment dated 07/02/2020 delivered by

Sessions Judge, Sangali in Sessions Case No. 20 of 2016. As such,

this appeal against the conviction.

2. Heard.

3. Admit.

4. Learned APP waives service of notice on behalf of

respondent-State.

5. Office to take steps for preparing paper book.

Digitally signed by ANANT ANANT KRISHNA NAIK KRISHNA Date:

(R. N. LADDHA, J) (NITIN W. SAMBRE, J.) NAIK 2023.01.18 16:33:15 +0530

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