Citation : 2023 Latest Caselaw 678 Bom
Judgement Date : 18 January, 2023
bipin prithiani
1
11-apealst-19763.22.doc
BIPIN
Digitally signed by
BIPIN
DHARMENDER
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
DHARMENDER PRITHIANI
PRITHIANI Date: 2023.01.18
16:51:06 +0530
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL (ST.) NO. 19763 OF 2022
Tajuddin Ali Abdul Ajit ... Appellant
Versus
State of Maharashtra ... Respondent
******
Ms. Devyani H. Kulkarni for the Appellant.
Mrs. M. M. Deshmukh, APP for the Respondent-State.
******
CORAM: NITIN W. SAMBRE AND
R. N. LADDHA, JJ.
DATE : 18th JANUARY, 2023
P.C. :-
. The appellant/accused was convicted vide judgment and order
dated 28th July, 2017 passed by learned Addl. Session Judge, Pune, in Sessions Case No. 389 of 2016, for an offence punishable under Section 302 of the Indian Penal Code and is sentenced to suffer imprisonment for life.
2. Admit.
3. Learned APP waive notice for respondent-State.
4. Office to take steps for preparation of paper book.
[R. N. LADDHA, J.] [NITIN W. SAMBRE, J.]
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