Vijay Vasant Ahire vs State Of Maharashtra
2023 Latest Caselaw 679 Bom

Citation : 2023 Latest Caselaw 679 Bom
Judgement Date : 18 January, 2023

Bombay High Court

Vijay Vasant Ahire vs State Of Maharashtra on 18 January, 2023

Bench: Nitin W. Sambre, R. N. Laddha

                                   bipin prithiani
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                                                                                               10-apealst-19756.22.doc


BIPIN
             Digitally signed by
             BIPIN
             DHARMENDER
                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
DHARMENDER   PRITHIANI
PRITHIANI    Date: 2023.01.18
             16:51:05 +0530
                                                CRIMINAL APPELLATE JURISDICTION

                                                     CRIMINAL APPEAL (ST.) NO. 19756 OF 2022

                                   Vijay Vasant Ahire                                     ...        Appellant
                                          Versus
                                   State of Maharashtra                                   ...        Respondent
                                                                  ******
                                   Ms. Devyani H. Kulkarni for the Appellant.
                                   Mr. A. R. Kapadnis, 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 7th April, 2022 passed by learned Addl. Session Judge, Malegaon District, Nashik, in Sessions Case No. 51 of 2020, 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.]