Annasaheb Nivrutti Gayakhe vs State Of Maharashtra
2023 Latest Caselaw 808 Bom

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                                                                                    22.APEALST.14516.2022.doc


                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CRIMINAL APPELLATE JURISDICTION

                                          CRIMINAL APPEAL (ST) NO. 14516 OF 2022

                              Annasaheb Nivrutti Gayakhe                     ... Appellant
                                   Vs
                              State of Maharashtra                           ... Respondent

Mr. Rangan Majumdar a/w. Adv. Sandeep Raman h/f. Adv. Advait N. Sethna appointed Advocate for the appellant. Mr. A. R. Kapadnis, APP for respondent-state. Mr. Sachin Chaudhari, API, Upanagar Police Station, Nashik present.

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

DATED : 23rd JANUARY, 2023 P.C.:

1. The appellant/accused in Session Case No. 173 of 2018 vide

judgment and order dated 11/10/2021 came to be convicted for

the offence punishable u/s. 302 of IPC.

2. Admit.

3. Call R&P.

4. Learned APP waives service of notice on behalf of the

respondent-state.

Digitally signed

5. Office to take steps for preparing paper book. ANANT by ANANT KRISHNA NAIK KRISHNA Date:

NAIK    2023.01.25
        10:38:29 +0530




                                    (R. N. LADDHA, J)                    (NITIN W. SAMBRE, J.)

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